Supreme Court - Daily Orders
Shento Varghese vs Julfikar Husen on 28 August, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.53 COURT NO.16 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). 10504-
10505/2023
(Arising out of impugned final judgment and order dated 09-08-2023
in CRLOP No. 14029/2023 09-08-2023 in CRLOP No. 14031/2023 passed
by the High Court of Judicature at Madras)
SHENTO VARGHESE Petitioner(s)
VERSUS
JULFIKAR HUSEN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.169306/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.169320/2023-EXEMPTION FROM
FILING O.T.)
Date : 28-08-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Ray Abraham, Adv.
Mr. Shaju, Adv.
Ms. Reena Roy, Adv.
Mr. Akhil Abraham Roy, Adv.
Ms. Anju Kanodiya, Adv.
Mr. Himinder Lal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Issue notice, returnable on 11.09.2023.
2. In addition to the usual mode, liberty is granted to the petitioner to serve notice through the Standing Counsel for the respondent/State.
3. Dasti, in addition, is permitted.
4. Learned standing counsel shall take instructions about the existing amount lying in the account and inform us on the next day Signature Not Verified Digitally signed by Deepak Singh of hearing.
Date: 2023.08.29 16:33:12 IST Reason: (KAPIL TANDON) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)