Supreme Court - Daily Orders
Ranganathan vs The State Of Tamil Nadu on 20 December, 2024
ITEM NO.54 REGISTRAR COURT 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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal(Crl.) No(s). 9815-9816/2024
RANGANATHAN & ANR. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.159355/2024-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.159356/2024-EXEMPTION FROM
FILING O.T. )
Date : 20-12-2024 These petitions were called on for hearing today.
For Petitioner(s)
Ms. Mrinal Kanwar, AOR
Mr. Vaibhav, Adv.
For Respondent(s)
Mr. M.p. Parthiban, AOR
Mr. S. Geyolin Selvam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per office report, service is not complete on respondent no.1. However, ld. Counsel, Mr Vishal Tyagi appearing on behalf of Mr D Kumanan, Advocate-on-record undertakes to appear for the said respondent and seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.
Service is complete on respondent no.2. Ld. counsel, Mr Alagiri appearing on behalf of Mr M.P.Parthiban, Advocate-on- record undertakes to appear for the said respondent and seeks time for filing vakalatnama and counter affidavit. Be filed within four weeks time.
Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2024.12.21List again on 07.02.2025.
14:46:35 IST Reason:SUJATA SINGH Registrar HJ