Supreme Court - Daily Orders
M D Sharash Chandra Hegde And Ors Etc Etc vs State Of Karnataka And Ors Etc Etc on 29 November, 2016
ITEM NO.20 REGISTRAR COURT. 1 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s).
32333-32357/2014
M D SHARASH CHANDRA HEGDE AND ORS etc etc Petitioner(s)
VERSUS
STATE OF KARNATAKA AND ORS etc etc Respondent(s)
(With interim relief and office report)
WITH
SLP(C) No. 32427-32452/2014
(With Interim Relief and Office Report)
SLP(C) No. 33470-33548/2014
(With appln.(s) for ad interim orders and appln.(s) for exemption
from filing O.T. and Interim Relief and Office Report)
SLP(C) No. 34490-34493/2014
(With Interim Relief and Office Report)
SLP(C) No. 4713-4976/2015
(With Interim Relief and Office Report)
SLP(C) No. 1478-1479/2015
(With Interim Relief and Office Report)
SLP(C) No. 2645-2674/2015
(With Interim Relief and Office Report)
SLP(C) No. 30334/2016
(With appln.(s) for impleadment as party respondent and appln.(s)
for permission to file additional documents and Office Report)
Date : 29/11/2016 These petitions were called on for hearing today.
For Petitioner(s) Mr. M.S. Saran Kumar, Adv.
Mr. Naresh Kumar,Adv.
Ms. K. V. Bharathi Upadhyaya,Adv.
Signature Not Verified
Mr. N. Ganpathy,Adv.
Digitally signed by
JYOTI GUPTA
Date: 2016.11.30
Mr. Gautam Talukdar,Adv.
10:40:43 IST
Reason:
Mr. V. N. Raghupathy,Adv.
Dr. (mrs. ) Vipin Gupta,Adv.
Mr. Ankolekar Gurudatta,Adv.
….contd.
-2-
For Respondent(s)
Mr. R. V. Kameshwaran,Adv.
Mr. S. N. Bhat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C)No. 32427-32452/2014; SLP(C)No. 34490-34493/2014; SLP(C) No.4713-4976/2015;SLP(C)No.1478-1479/2015;SLP(C)No. 2645-2674/2015;
SLP(C) No. 30334/2016Office report not received.
SLP(C) No.32333-32357/2014 Mr. V.N. Raghupathy, learned counsel has not filed vakalatnama on behalf of respondent nos. 1 and 2 and Mr. Harisha S.R., Advocate has not filed vakalatnama on behalf of respondent nos. 4 to 15 though they entered appearance as per Hon'ble Court's order dated 04.12.2014.
None appears for respondent nos. 3, 16 to 19 and 25, 38, 45, 46, 51, 52, 55, 56, 58, 60, 61, 63 to 65, 72 to 75 despite due service.
Respondent no. 59 to file counter affidavit within four weeks' time.
Last opportunity is granted to learned counsel for the petitioners for furnishing fresh addresses as well as taking fresh steps for effecting service of notice on respondent nos. 18, 20 to 24, 26 to 37, 39 to 44, 47 to 50, 53, 54, 57, 62, 66 to 71, 73, 74, 76-82 within two weeks' time and notice thereafter be issued.
SLP(C) No. 33470-33548/2014 Mr. V.N. Raghupathy, learned counsel has not filed vakalatnama on behalf of respondent nos. 1 and 2 though he entered appearance as per Hon'ble Court's order dated 04.12.2014. Respondent no. 5 has already filed counter affidavit.
….contd.
-3-Respondent no. 7 to file counter affidavit within four weeks' time.
None appears for respondent nos. 15 and 18 despite due service.
Last opportunity is granted to learned counsel for the petitioners for furnishing fresh addresses of respondent nos. 11, 14 and 17 as well as taking fresh steps for effecting service of notice on respondent nos. 3, 4, 6, 8 to 14, 16, 17 and 19 within two weeks' time and notice thereafter be issued. List again on 19.01.2017.
(PAWAN DEV KOTWAL) Registrar