Supreme Court - Daily Orders
Hari Krishna H.S. vs The State Of Karnataka on 3 May, 2019
Bench: Ashok Bhushan, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4608 of 2019
[@ SPECIAL LEAVE PETITION (CIVIL) No. 11658/2019 @ Diary No(s).
44963/2018]
HARI KRISHNA H.S. & ORS. Appellant(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
O R D E R
Permission to file SLP is granted. Delay condoned.
Leave granted.
We have heard learned counsel for the parties. Learned counsel for the parties agree that the issues raised in this matter are fully covered by the judgment of this Court in Civil Appeal Nos. 4301-4385 of 2019 decided on 25th April, 2019.
The civil appeal is disposed of in terms of the order dated 25th April, 2019.
…....................J. [ASHOK BHUSHAN] …....................J. [K.M. JOSEPH] NEW DELHI;
MAY 3, 2019.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2019.05.08 17:14:48 IST Reason: 1 ITEM NO.8 COURT NO.12 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 44963/2018 (Arising out of impugned final judgment and order dated 17-06-2013 in WA No. 1626/2012 passed by the High Court Of Karnataka At Bengaluru) HARI KRISHNA H.S. & ORS. Petitioner(s) VERSUS THE STATE OF KARNATAKA & ORS. Respondent(s) (FOR I.R. and IA No.43145/2019-CONDONATION OF DELAY IN FILING and IA No.43146/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.43144/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.43148/2019-CONDONATION OF DELAY IN REFILING) Date : 03-05-2019 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Ms. Farhat Jahan Rehmani, Adv.
Mrs. Vaijayanthi Girish, AOR For Respondent(s) Mr. V.N. Raghupathy, Adv.
Mr. Lagnesh Mishra, Adv.
Mr. Manendra Pal Gupta, Adv.
Mr. R.S. Hegde, Adv.
Mr. Shanti Prakash, Adv.
Mr. Rajeev Singh, AOR UPON hearing the counsel the Court made the following O R D E R Permission to file SLP is granted. Delay condoned.
Leave granted.
The civil appeal is disposed of in terms of the signed order.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER
[Signed order is placed on the file] 2