Supreme Court - Daily Orders
State Of Karnataka vs Selvi J. Jayalalitha . on 27 July, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
CORRECTED
ITEM NO.27 COURT NO.12 SECTION IIB
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.)...... CRLMP No(s).
11477-11480/2015
(Arising out of impugned final judgment and order dated 11/05/2015
in CRLA No. 835/2014, CRLA No. 836/2014, CRLA No. 837/2014 and
CRLA No. 838/2014 passed by the High Court of Karnataka at
Bangalore)
STATE OF KARNATAKA Petitioner(s)
VERSUS
SELVI J. JAYALALITHA & ORS. Respondent(s)
(With appln. (s) for permission to file SLP)
WITH
SLP(Crl.)...CRLMP No. 11499-11502/2015
(With appln.(s) for permission to file SLP and interim relief and
Office Report)
SLP(Crl.)...CRLMP No. 11509-11514/2015
(With appln.(s) for permission to file SLP and interim relief and
Office Report)
With CRLMP. No.12045/2015 (Appln. for intervention)
Date: 27/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. B.V. Acharya, Sr.Adv.
Mr. B.L. Acharya, Adv.
Mr. Sandesh Chouta, Adv.
Mr. Joseph Aristotle S.,Adv.
Mrs. Priya Aristotle, Adv.
Mr. M.B. Elakkumanan, Adv.
Mr. T.R. Andhyarujina, Sr. Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. R. Shunmuga Sundaram, Sr. Adv.
Signature Not Verified
Digitally signed by
Mr. V. G. Pragasam,Adv.
Vishal Anand
Date: 2015.07.29
14:55:00 EAST
Mr. Prabu Ramasubramanian, Adv.
Reason:
Mr. Soumik Ghosal, Adv.
For applicant/ Dr. Subramanian Swamy, Adv.
Intervenor Mr. Yatinder Chaudhary, Adv
-2-
For Respondent(s)
Mr. L.N. Rao, Sr. Adv.
Mr. C.A. Sundaram, Sr. Adv.
UPON hearing the counsel the Court made the following
O R D E R
Special Leave to Appeal (Crl.)......CRLMP No(s). 11477-11480/2015 and SLP(Crl.)...CRLMP No. 11499-11502/2015:-
Heard learned Senior counsel appearing for the parties. Permission to file the Special Leave Petitions is granted. Issue notice.
Mr. L.N. Rao, learned Senior counsel appearing for the respondents accepts and waives formal notice. Mr. L.N. Rao, learned Senior Advocate makes a Statement in the Court that his client will not deal with the confiscated properties.
SLP(Crl.)...CRLMP No. 11509-11514/2015 Heard learned Senior counsel appearing for the parties. Permission to file the Special Leave Petitions is granted. Issue notice subject to maintainability. Mr. C.A. Sundaram, learned Senior counsel appearing for the respondents accepts and waives formal notice. Mr. L.N. Rao, learned Senior Advocate makes a Statement in the Court that his client will not deal with the confiscated properties.
With CRLMP. No.12045/2015 (Appln. for intervention) Application for intervention is allowed. Dr. Subramanian Swamy seeks copies of the Special Leave Petitions.
Let copies of the Special Leave Petitions be provided to Dr. Swamy by learned Senior Counsel appearing for the petitioners.-3-
Learned Senior counsel appearing for the respondents seeks four weeks' time to file counter affidavit. Permission is granted. Rejoinder affidavit, if any, may be filed by learned Senior counsel appearing for the petitioners within four weeks thereafter.
List the matters after ten weeks.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER