Supreme Court - Daily Orders
Sri K.R. Sundaresha vs The Chief Engineer, National Highways on 17 April, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.26 COURT NO.16 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).10420/2025
[Arising out of impugned final judgment and order dated 12-12-2024
in WP No.2789/2021 passed by the High Court of Karnataka at
Bengaluru]
SRI K.R. SUNDARESHA PETITIONER(S)
VERSUS
THE CHIEF ENGINEER, NATIONAL HIGHWAYS & ANR. RESPONDENT(S)
IA No. 92159/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 92158/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 17-04-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) :
Mr. Sabarish Subramanian, AOR Mr. Poornachandiran R, Adv. Ms. Jahnavi Taneja, Adv.
Mr. Vishnu Unnikrishnan, Adv. Mr. Danish Saifi, Adv.
For Respondent(s) :
Upon hearing the counsel the Court made the following O R D E R
1. Petitioner challenges the judgment and order dated 12-12-2024 in WP No.2789/2021 passed by the High Court of Karnataka at Bengaluru, titled “The Chief Engineer & Another vs. K.R.Sundaresha”.
2. Signature Not Verified
Delay condoned.
Digitally signed byNAVEEN D Date: 2025.04.19
3. 15:27:55 IST Reason: Issue notice, returnable on 23.05.2025.
4. Dasti service, in addition, is permitted. Let steps for 1 service be taken within two weeks.
5. In the notice itself let it be mentioned that the respondents are required to file the counter affidavit before the next date of listing.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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