Supreme Court - Daily Orders
M. Suresh Kumar & Anr. Etc. vs State Of Karnataka . on 14 February, 2014
ITEM NO.26 COURT NO.6 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 (Civil) No(s).2834-2842/2014
(From the judgement and order dated 05/09/2011 in WA No.33/2011, WA
No.34/2011, WA No.35/2011, WA No.36/2011, WA No.37/2011, WA No.38/2011, WA
No.39/2011, WA No.40/2011, WA No.41/2011 of The HIGH COURT OF KARNATAKA AT
BANGALORE)
M. SURESH KUMAR & ANR. ETC. Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date: 14/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Shantha Kumar V. Mahale,Adv.
Mr. G.D.A. Narayana,Adv.
Mr. Harisha S.R.,Adv.
Mr. Rajesh Mahale,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Issue notice.
Tag along with SLP(C)No(s).2355-2381 of 2012.
|(Mahabir Singh) | (Veena Khera) | | Court Master | Court Master |