Supreme Court - Daily Orders
The State Of Karnataka vs Sri Kakaral Ravikumar on 14 July, 2014
P ITEM NO.42 REGISTRAR COURT. 1 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s). 21915-21917/2013
STATE OF KARNATAKA & ANR. Petitioner(s)
VERSUS
KAKARAL RAVIKUMAR & ORS. Respondent(s)
Date : 14/07/2014 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Parikshit P. Angadi, Adv.
Mr. V. N. Raghupathy ,Adv.
For Respondent(s)
Mr. A.V.S Raju, Adv.
Mr. Anil Kumar Tandale ,Adv.
Mr. Uday M. Tiwary, Adv.
Mr. P. V. Dinesh ,Adv.
Ms. Vaishali Dixit, Adv.
Mr. Balaji Srinivasan ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent No.4 but no one has put in appearance.
Counter affidavit has been filed on behalf of respondent Nos.1 to 3.
The matter falls under the completed category. Signature Not Verified Registry to process for listing before the Hon’ble Court, Digitally signed by Rupam Dhamija Date: 2014.07.16 as per rules.
16:52:47 IST Reason:
(PANKAJ BHANDARI) Registrar