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Shenbagavalli vs Inspector Of Police Kancheepuram ... on 15 November, 2018

     ITEM NO.67                                           1

                                         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 RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (Crl.)                                 No(s).     4895/2018

     SHENBAGAVALLI & ORS.                                                              Petitioner(s)

                                                               VERSUS

     INSPECTOR OF POLICE                      KANCHEEPURAM DISTRICT & ANR.             Respondent(s)

     (FOR ADMISSION and I.R. )

     WITH
     SLP(Crl) No. 7741/2018 (II-C)


     Date : 15-11-2018 These petitions were called on for hearing today.



     For Petitioner(s)                    Mr. K.V. Jagdishvaran,Adv.
                                          Ms. G. Indira, AOR
                                          Mr. Ashwani Kumar,Adv.

                                          Mrs. Mona K. Rajvanshi, AOR
                                          Mr. Anurag Kashyap,Adv.

     For Respondent(s)
                                          Mr. M. Yogesh Kanna, AOR
                                          Mr. Raja Rajeshwaran S.,Adv.
                                          Mr. S. Parthasarathi,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The office report indicates that service of notice is complete qua respondent No.2 but no one has entered appearance on his Signature Not Verified behalf.

Ld. Counsel for Respondent No.1 accepted notice on Date: 2018.11.17 12:14:32 IST 24.9.2018 before the Hon’ble Court but has not filed vakalatnama Reason:

within a period of two weeks as granted by the Hon’ble Court.

Service of notice is complete on both respondents but no one has entered appearance on their behalf.

However, Mr. M. Yogesh Kanna, Ld. Counsel for respondents submits that he has already filed vakalatnama and counter affidavit in both the matters. Registry to verify the same. If it is so, matters be processed for listing before the Hon’ble Court in terms of order dated 24.9.2018 of the Hon’ble Court.

RAJESH KUMAR GOEL Registrar MG