Supreme Court - Daily Orders
Dhammkirti vs The State Of Karnataka on 28 February, 2020
Bench: D.Y. Chandrachud, Sanjiv Khanna
ITEM NO.24 COURT NO.8 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.4647/2020
(Arising out of impugned final judgment and order dated 20-01-2020
in WP No. 205950/2019 passed by the High Court of Karnataka at
Kalaburagi)
SRI DHAMMKIRTI Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(With appln.(s) for interim relief and exemption from filing O.T.)
Date : 28-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Shailesh Madiyal, AOR
Mr. Kartik Anand, Adv.
Mr. Sudhanshu Prakash, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
The Special Leave Petition is accordingly dismissed.
Pending application(s), if any, stand disposed of.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2020.02.29 12:43:29 IST Reason: (Chetan Kumar) (Saroj Kumari Gaur)
A.R.-cum-P.S. Court Master