Supreme Court - Daily Orders
The Central Silk Board vs Dr. Rajendra Prasad Khanna Etc. Etc. on 20 October, 2021
Bench: K.M. Joseph, Pamidighantam Sri Narasimha
ITEM NO.36 Court 10 (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) Nos. 11743-11746/2021
(Arising out of impugned final judgment and order dated 31-03-2021
in WP No. 3501/2020 23-03-2021 in WP No. 4304/2020 22-03-2021 in WP
No. 4649/2020 31-03-2021 in WP No. 2080/2020 passed by the High
Court of Karnataka at Bengaluru)
THE CENTRAL SILK BOARD & ANR. Petitioner(s)
VERSUS
DR. RAJENDRA PRASAD KHANNA ETC. ETC. Respondent(s)
(FOR ADMISSION and I.R.)
(With IA No. 123749/2021 - STAY APPLICATION)
WITH
SLP(C) No. 11696-11697/2021 (IV-A)
(With IA No. 123746/2021 - STAY APPLICATION)
Date : 20-10-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s)
Ms. Aishwarya Bhati, ASG/Sr. Adv.
Mr. Sibo Sankar Mishra, Adv.
Ms. Preeti Rani, Adv.
Mr. Prasant Singh B, Adv.
Mr. Amrish Kumar, AOR
For Respondent(s)
Mr. Rajat Joseph, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not VerifiedSLP (C) Nos. 11743-11746 of 2021
Digitally signed by
Nidhi Ahuja
Date: 2021.10.21
16:57:48 IST
Reason: Service of notice is not complete on respondent No.1 in SLP (C)No. 11744/2021. Petitioner to take fresh steps to 1 SLP (C) Nos. 11743-11746/2021 etc. serve the unserved respondent.
Petitioner is also permitted to take out notice by dasti.
SLP(C) No. 11696-11697 of 2021 There will be a stay of the operation of the impugned judgment and order till the next date of hearing.
List the matters for disposal in the second week of January, 2021, on a non-miscellaneous day.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS BRANCH OFFICER
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