Supreme Court - Daily Orders
Suryakanth M. Sangolli vs The State Of Karnataka on 10 August, 2020
Bench: D.Y. Chandrachud, K.M. Joseph
ITEM NO.15 Court 4 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No(s).8943/2020
(Arising out of impugned final judgment and order dated 30-06-2020
in WP No. 147022/2020 passed by the High Court of Karnataka Circuit
Bench at Dharwad)
SURYAKANTH M. SANGOLLI Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(WITH I.R. and IA No.69279/2020-EXEMPTION FROM FILING O.T.)
Date : 10-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Shailesh Madiyal, AOR
Mr. Sudhanshu Prakash, Adv.
For Respondent(s) Mr. Basavaprabhu Patil, Sr. Adv.
Mr. Manjunath Meled, Adv.
Mr. Anuj Saini, Adv.
Mr. Sandeep Sharma, Adv.
Mr. Ganesh Kumar R., AOR
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution..
2 The Special Leave Petition is dismissed. 3 Signature Not Verified
Pending application, if any, stands disposed of.
Digitally signed by ARJUN BISHT Date: 2020.08.10 16:57:19 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER