Supreme Court - Daily Orders
The State Of Madhya Pradesh Thr. ... vs Bhagwat Singh And Ors. on 21 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.3 COURT NO.4 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) No(s).31652/2016
(Arising out of impugned final judgment and order dated 31/03/2016
in WA No. 16360/2011 passed by the High Court of Karnataka at
Bangalore)
ANTEVORTA DEVELOPERS PVT LTD Petitioner(s)
VERSUS
THE PRINCIPAL SECRETARY TO THE GOVT. OF KARNATAKA Respondent(s)
(With interim relief and office report)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Chinmay Deshpande, Adv.
For Mr. Anirudh Sanganeria,Adv.
For Respondent(s) Mr. R.S. Hegde, Adv.
Ms. Farhat Jahan Rehmani, Adv.
Mr. Chandra Prakash, Adv.
Mr. Rajeev Singh,Adv.
Mr. V. N. Raghupathy,Adv.
Ms. Supreeta Sharanagouda,Adv.
Mr. Sharanagouda Patil, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by the learned counsel for the petitioner.
List the matter after two weeks to enable Signature Not Verified the learned counsel to file rejoinder affidavit. Digitally signed by NEETU KHAJURIA Date: 2017.04.21 17:05:47 IST Reason: (Neetu Khajuria) (Asha Soni) Court Master Court Master