Supreme Court - Daily Orders
The State Of Karnataka vs N.S. Rukmani on 16 August, 2021
Bench: Hemant Gupta, A.S. Bopanna
ITEM NO.16 Court 12 (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). 12351/2021
(Arising out of impugned final judgment and order dated 06-04-2021
in WA No. 3589/2019 passed by the High Court of Karnataka at
Bengaluru)
THE STATE OF KARNATAKA & ORS. Petitioner(s)
VERSUS
N.S. RUKMANI Respondent(s)
(FOR ADMISSION and I.R. )
Date : 16-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
Mr. Vishal Banshal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with SLP(C) Nos.15837-15838/2016. In the meantime, operation of the impugned judgment shall remain stayed.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by R Natarajan Date: 2021.08.16 16:59:54 IST Reason: