Supreme Court - Daily Orders
S.N.Subbareddy Alias ... vs C. Muniraju on 9 August, 2024
Author: Surya Kant
Bench: Surya Kant
ITEM NO.8 COURT NO.4 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(s).24759/2024
(Arising out of impugned final judgment and order dated 21-03-2024
in IA No.1/2024 in Election Petition No.4 of 2023 passed by the
High Court of Karnataka at Bengaluru)
S.N.SUBBAREDDY ALIAS CHINNAKAYALAPALLI Petitioner(s)
VERSUS
C. MUNIRAJU & ORS. Respondent(s)
(FOR ADMISSION and IA No.164553/2024-CONDONATION OF DELAY IN
REFILING/CURING THE DEFECTS)
Date : 09-08-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Devadatt Kamat, Sr. Adv.
Mr. Javedur Rahman, AOR
Mr. Chandrashekhar Reddy, Adv.
Mr. Shreyas Dhamapurkar, Adv.
For Respondent(s) Ms. Nalina Mayegowda, Sr. Adv.
Ms. Anusha B Reddy, Adv.
Mr. Akshay Mithanthaya, Adv.
Mr. Santosh B, Adv.
Mr. Rishikesh M Kotturshettar, Adv.
Mr. Sujoy Chatterjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Learned Senior Counsel for the petitioner, at the outset, states that he may be permitted to withdraw this petition with liberty to raise the objections at an appropriate stage.
2. Permission, as prayed for, is granted.
3. Signature Not Verified The Special Leave Petition is, accordingly, dismissed as Digitally signed by satish kumar yadav withdrawn with liberty as aforementioned. Date: 2024.08.09 18:54:07 IST Reason:
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR