Supreme Court - Daily Orders
The Karnataka Lokayuktha Police vs K.L. Gangadharaiah on 3 October, 2023
Bench: Vikram Nath, Rajesh Bindal
ITEM NO.24 COURT NO.12 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). 12156/2023
(Arising out of impugned final judgment and order dated 28-07-2023
in WP No. 11822/2023 (GM-RES) passed by the High Court of Karnataka
at Bengaluru)
THE KARNATAKA LOKAYUKTHA POLICE Petitioner(s)
VERSUS
K.L. GANGADHARAIAH Respondent(s)
( IA No.194884/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.194881/2023-EXEMPTION FROM FILING O.T. )
Date : 03-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Basavaprabhu S. Patil, Sr. Adv.
Mr. B.b. Patil, Adv.
Mr. Chinmay Deshpande, Adv.
Mr. Anirudh Sanganeria, AOR
For Respondent(s) Mr. Siddhartha Dave, Sr. Adv.
Mr. Sharath S. Gowda, Adv.
Mr. Ashwin Kumar D.s., Adv.
Mr. Ishan Roy Chowdhury, Adv.
Ms. Surbhi Mehta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Learned counsel who is appearing through Signature Not Verified caveat, accept and waive formal notice on behalf of Digitally signed by SONIA BHASIN Date: 2023.10.03 17:12:14 IST Reason: the sole respondent.
1 Mr. Siddhartha Dave, learned senior counsel appearing for the respondent prays for and is granted four weeks’ time to file counter affidavit.
Rejoinder affidavit be filed by learned counsel for the petitioner within two weeks, as prayed. List thereafter.
In the meantime, the investigation to continue but no coercive measures be taken against the accused.
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2