Supreme Court - Daily Orders
Satheesh Chandran @ Anil @ Satheesh vs The State Of Kerala on 4 November, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
ITEM NO.35 COURT NO.12 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 33334/2019
(Arising out of impugned final judgment and order dated 09-01-2019
in CRLA No. 268/2013 passed by the High Court Of Kerala At
Ernakulam)
SATHEESH CHANDRAN @ ANIL @ SATHEESH Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.164037/2019-CONDONATION OF DELAY
IN FILING and IA No.164039/2019-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 04-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Mahendra Kumawat, Adv.
Ms. Lakshmi N. Kaimal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the respondent, matter stands adjourned for two weeks.
(ASHWANI THAKUR) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2019.11.05
16:55:22 IST
Reason: