Supreme Court - Daily Orders
K. Murugesan vs State Represented By Inspector Of ... on 14 October, 2019
Bench: N.V. Ramana, Sanjiv Khanna, Krishna Murari
ITEM NO.22 COURT NO.3 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).6660/2019
(Arising out of impugned final judgment and order dated 06-03-2019
in CRLRC No.1473/2011 passed by the High Court of Judicature at
Madras)
K. MURUGESAN Petitioner(s)
VERSUS
STATE REPRESENTED BY INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R.)
Date : 14-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. M.Tabish Zia, Adv.
Mr. Anirudh J., Adv.
Mr. S. Gowthaman, AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has circulated a letter seeking an adjournment of four weeks on the ground of personal difficulty.
It is evident from the record that on 05.08.2019, learned counsel for the petitioner had circulated a letter seeking an adjournment of four weeks on the ground of ill-health of the arguing counsel. On 06.09.2019 also, by circulating a letter, learned counsel for the petitioner sought an adjournment of four weeks on the ground of personal difficulty of the arguing counsel.
Signature Not Verified Digitally signed by SATISH KUMAR YADAVAs a last opportunity, list on 18.10.2019.
Date: 2019.10.16 17:26:25 IST Reason: (SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR