Supreme Court - Daily Orders
H.M.Shivanna(D) By Lrs. And Anr. vs The State Of Karnataka And Ors. on 24 April, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.44 COURT NO.6 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 (C) No(s).
10205-10206/2013
(Arising out of impugned final judgment and order dated 25/06/2012
in RP No. 354/2012 29/03/2011 in WA No. 3554/2010 25/06/2012 in WA
No. 3554/2010 passed by the High Court Of Karnataka At Bangalore)
H.M.SHIVANNA(D) BY LRS. & ANR. Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and impleadment as
party respondent and permission to file additional documents and
interim relief and office report)
Date : 24/04/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Mr. Balaji Srinivasan, Adv.
Ms. Vaishnavi Subramanyam, Adv.
Mr. Abhishek Bharti, Adv.
Ms. Pratiksha Mishra, Adv.
Ms. Srishti Govil, Adv.
For Respondent(s) Mr. S. K. Kuklkarni, Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, Adv.
Mrs. Vaijayanthi Girish, Adv.
Mr. V. N. Raghupathy, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioners seeking adjournment due to personal difficulty, Signature Not Verified list the matters in the first week of August, 2017.
Digitally signed by JAYANT KUMAR ARORA Date: 2017.04.28 10:43:56 IST Reason: (Jayant Kumar Arora) (Renu Diwan)
Court Master Assistant Registrar