Supreme Court - Daily Orders
Dhanasekar@ Sri Nithya Sadhananda vs The State Of Karnataka on 1 June, 2018
Bench: L. Nageswara Rao, Mohan M. Shantanagoudar
1
ITEM NO.27 COURT NO.4 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).4819/2018
(Arising out of impugned final judgment and order dated 16-05-2018
in CRP No. 224/2018 passed by the High Court of Karnataka at
Bengaluru)
DHANASEKAR@ SRI NITHYA SADHANANDA & ANR. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
WITH SLP(Crl) No. 4774/2018 (II-C) Date : 01-06-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR (VACATION BENCH) For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. C.V. Nagesh, Sr. Adv.
Mr. S. Kamal Kanan, Adv.
Mr. Abhijeet Sinha, AOR Mr. Saurabh Shekhar, Adv.
Mr. Gopal Subramanium, Sr. Adv. Mr. C.V. Nagesh, Sr. Adv.
Mr. Anand Sanjay Nuli, Adv. Mr. Saket Gogia, Adv.
Mr. Nanda Kumar, Adv.
Mr. Dharm Singh, Adv.
for M/S. Nuli & Nuli, AOR For Respondent(s) Mr. Ashwin Vaish, Adv.
Mr. Vinod Pandey, Adv.
Mr. Kunal Awana, Adv.
Mr. Nitin Kumar Thakur, AOR Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by MEENAKSHI KOHLI Date: 2018.06.01 16:40:27 IST Reason: O R D E R We do not find any reason to interfere with the order passed by the High Court.
2The special leave petitions are dismissed.
However, it is made clear that the Trial Court will decide the matter without being influenced by the observation made in the impugned order.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER