Supreme Court - Daily Orders
Micheal Floyd Eshwer vs The State Of Karnataka on 28 September, 2022
Bench: Dinesh Maheshwari, Bela M. Trivedi
ITEM NO.1 COURT NO.9 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). 3018/2022
(Arising out of impugned final judgment and order dated 17-02-2022
in CRLP No. 4761/2018 passed by the High Court of Karnataka at
Bengaluru)
MICHEAL FLOYD ESHWER Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.47266/2022-EXEMPTION FROM FILING
O.T. )
Date : 28-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Abdhesh Chaudhary, Adv.
Mr. Ajay Awasthi, Adv.
Mr. Ritik Malik, Adv.
Ms. Geetanjali Setia, Adv.
Ms. Manisha Suri, Adv.
Ms. Nishi Kant Singh, Adv.
Mr. S. R. Setia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in four weeks. Dasti service in addition to ordinary process is permitted.
(NEETA SAPRA) Signature Not Verified (RANJANA SHAILEY) COURT MASTER (SH) Digitally signed by NEETA SAPRA Date: 2022.09.28 COURT MASTER (NSH) 18:25:45 IST Reason: