LAWS(KAR)-2019-11-100

ARUN K KUMAR Vs. UNION OF INDIA

Decided On November 18, 2019
ARUN K KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Sri Ajith Anand Shetty, learned counsel for the petitioners in RP Nos.344-352/2019 & RP No.440/2019 and Sri Ajith Anand Shetty & B. Vachan, learned counsel in RP 423/2019 & RP Nos.456-463/2019.

(2.) Sri H.Mallan Goud, learned CGC for R1, Sri N.Khetty, learned counsel for R2, Sri N.K.Ramesh, learned counsel for R4, Sri K.Diwakara, learned counsel for R5, Sri Kiran Kumar, learned HCGP for R3 in RP Nos.344-352/2019 & RP No.440/2019.

(3.) Sri H.Mallan Goud, learned CGC for R1, Sri N.K.Ramesh, learned counsel for R5, Sri K.Diwakara, learned counsel for R6, Sri Kiran Kumar, learned HCGP for R3 & R4 in RP No.423/2019 & RP Nos.456- 463/2019.