Supreme Court - Daily Orders
The Karnataka Housing Board vs The State Of Karnataka on 13 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
1
ITEM NO.6 Court 3 (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).1361/2021
(Arising out of impugned final judgment and order dated 01-12-2020
in WA No. 5712/2012 passed by the High Court Of Karnataka At
Bengaluru)
THE KARNATAKA HOUSING BOARD & ANR. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.9367/2021-EXEMPTION FROM FILING
O.T. and IA No.12038/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 84728/2021 - STAY APPLICATION)
Date : 13-08-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. S. K. Kulkarni, Adv
Mr. M. Gireesh Kumar, Adv
Mr. Ankur S. Kulkarni, AOR
Ms. Uditha Chakravarthy, Adv
For Respondent(s) Mr. Basavaprabhu S.Patil, Sr.Adv
Mr. Raghavendra S.Srivatsa, Adv
Mr. Manmohan P.N., Adv
Mr. Venkitasubramoniam T.R., Adv
Mr. Likhi Chand Bonsle, Adv
Ms. Komal Mundhra, Adv
Mr. Raghavendra S. Srivatsa, AOR
Mr. V. N. Raghupathy, AOR
Mr. Md.Apzal Ansari, Adv
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by NEETU KHAJURIA Date: 2021.08.13 List this matter along with Civil Appeal 16:51:32 IST Reason: Nos.9002-9003 of 2013 and connected cases, if any, 2 on 8th September, 2021 in miscellaneous list.
If any matter is unready, appropriate office report be circulated for consideration.
There shall be stay of operation of the impugned judgment and order dated 01.12.2020 passed by the High Court of Karnataka at Bengaluru in Writ Appeal No.5712 of 2012 till the next date of hearing.
Parties to file written submissions in advance.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER