Supreme Court - Daily Orders
K. Sanath Kumar Shetty vs The State Of Karnataka Secretary on 21 August, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.25 COURT NO.8 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No.17860/2017
(Arising out of impugned final judgment and order dated 13-04-2017
in WA No.818/2014 and WA No.849/2014 13-04-2017 in WA No.958/2014
passed by the High Court Of Karnataka at Bangalore)
K. SANATH KUMAR SHETTY & ORS. Petitioner(s)
VERSUS
STATE OF KARNATAKA SECRETARY & ORS. Respondent(s)
(FOR ADMISSION and IA No.67891/2017-PERMISSION TO FILE SLP and IA
No.73765/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 21-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sushil Kumar Jain, Sr. Adv.
Mr. Ashok Bannidinni, Adv.
Mr. Purushottam Sharma Tripathi, AOR
Mr. Abhinav Gupta, Adv.
For Respondent(s) Mr. R.S. Hegde, Sr. Adv.
Mrs. Farhat Jahan Rehmani, Adv.
Mr. Chandra Prakash, Adv.
Mr. Rajeev Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is allowed. Issue notice.
Mr. Rajeev Singh learned counsel appears on caveat and accepts notice.
He may file reply within four weeks.
Signature Not VerifiedIn the meantime, status quo as on today shall be maintained by the parties.
Digitally signed by ASHA SUNDRIYAL Date: 2017.08.22 17:20:59 IST Reason:Tag with SLP (C) No.16745/2017.
(ASHA SUNDRIYAL) (CHANDER BALA)
COURT MASTER COURT MASTER