Supreme Court - Daily Orders
Mariam Fasihuddin vs State By Adugodi Police Station on 7 January, 2022
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.26 Court 1 (Video Conferencing) SECTION IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.2877/2021
(Arising out of impugned final judgment and order dated 18022021
in CRLRP No. 692/2018 passed by the High Court of Karnataka at
Bengaluru)
MARIAM FASIHUDDIN & ANR. Petitioner(s)
VERSUS
STATE BY ADUGODI POLICE STATION & ANR. Respondent(s)
(IA No. 47390/2021 EXEMPTION FROM FILING O.T.)
Date : 07012022 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Balaji Srinivasan, AOR
For Respondent(s)
Col. R. Balasubramanian, Sr. Adv.
Mr. M. A. Chinnasamy, AOR
Ms. C. Rubavathi, Adv.
Mr. M. Veeraragavan, Adv.
Mr. C. Raghavendren, Adv.
Ch. Leela Sarveswar, Adv.
Mr. V. Senthil Kumar, Adv.
Mr. P. Rajaram, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
In view of letter circulated by the learned AdvocateonRecord for the petitioners seeking two weeks adjournment for filing Signature Not Verified rejoinder affidavit, list the matter after two weeks.
Digitally signed by Vishal Anand Date: 2022.01.07 17:14:00 IST Reason: (VISHAL ANAND) (R.S. NARAYANAN)
ASTT. REGISTRARcumPS COURT MASTER (NSH)