Supreme Court - Daily Orders
Badrinarayana Jaganathan vs The State Of Karnataka on 15 November, 2019
Bench: R. Banumathi, A.S. Bopanna
1
ITEM NO.22 COURT NO.5 SECTION II-C
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 (Crl.) No(s). 10115/2019
(Arising out of impugned final judgment and order dated 31-07-2019
in CRLP No. 3961/2015 passed by the High Court Of Karnataka At
Bengaluru)
BADRINARAYANA JAGANATHAN Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(Crl) No. 10082/2019 (II-C)
(FOR ADMISSION)
Date : 15-11-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Sidharth Luthra,Sr.Adv.
Mr. Suresh Singh Bisht,Adv.
Mr. Vishal Malhotra,Adv.
Ms. Prerna Mehta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Sidharth Luthra, learned senior counsel appearing on behalf of the petitioner submitted that Respondent No. 2 was working as a System Analyst in the Company in which the petitioner is an officer. It is also submitted that on certain allegations, Signature Not Verified action was taken against Respondent No. 2 and her services were Digitally signed by MADHU BALA Date: 2019.11.15 16:47:28 IST Reason: terminated on 29.10.2013. Learned senior counsel inter alia submitted that the criminal case has been filed by Respondent No. 2 2 as a counter blast for action taken against Respondent No.2.
Having regard to above submissions, issue notice. There shall be stay of further proceedings in C.C. No. 53073/14 pending on the file of X ACMM, Bengaluru until further orders.
(MADHU BALA) (BEENA JOLLY) COURT MASTER (SH) BRANCH OFFICER