Supreme Court - Daily Orders
The State Of Karnataka vs Greenbuds Agro Form Limited Company on 18 July, 2022
Bench: B.R. Gavai, Pamidighantam Sri Narasimha
ITEM NO.15 COURT NO.15 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).6052/2022
(Arising out of impugned final judgment and order dated 31-05-2021
in CRP No. 9302/2016 passed by the High Court of Karnataka at
Bengaluru)
THE STATE OF KARNATAKA Petitioner(s)
VERSUS
GREENBUDS AGRO FORM LIMITED COMPANY & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.90093/2022-EXEMPTION FROM FILING
O.T.)
Date : 18-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Nikhil Goel, AAG
Mr. V. N. Raghupathy, AOR
Mr. Adithya Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain the present petition. The Special Leave Petition is accordingly dismissed.
However, it is open for the State to apply for clubbing all the identical matters together and placing the same before the appropriate Court. If such an application is made, it would be considered in accordance with the law.
Pending application(s), if any, stands disposed of accordingly.
(NEHA GUPTA) Signature Not Verified (ANJU KAPOOR) SENIOR PERSONAL ASSISTANT Digitally signed by Dr. Mukesh Nasa Date: 2022.07.19 COURT MASTER (NSH) 16:37:25 IST Reason: