Supreme Court - Daily Orders
Ambarish Kumar S. vs State Of Karnataka on 20 September, 2021
Bench: R. Subhash Reddy, Hrishikesh Roy
ITEM NO.42 Court 12 (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 for Special Leave to Appeal (C) Nos. 13147-13148/2021
(Arising out of impugned final judgment and order dated 30-03-2021
in WA No. 509/2020 02-07-2021 in RP No. 108/2021 passed by the High
Court of Karnataka at Bengaluru)
AMBARISH KUMAR S. & ORS. Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
(FOR ADMISSION, I.R. and IA No.106240/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 20-09-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. S. N. Bhat, AOR
For Respondent(s) Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
Mr. Vishal Banshal, Adv.
Mr. Naveen R. Nath, Sr. Adv.
Mr. Hetu Arora Sethi, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for respondent No.2 seeking adjournment, list the matter on 08.10.2021.
Counter affidavit be filed within a period of one week from today.
Rejoinder affidavit, if any, be filed before the next date of hearing.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.09.21 17:04:14 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER COURT MASTER