Supreme Court - Daily Orders
Thimma Bhovi (D) By Lrs. Anand L.T vs State Of Karnataka on 31 March, 2014
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ITEM NO.38 COURT NO.9 SECTION IVA
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 (Civil) No(s).7617-7618/2014
(From the judgement and order dated 28/01/2014 in WA No.6525/2013, WA
No.6526/2013 of The HIGH COURT OF KARNATAKA AT BANGALORE)
THIMMA BHOVI (D) BY LRS. ANAND L.T Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS Respondent(s)
(With appln(s) for exemption from filing O.T. and prayer for interim
relief)
Date: 31/03/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Shailesh Madiyal, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) |
|Sr. P.A. | |Court Master |