AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 180 wordsKempaiah Somashekar, CJ
Learned counsel namely, Mr. M. Gunedhor for the petitioner in El.Pet. No. 3 of 2022 is present before the Court physically and his submission is taken on record but this proceeding is connected with item Nos. 48, 49, 50 and 51. However, learned counsel namely, Mr. A. Mohendro for the respondent No. 1 in El. Pet. No. 3 of 2022 and for the applicant in MC(El.Pet.) No. 58 of 2024 is present before this Court in these matters through video conferencing seeking some short accommodation.
Therefore, keeping in view the submission made by the aforesaid counsel, it is deemed appropriate that these matters would be listed on 29.05.2025 and his submission is taken on record.
In the meanwhile, Mr. A. Mohendro, the learned counsel appearing for the respondent No. 1 in El. Pet. No. 3 of 2022 and for the applicant in MC(El.Pet.) No. 58 of 2024 through video conferencing is insisting the Court to accommodate the matters on 5th June, 2025 instead of 29th May, 2025.
Hence, these matters would be listed on 5th June, 2025.