Supreme Court - Daily Orders
Talari Muniswamy (D) By Lrs vs The State Of Karnataka Represented By ... on 22 April, 2016
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.27 COURT NO.8 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). 11920/2011
(Arising out of impugned final judgment and order dated 27/09/2010
in WA No. 332/2006 passed by the High Court of Karnataka at
Bangalore)
TALARI MUNISWAMY (D) BY LRS Petitioner(s)
VERSUS
STATE OF KARNATAKA REP. BY SECY. & ORS. Respondent(s)
(Office report on default)
Date : 22/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Mr. Shekhar G. Devasa,Adv.
Mr. Manish Tiwari,Adv.
Mrs. Sudha Gupta,Adv.
For Respondent(s) Dr. Nanda Kishore,Adv.
Mr. P.R. Kovilan,Adv.
Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
As a last chance, further four weeks' time is granted to learned counsel for the petitioners to file application for substitution of legal representatives of deceased respondent no.7, failing which the special leave petition shall stand dismissed qua respondent no.7 without further reference to the Court.
Signature Not Verified Digitally signed by SAPNA BISHT Date: 2016.04.25 14:11:29 IST Reason: (SAPNA BISHT) (RAJINDER KAUR) SR.P.A. COURT MASTER