Supreme Court - Daily Orders
The Chief Secretary vs Mahedevappa on 21 March, 2022
Bench: S. Abdul Nazeer, Vikram Nath
ITEM NO.17 Court 7 (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). 4469/2022
(Arising out of impugned final judgment and order dated 02-09-2020
in WA No. 100627/2019 passed by the High Court of Karnataka Circuit
Bench At Dharwad)
THE CHIEF SECRETARY & ORS. Petitioner(s)
VERSUS
MAHEDEVAPPA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 21-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Nikhil Goel, AAG
Mr. V. N. Raghupathy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2022.03.22
16:57:49 IST
Reason: