Supreme Court - Daily Orders
A. Balasundaran vs The State Of Tamil Nadu Through The ... on 12 November, 2021
Bench: Sanjiv Khanna, Bela M. Trivedi
1
ITEM NO.23 Court 16 (Video Conferencing) 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). 6143-
6146/2018
(Arising out of impugned final judgment and order dated 05-09-2017
in CRLRC No. 592/2010 05-09-2017 in CRLRC No. 594/2010 05-09-2017
in CRLRC No. 595/2010 05-09-2017 in CRLRC No. 596/2010 passed by
the High Court of Judicature at Madras)
A. BALASUNDARAN Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU THROUGH THE DEPUTY Respondent(s)
SUPERINTENDENT OF POLICE
(FOR ADMISSION and I.R. and IA No.86552/2018-CONDONATION OF DELAY
IN FILING and IA No.86554/2018-EXEMPTION FROM FILING O.T.
IA No. 86554/2018 - EXEMPTION FROM FILING O.T.)
WITH
SLP(Crl) No. 6147/2018 (II-C)
(FOR CONDONATION OF DELAY IN FILING ON IA 86958/2018
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
86959/2018
FOR EXEMPTION FROM FILING O.T. ON IA 86960/2018
IA No. 86959/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 86960/2018 - EXEMPTION FROM FILING O.T.) Date : 12-11-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. Manoj K. Mishra AOR Mr. Abhinav S. Raghuvanshi AOR Mrs. Rajshri Rai, Adv.Signature Not Verified
Mr. Vinay Rai, Adv.
Mr. Rajesh Kumar Adv.Digitally signed by Dr. Mukesh Nasa Date: 2021.11.12 18:26:53 IST
Reason: Mr. Kunal Rao Adv.
Mr. Kunal Yadav Adv.
Mr. Mohnish Nirwan Adv.
Mr. Akarsh Sharma Adv.
Ms. Divyanshee Singh Adv.2
Ms. Mansi Sharma Adv Mr. Akarsh Sharma Adv.
Ms. Ritika Gaur Adv.
Ms. Banshika Garg Adv.
Mr. Shashank Rai Adv.
Mr. Amit Kumar Sr. Adv.
Mr. Ashutosh Jha, AOR Ms. Shakun Sharma, AOR Mr. Amit Anand Tiwari, AOR For Respondent(s) Mr. V. Krishnamurthy, Sr.Adv/AAG, Dr. Joseph Aristotle S., AOR Ms. Preeti Singh, Adv.
Ms. Ripul Swati Kumari, Adv. Mr. Sanjeev Kumar Mahara, Adv.
Mr. M. Yogesh Kanna, AOR UPON hearing the counsel the Court made the following O R D E R Petitioner – A. Balasundaran in SLP (C) Nos.6143 and petitioner – C. Sundramanickam in SLP(C) No.6144/2018 have expired.
The special leave petitions qua aforesaid petitioners are dismissed as abated.
As far as the other petitioners are concerned, we are not inclined to interfere with the impugned order and hence, the special leave petitions are dismissed.
Pending application(s), if any, stand disposed of.
(BABITA PANDEY) (ANITA RANI AHUJA) COURT MASTER (SH) ASSISTANT REGISTRAR