Supreme Court - Daily Orders
M/S Jones Lang Lasalle Property ... vs The State Of Karnataka on 16 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.21 COURT NO.9 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). 9110-9157/2019
(Arising out of impugned final judgment and order dated 11-01-2019
in RP Nos. 46/2018, 68/2018, 69/2018, 70/2018, 71/2018, 72/2018,
73/2018, 74/2018, 75/2018, 76/2018, 77/2018, 78/2018, 79/2018,
80/2018, 81/2018, 82/2018, 83/2018, 84/2018, 85/2018, 86/2018,
87/2018, 88/2018, 89/2018, 90/2018, 91/2018, 92/2018, 93/2018,
94/2018, 95/2018, 96/2018, 97/2018, 98/2018, 99/2018, 100/2018,
101/2018, 102/2018, 103/2018, 104/2018, 105/2018, 106/2018,
107/2018, 108/2018, 109/2018, 110/2018, 111/2018, 112/2018,
113/2018, 114/2018 passed by the High Court Of Karnataka At
Bengaluru)
M/S JONES LANG LASALLE
PROPERTY CONSULTANTS INDIA (P) LTD. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 16-04-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. R.V. Prasad, Sr. Adv.
Mr. Praveen Kumar, AOR
Mr. Kumar Ajit Singh, Adv.
Ms. Babita Sant, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard counsel for the petitioner. We are not inclined to interfere with the impugned judgment. The Special Leave Petition is accordingly dismissed.
However, dismissal of the special leave petition Signature Not Verified Digitally signed by will not come in the way of the petitioner to pursue all NEETU KHAJURIA Date: 2019.04.20 13:58:35 IST Reason: contentions as may be permissible in law.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER