Supreme Court - Daily Orders
L K Trust vs M/S Radhakrishna Khandasari Sugar ... on 8 February, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.30 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). 3571/2019
(Arising out of impugned final judgment and order dated 21-12-2018
in WP No. 50189/2018 passed by the High Court of Karnataka at
Bengaluru)
L K TRUST Petitioner(s)
VERSUS
M/S RADHAKRISHNA KHANDASARI SUGAR FACTORY & ORS. Respondent(s)
(IA No.19756/2019-EXEMPTION FROM FILING O.T.)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Senthil Jagadeesan, AOR
Ms. Sonakshi Malhan, Adv.
Ms. Suriti Chowdhary, Adv.
Ms. Mrinal Kanwar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Application for exemption from filing O.T. is allowed. We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2019.02.09 (SWETA DHYANI) 12:54:51 IST Reason: (ANITA RANI AHUJA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)