Supreme Court - Daily Orders
N.Dhananjaya vs State Of Karnataka . on 19 August, 2014
à 1
ITEM NO.25 REGISTRAR COURT. 2 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 34002/2012
N.DHANANJAYA AND ANR. Petitioner(s)
VERSUS
STATE OF KARNATAKA AND ORS. Respondent(s)
(with appln. (s) for permission to file synopsis and list of dates
and interim relief and office report)
WITH
SLP(C) No. 34681-34684/2012
(With appln.(s) for permission to file additional documents and
Interim Relief and Office Report)
SLP(C) No. 35358-35361/2012
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 5275-5278/2013
(With appln.(s) for Office Report)
SLP(C) No. 5287-5290/2013
(With appln.(s) for Office Report)
Date : 19/08/2014 These petitions were called on for hearing today.
For Petitioner(s)
Mr. B. Subrahmanya Prasad ,Adv.
Dr. (Mrs. ) Vipin Gupta ,Adv.
Ms. Kiran Suri ,Adv.
For Respondent(s) Ms. Vaishali Dixit,Adv.
Signature Not Verified
Mr. Balaji Srinivasan ,Adv.
Digitally signed by
Mr. V. N. Raghupathy ,Adv.
Madhu Grover
Date: 2014.08.21
09:48:26 IST
Reason:
2
Item No. 25
UPON hearing the counsel the Court made the following
O R D E R
Four weeks time, as last chance is given to the learned counsel for the respondent No. 4 to cure the defects found in the application for directions filed in SLP(C) No. 34002/2012. As far as the other respondents are concerned the office report indicates that although two opportunities have already been given to them for filing the counter affidavit, yet they have not done the needful so far. Therefore, no further opportunity is warranted to be given to them on that count taking into consideration the rule position.
List again on 3.11.2014.
(M K HANJURA)
Registrar
MG