Supreme CourtDivision Bench(2016) 05 SC CK 0103

State of Karnataka vs Selvi J. Jayalalitha and Others

Supreme Court Of India · Decided on 12 May 2016

HON’BLE JUDGES
Pinaki Chandra Ghose · Amitava Roy, JJ.
RESULT
Allowed
CASE NUMBER
Petitions for Special Leave to Appeal (Crl.) Nos. 6117-6120 of 2015.

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Judgment

4 paragraphs · 162 words
1.

Mr. B.V. Acharya, learned Senior counsel appearing for the petitioner - State of Karnataka in Special Leave Petition (Crl.) Nos.6117-6120 of 2015 resumed his arguments at 11.50 a.m. today and was on his legs when the Court rose for the day, leaving the matters part-heard.

2.

Mr. Sidharth Luthra, learned Senior counsel appearing for the petitioner - State of Karnataka in Special Leave Petition (Crl.) No.7107-7112 of 2015 has given one amended chart regarding details of six companies in the Court today.

3.

Liberty is granted to Mr. B.V. Acharya, learned Senior counsel appearing for the petitioner - State of Karnataka to give written notes in reply to the arguments/points earlier advanced by Mr. Shekhar Naphade, learned Senior counsel appeared for Respondent Nos. 2 to 4 and Mr. L.N. Rao, learned Senior counsel appeared for Respondent No.1 in the lead case, at the earliest.

4.

List the Special Leave Petitions on Wednesday, the 1st June, 2016 as Part-Heard for further hearing.