Supreme Court - Daily Orders
State Of Karnataka vs Nijaguni . on 18 November, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.5914—5915 OF 2012
STATE OF KARNATAKA ...APPELLANT(S)
VERSUS
NIJAGUNI AND ORS. ...RESPONDENT(S)
O R D E R
1. These appeals are directed against the judgment(s) and order(s) passed by the High Court of Karnataka at Bangalore in Writ Appeal No.4411 of 2011, dated 12.10.2011 and Review Petition No.63 of 2012, dated 30.03.2012.
2. We have heard learned counsel for the parties to the lis.
3. After going through the judgment(s) and order(s) passed by the High Court and the material Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.11.20 16:33:10 IST available on record we see no infirmity in the Reason: 2 impugned judgment(s) and order(s) passed by the High Court. Accordingly, the Civil Appeals are dismissed.
4. As a sequel to the above, the interim stay granted by this Court on 13.08.2012 stands vacated.
5. Application(s) for impleadment are dismissed.
.............CJI.
(H.L. DATTU) ...............J. (ARUN MISHRA) NEW DELHI, NOVEMBER 18, 2015.
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ITEM NO.15 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
Civil Appeal No(s).5914-5915 of 2012
STATE OF KARNATAKA Appellant(s)
VERSUS
NIJAGUNI AND ORS. Respondent(s)
(With appln.(s) for impleadment as party respondent and office report) Date : 18/11/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Mr. Basava Prabhu S. Patil, Sr. Adv.
Mr. V. N. Raghupathy,Adv. Mr. Chinmay Deshpande, Adv. Mr. Anirudh Sanganeria, Adv.
Mr. B.S. Prasad, Adv.
Mr. Maqbool Amjid, Adv.
Mr. Parikshit P. Angadi, Adv.
For Respondent(s) Mr. Udaya Holla, Sr. Adv.
Mr. A. S. Bhasme,Adv.
Mr. Pankaj Kr. Mishra, Adv.
Mr. Sharanagouda patil, Adv. For M/s S-legal Associates Mr. Guntur Prabhakar,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.4
As a sequel to the above, all pending application(s) are disposed of.
(Neetu Khajuria) (Viond Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)