Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Supreme Court - Daily Orders

Venkatesh Prasad vs Subray V. Bhat on 30 June, 2014

V           ITEM NO.13                                             COURT NO.4                    SECT
ION IIB

                                            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 (Crl.) No(s). 3920/2014

           (Arising out of impugned final judgment and order dated 21/03/2014
           in CRLRP 452/2010 passed by the High Court Of Karnataka at
           Bangalore)

           VENKATESH PRASAD                                                                  Petition
er(s)

                                                                     VERSUS

           SUBRAY V. BHAT                                                                      Respon
dents(s)

           (With Appln.(s) for exemption from filing O.T. and ex-parte stay)

           Date : 30/06/2014 This petition was called on for hearing today.

           CORAM :

                                          HON’BLE MR. JUSTICE T.S. THAKUR
                                          HON’BLE MR. JUSTICE C NAGAPPAN

           For Petitioner(s)                        Mr. Shekhar G. Devasa,Adv.
                                                    Mrs. Sudha Gupta,Adv.

           For Respondent(s)


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

Heard.

We see no reason to interfere with the orde r impunged. The special leave petition is accordingly dismissed.

We however grant two months’ time to the petitioner to deposit the amount of Rs.37,00,000/-, exclusive of the amount if any already deposited by him, failing which the court concerned shall be free to take appropriate steps against the petitioner for committing him to jail t o Signature Not Verified undergo the sentence awarded in default of payment.

Digitally signed by Mahabir Singh Date: 2014.07.08 16:00:29 IST Reason:

(MAHABIR SINGH) (VEENA KHERA ) COURT MASTER COURT MASTE R