Supreme Court - Daily Orders
The State Of Karnataka vs Geetha Srinivasulu on 26 July, 2024
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.30 COURT NO.2 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
Petition for Special Leave to Appeal (C) No. 14447/2023
(Arising out of impugned final judgment and order dated 26-07-2022
in WP No. 17404/2021 passed by the High Court of Karnataka at
Bengaluru)
STATE OF KARNATAKA & ORS. Petitioner(s)
VERSUS
GEETHA SRINIVASULU Respondent(s)
(FOR ADMISSION and I.R. and IA No.101474/2023-CONDONATION OF DELAY
IN FILING)
Date : 26-07-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s)
Mr. Devadatt Kamat, Sr. Adv.
Mr. V.N. Raghupathy, AOR
Mr. Javedur Rahman, Adv.
Mr. Omkar Kambi, Adv.
Mr. Harsh Pandey, Adv.
For Respondent(s)
Mr. Rohit Sharma, Adv.
Ms. Pratiksha Nagayach, Adv.
Mr. Nikhil Purohit, Adv.
Mr. Jatin Lalwani, Adv.
Mr. Rohit Amit Sthalekar, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Re-list in the week commencing 02.12.2024.
Additional affidavit may be filed by the parties within four weeks from today.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2024.07.27 13:21:22 IST Reason:(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR