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Sayeda Farheen Banao vs State Of Karnataka on 11 May, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh

     ITEM NO.18                                   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

     R.P.(C) No. 771/2015 In SLP(C) No. 34878/2013

     SAYEDA FARHEEN BANAO                                                        Petitioner(s)
                                                         VERSUS

     STATE OF KARNATAKA AND ORS                         Respondent(s)
     (with appln. (s) for c/delay in filing review petition and office
     report)

     WITH                SLP(C) No. 34878/2013

     Date : 11/05/2015 These petitions were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                            HON'BLE MR. JUSTICE SHIVA KIRTI SINGH


     For Petitioner(s)                    Ms. Kiran Suri,Sr.Adv.
                                          Mr. S.J. amith,Adv.
                                          Mr. Purushottam Sharma Tripathi,Adv.
     For Respondent(s)

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

R.P.(C) No. 771/2015 In SLP(C) No. 34878/2013 Delay condoned.

The review petition is allowed. Order dated 29.08.2014 passed in SLP(C) No.34878 of 2013 is recalled and the special leave petition is restored to its original number.

Taken on Board.

Issue notice, returnable on 13.07.2015.

(NARENDRA PRASAD) Digitally signed by (SHARDA KAPOOR) Jayant Kumar Arora COURT MASTER Date: 2015.05.12 17:36:15 IST COURT MASTER Reason: