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The State Of Karnataka vs M/S Sathish Industries on 22 April, 2019

Bench: R. Banumathi, R. Subhash Reddy

     ITEM NO.19                                   COURT NO.7                    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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11922/2019

     (Arising out of impugned final judgment and order dated 25-04-2018
     in RSA No. 1890/2010 passed by the High Court Of Karnataka At
     Bengaluru)

     THE STATE OF KARNATAKA & ORS.                                               Petitioner(s)

                                                          VERSUS

     M/S SATHISH INDUSTRIES & ANR.                      Respondent(s)
     (FOR ADMISSION and I.R. and IA No.61275/2019-CONDONATION OF DELAY
     IN FILING   )

     Date : 22-04-2019 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MRS. JUSTICE R. BANUMATHI
                               HON'BLE MR. JUSTICE R. SUBHASH REDDY


     For Petitioner(s)                     Mr. Joseph Aristotle S., AOR
                                           Mrs. Priya Aristotle,Adv.
                                           Mr. Shiva P.,Adv.
     For Respondent(s)

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Heard learned counsel for the petitioners. Delay condoned.

We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.

Pending application(s), if any, shall also stand disposed of.

Digitally signed by MADHU BALA Date: 2019.04.23 10:41:37 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER