Supreme Court - Daily Orders
B. Muthuraman @ Balasubramanian ... vs State Of Jharkhand on 31 August, 2015
¾ ITEM NO.10 COURT NO.2 SECTION IIA
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). 6984/2015
(Arising out of impugned final judgment and order dated 22/05/2015
in CRLMP No. 59/2009 passed by the High Court Of Jharkhand At
Ranchi)
B. MUTHURAMAN @ BALASUBRAMANIAN MUTHURAMAN & ORS Petitioner(s)
VERSUS
STATE OF JHARKHAND Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Dr. A. M. Singhvi,Sr.Adv.
Mr. Sandeep Kapur,Adv.
Mr. Debmalya Banerji,Adv.
Mr. Samarjit Patnaik,Adv.
Mr. Ravi Sharma,Adv.
Mr. Arjun Mahajan,Adv.
Mr. Aman Singh,Adv.
Mr. Manish Sharma,Adv.
For M/s. Karanjawala & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the order impugned. The special leave petition is accordingly dismissed.
All contentions available to the parties are left open to be urged at the appropriate stage on completion of investigation.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.08.31 17:27:32 IST Reason: (MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER