Union Of India & Others Vs Manimekalai Sunil Kumar & Others
.... istrative Tribunal for seeking expunction of the alleged observations. Such innocuous prayers cannot be denied. In view of the above, this petition is disposed off grating liberty to the petitioners to take the matter before the Central Administrative Tribunal by moving an appropriate appli ...
Karnataka High Court At Bengaluru
Ramachandra. C. N. Vs State Of Karnataka & Others
.... 40050) P T Total 12 03 15 Must have put in a service of not less than three years in the cadre of Superintendent. If an officer wi ...
Karnataka High Court At Bengaluru
S.V. Suresha & Others Vs Sudha & Others
.... a memo has been filed stating that the appeal may be dismissed as withdrawn. Counsel therefore, submits that the memo may be placed on record and the appeal may be dismissed as withdrawn. When queried, counsel Sri.Shanthkumar., submits that a conscious decision is taken about withdrawal of ...
Karnataka High Court At Bengaluru
Ravikumar G P & Others Vs State Of Karnataka, Represented By Chief Secretary, Vidhana Soudha, Banalore-560001 & Others
.... ishna S Dixit, J Learned counsel for the Petitioner submits that her client is not longer interested in prosecuting this Writ Petition and the same may be disposed off as withdrawn. The said submission is taken on record. In the above circumstances, the Petition is dismissed as having ...
Karnataka High Court At Bengaluru
Vasu S C Vs State Of Karnataka By Bellandur Police Station Represented By Public Prosecutor High Court Building Bangalore - 560001 & Others
.... etition. The memo reads thus; “The undersigned counsel for the appellant herein submits that office has raised objections in respect of maintainability. Therefore, the appellant may be permitted to withdraw the above appeal with liberty to file fresh petition, in the interest of justice.” ...
Karnataka High Court At Bengaluru
Hari Prasad @ Hari Vs State Of Karnataka
.... –complaint it is alleged that when the appellant –accused and P.W.1 -prosecutrix had been to a park at that that time he hugged her and forced her for sexual intercourse and at that time she did not agree, he promised to marry her and had sexual intercourse with her. She further stated that in E ...
Karnataka High Court At Bengaluru
B. R. Dilip kumar Vs Zonal Commissioner & Others
.... its that his instructions are that the appellate authority is scheduled to take up the appeals, including the appeals listed for the first time, on Saturdays in a month excluding the second and fourth Saturdays. Sri Pawan Kumar, a learned standing counsel for the respondents, who is called upon t ...
Karnataka High Court At Bengaluru
Laxminarayana Ujar Vs Union Of India & Others
.... s issued in favour of the petitioner. 3. The petitioner is seeking a directive to issue passport in the name of the petitioner following the application dated 18.10.2024. 4. The learned Deputy Solicitor General of India representing the respondents submits that passport will be issued ...
Karnataka High Court At Bengaluru
M/S Shell India Market Pvt Ltd. & Others Vs Bruhat Bengaluru Mahanagara Palike Represented By Its Chief Commissioner N R Square, Bangalore-560002 & Others
.... , the learned counsel for the respondents, on the previous hearing date vide Order dated 25.10.2024, now submits that the petitioners indeed are keen to avail the benefit of the One Time Settlement [OTS] Scheme which would be open to them until 30.11.2024 as of today and the petition could be ...
Karnataka High Court At Bengaluru
Dhanush Vs State Of Karnataka By Sho, Girinagar P.S Bangalore - 5600 Reptd. By State Public Prosecutor, High Court Buildings, Bangalore - 560001
.... Shetty, J Matter called twice. There is no representation on behalf of the petitioner. Even on the earlier dates of hearing, there was no representation on behalf of the petitioner. Therefore, this Court is not left with no other option but to dismiss the petition for non-prosecution. Acco ...
Karnataka High Court At Bengaluru
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