Supreme Court - Daily Orders
Sushma S. Aradhya vs The State Of Karnataka on 25 April, 2022
Bench: D.Y. Chandrachud, Surya Kant
ITEM NO.6 COURT NO.4 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).6557/2022
(Arising out of impugned final judgment and order dated 04-12-2021
in WP No. 15935/2021 passed by the High Court of Karnataka at
Bengaluru)
SUSHMA S. ARADHYA Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.53649/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 25-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Anas Tanwir, AOR
Ms. Masoom Rajsingh, Advocate
Mr. Jatin Lalit Singh, Advocate
For Respondent(s)
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 accordingly dismissed. 3 Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.04.25 17:15:51 IST (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Reason: AR-CUM-PS COURT MASTER