GOVERNMENT AND QUASI-GOVERNMENT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The name of the petitioner is called out thrice in the open Court. There is no representation on behalf of petitioner either personally or through video conferencing.

(2.) Sri.Veeranagouda Malipatil., learned HCGP for respondent No.1, Sri.S.S.Halalli., learned counsel for the respondent No.2 and Smt.Ratna N.Shivayogimath., learned counsel for the respondent No.5 have appeared in person.

(3.) As could be seen from the daily order sheet, the petition was listed on 21/3/2023. On that day, counsel Sri.Anant S.Jahagirdar., appeared in person and sought time to seek instructions from the petitioner. At his request, the petition was ordered to be listed on 24/3/2023.