Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Basavaraj (D) Th. Lrs. Nagamma vs The State Of Karnataka on 6 January, 2015

Bench: Chief Justice, A.K. Sikri, R.K. Agrawal

  ITEM NO.5                             COURT NO.1                 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   (C)      No(s).
  31122-31127/2012
  (Arising out of impugned final judgment and order dated 29/07/2011
  in MSA No. 580/2011,19/08/2011 in MSA No. 552/2011 passed by the
  High Court Of Karnataka at Gulbarga)

  BASAVARAJ (D) TH. LRS. NAGAMMA & ANR                               Petitioner(s)

                                                VERSUS

  THE STATE OF KARNATAKA                             Respondent(s)
  (with appln. (s) for c/delay in filing SLP and c/delay in refiling
  SLP and office report)

  WITH SLP(C) No. 31634-31639/2012
  (With Interim Relief)

  SLP(C) No. 8336-8337/2013
  (With Office Report)

  Date : 06/01/2015 These petitions were called on for hearing
  today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE R.K. AGRAWAL

  For Petitioner(s)                 Mr.Mallikarjun S.Mylar, Adv.
                                    Ms. E. R. Sumathy,Adv.

  For Respondent(s)                 Mr. V. N. Raghupathy,Adv.

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

Learned counsel for the petitioner(s), on instructions, seeks permission of this Court to withdraw the Special Leave Petitions with liberty to file Review Petition(s) before the High Court.

Permission sought for is granted.

Signature Not Verified Digitally signed by

The Special Leave Petitions are disposed of as withdrawn Ramana Venkata Ganti Date: 2015.01.06 15:04:31 IST with liberty to file Review Petition(s), if they so desire. Reason: 

  (G.V.Ramana)                                                 (Vinod Kulvi)
  Court Master                                                 Asstt.Registrar