Supreme Court - Daily Orders
Chaitra Nagammanavar vs The State Of Karnataka on 14 October, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.48 COURT NO.3 SECTION IV-A
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). 5972-5973/2021
(Arising out of impugned final judgment and order dated 12-03-2021
in WA No. 233/2021 and WA No. 190/2021 (S-RES) passed by the High
Court Of Karnataka At Bengaluru)
CHAITRA NAGAMMANAVAR Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
IA No. 78849/2022 - EARLY HEARING APPLICATION
IA No. 87054/2022 - EARLY HEARING APPLICATION
IA No. 87057/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 78851/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 60210/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 87055/2022 - STAY APPLICATION
IA No. 78850/2022 - VACATING STAY)
Date : 14-10-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Shailesh Madiyal, AOR
Mr. Vaibhav Sabharwal, Adv.
Mr. Rajan Parmar, Adv.
Mr. Vinayaka S. Pandit, Adv.
For Respondent(s) Mr. Gagan Gupta, Adv.
Mrs. R. Kothwal, Adv.
Mrs. Siddika Aisha, Adv.
Mr. Kumail Abbas, Adv.
Ms. Manju Jetley, AOR
Mr. Shubhranshu Padhi, AOR
Signature Not Verified
Mr. Vishal Bansal, Adv.
Mrs. Rajeshwari S., Adv.
Digitally signed by
RASHMI DHYANI
Date: 2022.10.15
11:45:52 IST
Reason: Mr. Niroop Sukirthy, Adv.
Mr. Mohd. Ovais, Adv.
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Mr. Anand Sanjya M. Nuli, Adv.
Mr. Suraj Kaushik, Adv.
Ms. Nandini Pandey, Adv.
Mr. Nanda Kumar K. B., Adv.
Mr. Shiva Swaroop, Adv.
Mr. Agam Sharma, Adv.
Mr. Dharm Singh, Adv.
M/S. Nuli & Nuli, AOR
UPON hearing the counsel the Court made the following
O R D E R
Applications seeking exemption from filing affidavit, and permission to file additional documents/facts/annexures are allowed.
Last opportunity is granted to learned counsel for respondent Nos.5 & 6 to file their counter affidavits within four weeks’ time. Rejoinder, if any, be filed within two weeks thereafter. Learned counsel for parties to file a short synopsis running into not more than 3 pages each.
List on a day when after notice miscellaneous matters as taken up in the Month of January, 2023 from Tuesday to Thursday. Interim order(s) to continue.
Learned counsel for parties assure that they will not take between themselves more an hour.
Applications for early hearing stands disposed of.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
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