Supreme Court - Daily Orders
C.K. Ramakrishna vs Karnataka State Tourism ... on 17 January, 2014
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ITEM NO.204 COURT NO.10 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).21481/2011
(From the judgement and order dated 11/02/2011 in WA No.4514/2010 of The
HIGH COURT OF KARNATAKA AT BANGALORE)
C.K. RAMAKRISHNA Petitioner(s)
VERSUS
KARNATAKA STATE TOURISM DEV.CORP.LT&ANR. Respondent(s)
(For final disposal)
Date: 17/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. P. Vishwanatha Shetty, Sr.Adv.
Mr. Shailesh Madiyal,Adv.
For Respondent(s) Mr. Dayan Krishnanm Adv.
Mr. Gautam Narayan,Adv.
Mr.Mubashir Musthtaq, Adv.
Mr. Swami Dharmendra Balyogi, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. Shetty learned senior counsel appearing on behalf of the petitioner and learned counsel for the respondents.
We see no reason to interfere.
The special leave petition is dismissed.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R-cum-P.S. Court Master