Supreme Court - Daily Orders
The State Of Karnataka vs Vijayakumar Rai on 5 July, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.3 Court 4 (Video Conferencing) 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). 6471-6473/2020
(Arising out of impugned final judgment and order dated 28-11-2019
in WP No. 24385/2013 28-11-2019 in WP No. 58571/2015 28-11-2019 in
WP No. 44240/2013 passed by the High Court Of Karnataka At
Bengaluru)
THE STATE OF KARNATAKA & ANR. Petitioner(s)
VERSUS
VIJAYAKUMAR RAI & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 05-07-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Nikhil Goel, AAG
Mr. V. N. Raghupathy, AOR
For Respondent(s)
Mr. Shashikiran Shetty, Sr. Adv.
Mr. Mahesh Thakur, AOR
Mr. Kiran Patel. Adv.
Ms. Vipasha Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that the issue raised in this Special Leave Petition is similar or overlapping with the issues involved in W.P.(C) No. 643 of 2015.
Accordingly, list this matter alongwith W.P.(C) No. 643 of 2015.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.07.06 20:31:14 IST Reason: (DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER COURT MASTER (NSH)