Supreme Court - Daily Orders
State Of Karnataka vs Ziaulla Sheriff &Amp Ors on 26 August, 2015
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.16 COURT NO.13 SECTION IIB
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). 2946/2014
(Arising out of impugned final judgment and order dated 21/06/2013
in CRLP No. 10869/2013 passed by the High Court of Karnataka
Circuit Bench at Dharwad)
STATE OF KARNATAKA & ANR Petitioner(s)
VERSUS
ZIAULLA SHERIFF & ORS Respondent(s)
(Office report for directions)
Date : 26/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBERS]
For Petitioner(s) Ms. Anitha Shenoy,Adv.
For Respondent(s) Ms. Shweta S. Parihar, Adv.
Mr. Ankur S. Kulkarni,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitoners states that the matter itself does not survive in view of the order passed by this Court. A copy of the order will be placed on record.
One weeks' time is granted to the learned counsel for the petitioners to file copy of the above said order of this Court. If the order is filed, the Registry may verify the position and place the matter before the Court.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.08.28 10:36:57 IST Reason: (Ashima Chhabra) (Chander Bala)
Sr. P.A. Court Master