Supreme Court - Daily Orders
The Managing Director, Kptcl vs K. M. Meghashree on 18 February, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.7 Court 10 (Video Conferencing) 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).844/2022
(Arising out of impugned final judgment and order dated 30-07-2021
in WA No. 497/2021 (S-RES) passed by the High Court Of Karnataka At
Bengaluru)
THE MANAGING DIRECTOR, KPTCL & ORS. Petitioner(s)
VERSUS
K. M. MEGHASHREE Respondent(s)
(FOR ADMISSION and IA No.8876/2022-EXEMPTION FROM FILING O.T. )
Date :18-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. S. Sriranga Subbanna, Sr. Adv.
Mr.Raghavendra S. Srivatsa,Adv.
Mr.Venkitasubramoniam T. R., Adv.
Mr.Likhi Chand Bonsle, Adv.
Ms.Komal Mundhra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. S. Sriranga Subbanna, learned senior counsel for the petitioners seeks permission to withdraw the present special leave petition with liberty to file review petition before the High Court. Permission, as sought for, is granted.
The special leave petition is dismissed as withdrawn with liberty to file a review petition before the High Court. Liberty is also reserved to the petitioner to challenge the impugned order if Signature Not Verified it becomes necessary.
Digitally signed byJAGDISH KUMAR Date: 2022.02.18 16:36:53 IST Reason:
(JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER