Supreme Court - Daily Orders
Karnataka State Commission For ... vs C.K. Rama Murthy & Others Etc. on 3 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
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ITEM NO.88 COURT NO.1 SECTION IVA
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 (C)......CC No(s).
12286-12289/2015
(Arising out of impugned final judgment and order dated 22/06/2015
in WP No. 8041/2015,22/06/2015 in WP No. 8318/2015,22/06/2015 in WP
No. 7939/2015,22/06/2015 in WP No. 7940/2015 passed by the High
Court Of Karnataka at Bangalore)
KARNATAKA STATE COMMISSION FOR SCHEDULED CASTES AND
SCHEDULE TRIBES. Petitioner(s)
VERSUS
C.K. RAMA MURTHY & OTHERS ETC. Respondent(s)
(with appln. (s) for permission to file SLP and interim relief and
office report)
WITH SLP(C) No. 17182/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for permission to place addl. documents on
record and Interim Relief and Office Report)
SLP(C) No. 17186-17189/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
permission to place addl. documents on record and Interim Relief
and Office Report)
I.A.Nos.1-8 in C.A.Nos.4233-4236/2015
I.A.Nos.3-6 in C.A.Nos.4237-4238/2015
I.A.Nos.3-8 in C.A.Nos.4239-4241/2015
I.A.Nos.3-6 in C.A.Nos.4242-4243/2015
(Applns. for modification & Extension of time)
Date : 03/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Shyam Divan, Sr.Adv.
Mr. Raghavendra S. Srivatsa,Adv.
Signature Not Verified
Mr.Sunil Dutt Yadav, Adv.
Mr.Rahat Bansal, Adv.
Digitally signed by
Ramana Venkata Ganti
Date: 2015.07.04
11:30:28 IST
Reason:
Mr.K.Parasaran, Sr.Adv.
Mr.A.S.Ponnana, AAG
Mr.Brijesh Kalappa, Adv.
Mr.V.N.Raghupathy, Adv.
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Prof.Ravi Verma Kumar, Adv.Genl.
Mr.A.S.Ponnana, AAG
Mr.Brijesh Kalappa,Adv.
Mr. V. N. Raghupathy,Adv.
Dr.Abhishek Singhvi, Sr.Adv.
Mr. N. Ganpathy,Adv.
For Respondent(s) Mr.L.N.Rao,Sr.Adv.
Mr. Balaji Srinivasan,Adv.
Mr.Nishanth A.V.,Adv.
Ms.Vaishnavi Subrahmanyam, Adv.
Ms.Srishti Govil, Adv.
Mr.Mayank Kshirsagar, Adv.
Ms.Vaishali Dixit,Adv.
Mr.Rakesh Dwivedi, Sr.Adv.
Mr.Praveen Sehrawat, Adv.
Mr.Vivek Jain, Adv.
Mr.Mahesh Agarwal, Adv.
Mr.Rishi Agrawala, Adv.
Mr. E. C. Agrawala,Adv.
Mr.Priyadarshi Banarjee, Adv.
Mr.Sajan Poovayya, Sr.Adv.
Mr.Praveen Sehrawat, Adv.
Mr.Priyadarshi Banerjee, Adv.
Mr.K.N.Phanindra, Adv.
Mr.Jayant Mohan, Adv.
Mr.Karan Mathur, Adv.
Mr.V.Lakshmi Narayana, Sr.Adv.
Mr.A.Shivaram, Adv.
Mr.Nishanth Patil, Adv.
Mr.Ujjal Banerjee Adv.
Mr.Anup Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is dismissed in SLP(C)...CC Nos.12286-12289 of 2015.
Special Leave Petition Nos.17182 of 2015 and 17186-17189 of 2015 are dismissed.
Application(s), if any, are also disposed of. However, eight weeks' further time is granted from today to the State and its authorities to complete the election process.
3In the facts and circumstances of these cases, we delete the costs and the strictures imposed on the State Government and its officials/ authorities.
Ordered accordingly.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar