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Supreme Court - Daily Orders

B.K. Pavithra vs The State Of Karnataka on 16 July, 2021

Bench: K.M. Joseph, S. Ravindra Bhat

     ITEM NO.28                     Court 12 (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. 9013/2021

     (Arising out of impugned final judgment and order dated 25-02-2021
     in WP No. 9756/2019 passed by the High Court of Karnataka at
     Bengaluru)

     B.K. PAVITHRA                                                   Petitioner(s)

                                                 VERSUS

     THE STATE OF KARNATAKA & ANR.                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.78410/2021-EXEMPTION FROM FILING
     O.T.   and   IA   No.78409/2021-PERMISSION  TO   FILE   ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 16-07-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE K.M. JOSEPH
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)
                                   Ms.   Lakshmy Iyengar, Sr. Adv.
                                   Mr.   Jai anant Dehadrai, Adv.
                                   Mr.   Sidharth Arora, Adv.
                                   Mr.   Ashna Chhabra, Adv.
                                   Ms.   Misha Thomas, Adv.
                                   Mr.   Rohit Anil Rathi, AOR

     For Respondent(s)


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

The special leave petition is dismissed. Pending applications stand disposed of.





                         (NIDHI AHUJA)                      (RENU KAPOOR)
Signature Not Verified
                           AR-cum-PS                        BRANCH OFFICER
Digitally signed by
Nidhi Ahuja
Date: 2021.07.17
11:49:34 IST
Reason: