Supreme Court - Daily Orders
P Sasikumar vs The State Rep By The Inspector Of Police on 20 January, 2020
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.24 COURT NO.11 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2756/2019
(Arising out of impugned final judgment and order dated 12-01-2017
in CRLA No. 574/2016 passed by the High Court Of Judicature At
Madras)
P SASIKUMAR Petitioner(s)
VERSUS
THE STATE REP BY THE INSPECTOR OF POLICE Respondent(s)
IA No. 41187/2019 - EXEMPTION FROM FILING O.T.
Date : 20-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. C.K. Sasi, Adv.
Mrs. Malavika Jayanth, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None has appeared to the respondent despite service. Learned counsel for the petitioner states that he may be permitted to serve the standing counsel for the State of Tamil Nadu dasti.
Ordered accordingly.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by ASHA SUNDRIYAL Date: 2020.01.21 16:42:10 IST Reason: