STATE OF KARNATAKA Vs. SELVI J. JAYALALITHA AND OTHERS
LAWS(SC)-2016-5-144
SUPREME COURT OF INDIA
Decided on May 12,2016

STATE OF KARNATAKA Appellant
VERSUS
Selvi J. Jayalalitha And Others Respondents

JUDGEMENT

- (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.;


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