Supreme Court - Daily Orders
Sethupathi Ramalingam vs State Rep. By The Inspector Of Police on 7 April, 2022
ITEM NO.33 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR SH. S.P.S. LALER
Criminal Appeal No(s). 758/2020
SETHUPATHI RAMALINGAM Appellant(s)
VERSUS
STATE REP. BY THE INSPECTOR OF POLICE Respondent(s)
Date : 07-04-2022 This appeal was called on for hearing today.
For Appellant(s)
Mr. A. Lakshminarayanan, AOR
For Respondent(s)
Dr. Joseph Aristotle S., AOR
Ms. Nupur Sharma,Adv.
Mr. Shobhit Dwivedi,Adv.
Mr. Sanjeev Kumar Mahara,Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Sole respondent is duly represented. Records have been received. Four weeks time is given to Ld. Counsel for the parties to file the additional documents. After expiry of four weeks, list the matter before the Hon'ble Court.
S.P.S. LALER Signature Not Verified Registrar Digitally signed by MADHU GROVER MG Date: 2022.04.08 15:31:18 IST Reason: