Supreme Court - Daily Orders
State Of Lokayuktha Police vs C B Nagaraj on 1 April, 2015
Bench: Kurian Joseph, Amitava Roy
ITEM NO.54 COURT NO.12 SECTION IIB
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). 8397/2014
(Arising out of impugned final judgment and order dated 09/07/2013
in CRLA No. 12/2012 passed by the High Court of Karnataka at
Bangalore)
STATE OF LOKAYUKTHA POLICE DAVANAGERE Petitioner(s)
VERSUS
C B NAGARAJ Respondent(s)
(with appln. (s) for c/delay in filing SLP and exemption from
filing O.T. and office report)
Date : 01/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Anitha Shenoy,Adv.
For Respondent(s) Mr. Somnath Padhan, Adv.
Ms. Anagha S. Desai,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the Respondent seeking adjournment for filing counter affidavit, post the matter after summer vacations.
(Rajni Mukhi) (Renu Diwan) Signature Not Verified Digitally signed by Sr. P.A. Court Master Rajni Mukhi Date: 2015.04.04 12:15:14 IST Reason: