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Judgment
4 paragraphs · 209 wordsHeard learned counsel for the petitioners and perused the relevant material.
Having regard to the facts of the case, we permit the petitioners, ten in number, to appear before the Hon'ble Speaker of the Karnataka Legislative Assembly at 6.00 p.m. today. We request the Hon'ble Speaker to grant an audience to the ten petitioners at the said time. The petitioners, if they so wish and are so inclined, shall intimate the Hon'ble Speaker of the Assembly their decision to resign, in which event, the Hon'ble Speaker shall take a decision forthwith and, in any case, in the course of the remaining part of the day. Such decision of the Hon'ble Speaker as may be taken in terms of the present order, be laid before the Court tomorrow (12.07.2019).
Shri Mukul Rohatgi, learned senior counsel appearing for the petitioners submits that the Director General of Police, Karnataka may be directed to provide adequate security to the petitioners once they reach Bangalore from Mumbai, where they are presently staying. Such a request be made to the Director General of Police well in time to enable the Director General to arrange for such security as the circumstances of the case would require.
Office to list the matter for further hearing tomorrow (12.07.2019).