Supreme Court - Daily Orders
The State Of Karnataka vs D. Kupendra Reddy on 4 July, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.14 + 40 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 16081/2019
THE STATE OF KARNATAKA Appellant(s)
VERSUS
D. KUPENDRA REDDY & ORS.ETC. ETC. Respondent(s)
(IA No.88755/2019-CONDONATION OF DELAY IN FILING and IA
No.88757/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.88756/2019-STAY APPLICATION)
WITH
C.A. NO. 5122/2019
(WITH APPLN(S). FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND STAY)
Date : 04-07-2019 These appeals were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Appellant(s) Mr. V.N. Raghupathy, AOR
Mr. Parikshit P. Angadi, Adv.
Mr. Mavendra Pal Gupta, Adv.
Ms. Anitha Shenoy, Sr. Adv.
Mr. Rahul Chaudhary, Adv.
Ms. Srishti Agnihotri, Adv.
Ms. Sharon Mathew, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the appellant in D. No. 16081/2019, four weeks' time is granted to file additional documents.
Signature Not VerifiedList both the matters thereafter.
Digitally signed by CHARANJEET KAUR Date: 2019.07.04 15:58:06 IST Reason: [ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR