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Supreme Court - Daily Orders

B.S. Yediyurappa vs Abraham T.J on 29 November, 2024

Author: Hrishikesh Roy

Bench: Hrishikesh Roy

     ITEM NO.47                         COURT NO.4                  SECTION II-C

                              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 (Crl.)         No(s).    8675/2022

     [Arising out of impugned final judgment and order dated 07-09-2022
     in CRLP No. 5659/2021 passed by the High Court of Karnataka at
     Bengaluru]

     B.S. YEDIYURAPPA                                                Petitioner(s)

                                                VERSUS

     ABRAHAM T.J. & ORS.                                             Respondent(s)

     (IA No. 138597/2022 - EXEMPTION FROM FILING O.T.
     IA No. 138595/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
     ANNEXURES)

     Date : 29-11-2024 This matter was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE HRISHIKESH ROY
                         HON'BLE MR. JUSTICE S.V.N. BHATTI

     For Petitioner(s)             Mr. Sidharth Luthra, Sr. Adv.
                                   Mr. Siddharth Dave, Sr. Adv.
                                   Mr. Sandeep Patil, Adv.
                                   Mr. Shubhranshu Padhi, Adv.
                                   Mr. Kush Chaturvedi, AOR
                                   Ms. Prerna Priyadarshini, Adv.
                                   Mr. Syed Faraz Alam, Adv.
                                   Mr. Atharva Gaur, Adv.
                                   Mr. Aayushman Aggarwal, Adv.
                                   Mr. Shaurya Gupta, Adv.
                                   Mr. Jay Nirupam, Adv.
                                   Mr. D. Girish Kumar, Adv.
                                   Mr. Pranav Giri, Adv.
                                   Ms. A. M. Harsavardhini, Adv.
                                   Mr. Ekansh Sisodia, Adv.
                                   Mr. Anmol Kheta, Adv.
                                   Ms. Anshala Varma, Adv.
                                   Mr. Kwan Jaggi, Adv.
                                   Mr. Nakul Chengappa, Adv.

     For Respondent(s)             Mr. Vikas Upadhyay, AOR
                                   Mr. Ashwin Kumar Nair, Adv.
Signature Not Verified
                                   Mrs. Ankita Kashyap, Adv.
Digitally signed by
NITIN TALREJA
Date: 2024.11.30
                                   Mr. Gaurav Gk, Adv.
16:51:23 IST
Reason:                            Mr. Gopalakrishna, Adv.
                                   Ms. Sneha Abraham, Adv.
                                   Mr. Arjun Singh Tomar, Adv.

                                                 1
                   Mr. Vikas Singh, Sr. Adv.
                   Mr. Aman Panwar, A.A.G.
                   Ms. Deepika Kalia, Adv.
                   Ms. Vasudha Singh, Adv.
                   Mr. Sudeep Chandra, Adv.
                   Mr. V. N. Raghupathy, AOR

          UPON hearing the counsel the Court made the following

                                O R D E R

Learned counsel for the parties have drawn this Court’s attention to the order dated 23.08.2024 which indicates that the matter is part-heard before another Bench. The Registry should accordingly do the needful.

(NITIN TALREJA)                                         (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS                                ASSISTANT REGISTRAR




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