Supreme Court - Daily Orders
S. Siddaraju vs The State Of Karnataka on 20 February, 2019
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
ITEM NO.3 COURT NO.10 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
MISCELLANEOUS APPLICATION No.282/2019
in Special Leave Petition (Crl.) Diary No.37417/2016
S. SIDDARAJU Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(FOR ADMISSION and IA No.13324/2019-RESTORATION and IA
No.13325/2019-CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION )
Date : 20-02-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
[IN CHAMBERS]
For Petitioner(s) Mr. E. C. Vidya Sagar, AOR
Mr. Subash Chandra Sagar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the submission(s) made in the application, delay in filing application for restoration is condoned and Application for restoration is allowed.
The special leave petition is restored to its original numbers.
Miscellaneous Application is disposed of accordingly.
Signature Not Verified (POOJA ARORA) Digitally signed by POOJA ARORA Date: 2019.02.23 (SANTOSH KUMAR) COURT MASTER 12:44:56 IST Reason: COURT MASTER