Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

J. Anthony Georgeand Ors. Etc. vs Karnataka State Road Transport Corp. By ... on 21 January, 2016

Author: R.K. Agrawal

Bench: R.K. Agrawal

                                                     1

     ITEM NO.32                             COURT NO.11                     SECTION IVA

                               S U P R E M E C O U R T O F          I N D I A
                                       RECORD OF PROCEEDINGS

     I.A. 47-58/2015 in Petitions for Special Leave to Appeal (C)                         Nos.
     18700-18732/2013

     (Arising out of impugned final judgment and order dated 14/08/2012
     in WA No. 2313/2009     in WA No. 3861/2009     in WA No. 3862/2009
     in WA No. 3863/2009     in WA No. 3864/2009     in WA No. 3865/2009
     in WA No. 3866/2009     in WA No. 3867/2009     in WA No. 3868/2009
     in WA No. 3869/2009     in WA No. 3870/2009     in WA No. 3871/2009
     in WA No. 3872/2009     in WA No. 2161/2009     in WA No. 2162/2009
     in WA No. 2163/2009     in WA No. 2164/2009     in WA No. 2165/2009
     in WA No. 2166/2009     in WA No. 2763/2009     in WA No. 2764/2009
     in WA No. 2765/2009     in WA No. 2766/2009     in WA No. 2767/2009
     in WA No. 2171/2009     in WA No. 3641/2009     in WA No. 3642/2009
     in WA No. 2167/2009     in WA No. 2168/2009     in WA No. 2169/2009
     in WA No. 2170/2009     in WA No. 3744/2009     in WA No. 3745/2009
     passed by the High Court of Karnataka at Bangalore)

     J. ANTHONY GEORGE & ORS. ETC.                                          Petitioner(s)

                                                    VERSUS

     KARNATAKA STATE ROAD TRANSPORT CORP.&ORS                               Respondent(s)

     (For deletion of the name of respondent and office report)

     Date : 21/01/2016 These applications were called on for hearing
     today.

     CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
                                [IN CHAMBERS]

     For Petitioner(s)               Mr. Anirudh Sanganeria, Adv.
                                     Mr. B. Subrahmanya Prasad,Adv.

     For Respondent(s)               Mr. Shailesh Madiyal,Adv.

                                     Mr. S. N. Bhat,Adv.

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

Signature Not Verified Digitally signed by SWETA DHYANI Date: 2016.01.23 An application has been filed seeking deletion of 11:48:38 IST Reason: name of respondent Nos.2, 5, 8, 46, 49, 59, 60 and 61 from the array of parties.

The application is allowed.

The name of the aforesaid respondents are deleted from the array of the parties at the risk and responsibility of the petitioners.

Amended cause title be filed within four weeks from today.

  (SWETA DHYANI)                                  (SUMAN JAIN)
     SR.P.A.                                      COURT MASTER