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The State Of Karnataka vs N. Narasimha Murthy on 11 September, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

                                                     1

     ITEM NO.30                              COURT NO.8                SECTION II­C

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

          Petition for Special Leave to Appeal (Crl.)               Nos.11090­11091/2023

     (Arising out of impugned final judgment and order dated 26­05­2023
     in CRRP No. 250/2022 with    CRRP No. 183/2022 passed by the High
     Court of Karnataka at Bengaluru)

     THE STATE OF KARNATAKA                                             Petitioner(s)

                                                    VERSUS

     N. NARASIMHA MURTHY ETC.                                           Respondent(s)

     (FOR ADMISSION and IA No.178804/2023­EXEMPTION FROM FILING O.T.)

     Date : 11­09­2023 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)
                                       Mr. Devadatt Kamat, Sr. Adv.
                                       Mr. V. N. Raghupathy, AOR
                                       Mr. Rajesh Inamdar, Adv.
                                       Mr. Harsh Pandey, Adv.
                                       Mr. Manendra Pal Gupta, Adv.
     For Respondent(s)
                                       Mr. Basavaprabhu S. Patil, Sr. Adv.
                                       Mr. Anirudh Sanganeria, AOR
                                       Mr. Samarth Kashyap, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Heard learned Senior counsel appearing for the petitioner – State of Karnataka and perused the material placed on record.

2. Application seeking exemption from filing official translation of the Annexures is allowed.

3. Date: 2023.09.12 17:59:38 IST Reason: Issue notice, returnable in four weeks.

4. The instructing counsel of learned Senior counsel, who is on caveat, accepts and waives formal notice on behalf of the sole respondent.

(VISHAL ANAND) (RENU BALA GAMBHIR) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)