Supreme Court - Daily Orders
Suraj Bansingh vs The State Of Karnataka on 4 August, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.38 COURT NO.14 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). 26942/2023
(Arising out of impugned judgment and order dated 08-11-2022 in WP
No. 201869/2022 passed by the High Court Of Karnataka At
Kalaburagi)
SURAJ BANSINGH PETITIONER(S)
VERSUS
THE STATE OF KARNATAKA & ORS. RESPONDENT(S)
(IA No.141850/2023-CONDONATION OF DELAY IN FILING and IA
No.141851/2023-EXEMPTION FROM FILING O.T. )
Date : 04-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s)
Mr. Rohit Singha, Adv.
Ms. Tatini Basu, AOR
Mr. Kumar Shashank, Adv.
Ms. Nitipriya Kar, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
3. The petition for Special Leave to Appeal is dismissed.
4. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.08.04 17:25:37 IST Reason: (POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)