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Supreme Court - Daily Orders

R. Ashoka vs The State Of Karnataka on 6 July, 2023

Bench: Hrishikesh Roy, Pankaj Mithal

     ITEM NO.17                         COURT NO.11                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).   9070/2018

     (Arising out of impugned judgment and order dated 25-09-2018 in WP
     No. 1775/2018 passed by the High Court of Karnataka at Bengaluru)

     R. ASHOKA                                                     Petitioner(s)

                                                VERSUS

     THE STATE OF KARNATAKA & ORS.                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.152963/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.152964/2018-EXEMPTION FROM
     FILING O.T.
     IA No. 152963/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 167971/2018 - EXEMPTION FROM FILING O.T. IA No. 152964/2018 - EXEMPTION FROM FILING O.T. IA No. 167975/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES IA No. 167969/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES) WITH SLP (Crl) No. 9614/2018 (II-C) (FOR EXEMPTION FROM FILING O.T. ON IA 161061/2018 IA No. 161061/2018 - EXEMPTION FROM FILING O.T.) Date : 06-07-2023 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.

Mr. Mahesh Agarwal, Adv.

Mr. Ankur Saigal, Adv.

Mr. Shashwat Singh, Adv.

Mr. Saransh Jain, Adv.

Mr. Ankit Agarwal, Adv.

Mr. E. C. Agrawala, AOR Mr. Basava Prabhu S. Patil, Sr. Adv.

Signature Not Verified

Mr. Darpan Km, Adv.

Digitally signed by NITIN TALREJA Date: 2023.07.10

Ms. Amrita Sharma, Adv.

16:46:17 IST Reason: Mr. Rajat Jonathan Shaw, Adv.

Ms. Hetu Arora Sethi, AOR 1 For Respondent(s) Mr. Shubhranshu Padhi, AOR Ms. Rajeshwar Shankar, Adv. Mr. Niroop Sukriti, Adv.

Mr. Niroop, Adv.

Mr. Jay Nirupama, Adv.

Mr. Shailesh Madiyal, AOR Mr. Vinayaka S Pandit, Adv.

Mr. Rajan Parmar, Adv.

Mr. Akshay Kumar, Adv.

Ms. Divija Mahajan, Adv.

UPON hearing the counsel the Court made the following O R D E R A letter is circulated by the petitioner’s counsel. Mr. Mukul Rohatgi, learned senior counsel appearing for the petitioner submits that this matter will require a fair amount of hearing.

The Registry should accordingly list the matter after eight weeks when adequate hearing is possible for the matter.

(NITIN TALREJA) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR 2