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Shantesh Gureddi vs Commissioner Bruhat Bangalore ... on 1 September, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.42                                COURT NO.8                 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

     Diary No(s). 25177/2017

     (Arising out of impugned final judgment and order dated 14-03-2017
     in WA Nos.804/2016, 803/2016, 802/2016, 622/2016 and 621/2016
     passed by the High Court of Karnataka at Bangalore)

     SHANTESH GUREDDI & ANR.                                                 Petitioner(s)

                                                      VERSUS

     COMMISSIONER BRUHAT BANGALORE MAHANAGAR PALIKE & ORS.Respondent(s)

     (FOR ADMISSION and I.R. and IA No.78197/2017-CONDONATION OF DELAY
     IN FILING and IA No.78199/2017-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS)


     Date : 01-09-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)                 Mr.   Shyam Divan,Sr.Adv.
                                       Mr.   D.L.N.Rao,Sr.Adv.
                                       Mr.   S.K.Kulkarni,Adv.
                                       Mr.   M.Gireesh Kumar,Adv.
                                       For   Mr. Ankur S. Kulkarni, AOR

     For Respondent(s)


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

Delay condoned.

Issue notice.

In the meantime, further proceedings shall remain stayed.

Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER