Supreme Court - Daily Orders
B.S. Yediyurappa vs Abraham T.J. on 31 October, 2022
Bench: D.Y. Chandrachud, Hima Kohli
1
ITEM NO.48 COURT NO.2 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). 8675/2022
(Arising out of impugned final judgment and order dated 07-09-2022
in CRLP No. 5659/2021 passed by the High Court Of Karnataka At
Bengaluru)
B.S. YEDIYURAPPA Petitioner(s)
VERSUS
ABRAHAM T.J. & ORS. Respondent(s)
(IA No. 138597/2022 - EXEMPTION FROM FILING O.T. IA No. 138595/2022
- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 31-10-2022 These matters were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Siddhartha Dave, Sr. Adv.
Mr. Kush Chaturvedi, AOR
For Respondent(s) Mr. Vikas Upadhyay, AOR
Mr. Ashwin Kumar Nair, Adv.
Mr. Gaurav GK, Adv.
Mr. Gopalakrishna, Adv.
Ms. Sneha Abraham, Adv.
Mr. Alok Tiwari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 On the request of Mr Siddartha Dave, senior counsel appearing on behalf of the petitioner, liberty to implead the State of Karnataka as a respondent to these Signature Not Verifiedproceedings. Digitally signed by GULSHAN KUMAR ARORA Date: 2022.10.31 18:01:48 IST Reason: 2 2 Notice shall be issued to the newly added respondent.
3 Liberty to serve the Standing Counsel for the State of Karnataka.
4 List on 18 November 2022.
5 The order of stay shall stand extended till further orders.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR