Supreme Court - Daily Orders
Joshine Antony vs Asifa Sultana on 15 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.32 COURT NO.11 SECTION II-C
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 (Crl.) No(s). 911/2019
(Arising out of impugned final judgment and order dated 11-12-2018
in CRP No. 201319/2018 passed by the High Court of Karnataka at
Kalaburagi)
JOSHINE ANTONY Petitioner(s)
VERSUS
ASIFA SULTANA & ORS. Respondent(s)
(IA No. 15135/2019 - EXEMPTION FROM FILING O.T.
IA No. 24664/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 15131/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 15-09-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Ayush Anand, Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Ms. Miranda Solaman, Adv.
Mr. Kamal Kant, Adv.
For Respondent(s)
Mr. Aditya Sondhi, Sr. Adv.
Mr. Sharanagouda Patil, Adv.
Mrs. Supreeta Patil, Adv.
Ms. Meghana, Adv.
Ms. Aishwarya, Adv.
For M/S. S-legal Associates, AOR
Mr. Sudhanshu S.Chaudhary,Adv.
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2023.09.16
11:37:56 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
Finally we grant time to the respondent-State to file counter affidavit till the end of October, 2023.
List on 5th December, 2023.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
2