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Supreme Court - Daily Orders

Southern Motors vs State Of Karnataka . on 17 November, 2016

Bench: Dipak Misra, Amitava Roy

                                                  1

     ITEM NO.1(PH)                           COURT NO.4                 SECTION III

                               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)                28309-28325/2013

     (Arising out of impugned final judgment and order dated 03/04/2013
     in WA No. 5769/2012 03/04/2013 in WA No. 5770/2012 03/04/2013 in WA
     No. 5771/2012 03/04/2013 in WA No. 5772/2012 03/04/2013 in WA No.
     5773/2012 03/04/2013 in WA No. 5774/2012 03/04/2013 in WA No.
     5775/2012 03/04/2013 in WA No. 5776/2012 03/04/2013 in WA No.
     5777/2012 03/04/2013 in WA No. 5778/2012 03/04/2013 in WA No.
     5779/2012 03/04/2013 in WA No. 5780/2012 03/04/2013 in WA No.
     5781/2012 03/04/2013 in WA No. 5782/2012 03/04/2013 in WA No.
     5783/2012 03/04/2013 in WA No. 5784/2012 03/04/2013 in WA No.
     5785/2012 passed by the High Court Of Karnataka At Bangalore)

     SOUTHERN MOTORS                                                  Petitioner(s)

                                                 VERSUS

     STATE OF KARNATAKA & ORS.                                        Respondent(s)
     (With office report)
     (For Final Disposal)

     WITH
     SLP(C) No. 27752-27758/2014
     (With Interim Relief and Office Report)


     Date : 17/11/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)             Mr.   Dhruv Mehta,Sr.Adv.
                                   Mr.   Shanth Kumar V.Mahale,Adv.
                                   Mr.   G.K.V.Murthy,Adv.
                                   Mr.   Jamal,Adv.
                                   Mr.   Pathak,Adv.
                                   Mr.   Rajesh Mahale,Adv.

                                   Mr.   Tarun Gulati,Adv.
                                   Mr.   Sparsh Bhargava,Adv.
Signature Not Verified
                                   Mr.   Shashi Mathews,Adv.
Digitally signed by
MADHU BALA
Date: 2016.11.18
                                   Mr.   Kishore Kunal,Adv.
14:07:18 IST
Reason:                            Mr.   Rony O.John,Adv.
                                   Mr.   Vinayak Mathur,Adv.
                                   Ms.   Rachna Yadav,Adv.
                                     2


For Respondent(s)      Mr. K.N. Bhat,Sr.Adv.
                       Mr. V. N. Raghupathy,Adv.
                       Mr. Parikshit P.Angadi,Adv.



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

Leave granted.

Heard Mr. Dhruv Mehta, learned senior counsel and Mr. Tarun Gulati, learned counsel for the appellants and Mr. K.N. Bhat, learned senior counsel for the respondents-State.

Hearing concluded.

Judgment reserved.

Written notes/submissions, if any, be filed within seven days from today.




      (Madhu Bala)                                     (H.S. Parashar)
      Court Master                                       Court Master