Supreme Court - Daily Orders
Univ.Of ... vs Govt.Of Karnataka . on 29 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
ITEM NO.41 COURT NO.7 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). 6804/2009
(Arising out of impugned final judgment and order dated 23/12/2008
in WA No. 127/2004 passed by the High Court of Karnataka at
Bangalore)
UNIVERSITY OF AGRICULTURAL SCIENCES EMPLOYEES
HOUSE BUILDING COOPERATIVE SOCIETY LIMITED Petitioner(s)
VERSUS
GOVT.OF KARNATAKA & ORS. Respondent(s)
(With appln. (s) for substitution, interim relief and office
report)
(For final disposal)
Date : 29/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. K.K. Venugopal, Sr. Adv.
Mr. P. V. Shetty, Sr. Adv.
Mr. Kiran J., Adv.
Mr. E. C. Vidya Sagar,Adv.
Mr. Rohit Bhat, Adv.
Ms. Jennifer John, Adv.
Mr. Subhas Chandra Sagar, Adv.
Mr. Gautam, Adv.
For Respondent(s) Ms. Kiran Suri, Sr. Adv.
Mr. S.J. Amith, Adv.
Mr. Gautam Kumar, Adv.
Mr. S.R. Anuradha, Adv.
For Dr. (Mrs.) Vipin Gupta,Adv.
Mr. V. N. Raghupathy,Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.01.30
O R D E R
12:13:32 IST Reason:
Application for substitution is allowed. Heard learned counsel for the petitioner and 2 perused the relevant material. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master