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Professor Giridhar Madras vs The Internal Committee Against Sexual ... on 17 February, 2020

Bench: Indira Banerjee, A.S. Bopanna

     ITEM NO.18                               COURT NO.14                  SECTION IV-A

                                   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).    4130-4131/2020

     (Arising out of impugned final judgment and order dated 06-12-2019
     in WA No. 3681/2019 06-12-2019 in WA No. 3661/2019 passed by the
     High Court Of Karnataka At Bengaluru)

     PROFESSOR GIRIDHAR MADRAS                                             Petitioner(s)

                                                     VERSUS

     THE INTERNAL COMMITTEE AGAINST SEXUAL
     HARASSMENT INDIAN INSTITUTE OF SCIENCE & ORS.                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.27041/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 17-02-2020 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE A.S. BOPANNA


     For Petitioner(s)                 Mr.   Aditya Sondhi,Sr.Adv.
                                       Mr.   Vikas Mehta, AOR
                                       Mr.   Karan Joseph,adv.
                                       Mr.   Adith Nair,Adv.

     For Respondent(s)                 Mr.   R.Venkataramani,Sr.Adv.
                                       Mr.   S.S.Ramadas,Sr.Adv.
                                       Mr.   Shantha Kr. V.Mahale,Adv.
                                       Mr.   Pradeep Sawckar,Adv.
                                       Mr.   Syed Faizan Ali,Adv.
                                       Mr.   Rajesh Mahale, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We are not inclined to interfere with an interim order. The Special Leave Petitions are accordingly dismissed.

However, the petitioner, if he so choses, make a request to Signature Not Verified the High Court to expedite the hearing.

Reason: Pending applications, if any, stand disposed of.

     (SUMAN WADHWA)                                                     (RAJINDER KAUR)
       AR CUM PS                                                     ASSISTANT REGISTRAR