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Muniyappa Since Deceased By His Legal ... vs The State Of Karnataka on 3 February, 2020

Bench: Indu Malhotra, Ajay Rastogi

     ITEM NO.11                          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.46278/2019

     (Arising out of impugned final judgment and order dated 25-04-2019
     in RP No. 142/2019 25-03-2019 in WA No. 3422/2016 passed by the
     High Court Of Karnataka At Bengaluru)

     MUNIYAPPA SINCE DECEASED
     BY HIS LEGAL REPRESENTATIVES & ORS.                               Petitioner(s)

                                                VERSUS

     THE STATE OF KARNATAKA & ORS.                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.15487/2020-CONDONATION OF DELAY
     IN FILING and IA No.15491/2020-APPLICATION FOR SUBSTITUTION and IA
     No.15493/2020-EXEMPTION FROM FILING O.T. and IA No.15486/2020-
     PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.15492/2020-
     CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA
     No.15488/2020-CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS )

     Date : 03-02-2020 This petition was called on for hearing today.

     CORAM :             HON'BLE MS. JUSTICE INDU MALHOTRA
                         HON'BLE MR. JUSTICE AJAY RASTOGI

     For Petitioner(s)            Mr.   Devdatt Kamat, Sr. Adv.
                                  Mr.   Javedur Rahman, Adv.
                                  Mr.   Aditya Bhat, Adv.
                                  Mr.   Ali Asghar Rahim, Adv.
                                  Mr.   Amarjeet Singh, AOR

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Application for permission to file petition is allowed. Delay in filing application for substitution is condoned. Application for substitution is allowed. Abatement is set aside.

Delay in filing/refiling the petition is condoned. Issue notice.

CHARANJEET KAURStatus quo as on today will be maintained by the parties.

            (RACHNA)                                         (SUNIL KUMAR RAJVANSHI)
     SENIOR PERSONAL ASSISTANT                                    BRANCH OFFICER