Supreme Court - Daily Orders
Dr. Aasif G. Shaikh vs Industry, Energy And Labour ... on 30 January, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.27 COURT NO.8 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. 1/2016 in Petition(s) for Special Leave to Appeal (C) Diary
No(s). No(s). 14334/2016
(Arising out of impugned final judgment and order dated 10/08/2015
in RP No. 367/2015 06/04/2015 in WP No. 48498/2013 06/04/2015 in WP
No. 48499/2013 06/04/2015 in WP No. 48500/2013 06/04/2015 in WP No.
48501/2013 06/04/2015 in WP No. 48502/2013 passed by the High Court
Of Karnataka At Bangalore)
SRI YELLAPPA Petitioner(s)
VERSUS
P VENKATESHAN AND ORS Respondent(s)
(for restoration)
Date : 30/01/2017 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Ms. Sharanagouda Patil, Adv.
M/s S-legal Associates
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The defects pointed out by the Registry have been cured. The application for restoration is allowed. The Special Leave Petition is restored to its original number.
(SONALI SAUND) (CHANDER BALA)
SR.P.A COURT MASTER
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2017.02.03
12:15:28 IST
Reason: