Supreme Court - Daily Orders
R Subramanian vs The Hongkong And Shanghai Banking ... on 30 July, 2021
Bench: Indira Banerjee, V. Ramasubramanian
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ITEM NO.11+12+14 Court 10 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 13330/2020
(Arising out of impugned final judgment and order dated 31-07-2018
in CRLOP No. 31446/2012 passed by the High Court Of Judicature at
Madras)
R SUBRAMANIAN Petitioner(s)
VERSUS
THE HONGKONG AND SHANGHAI BANKING
CORPORATION (HSBC) & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.73021/2020-CONDONATION OF DELAY
IN FILING and IA No.73025/2020-EXEMPTION FROM FILING AFFIDAVIT and
IA No.73020/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON )
WITH
Diary No(s). 13334/2020 (II-C)
(FOR ADMISSION and I.R. and IA No.71326/2020-CONDONATION OF DELAY
IN FILING and IA No.71328/2020-PERMISSION TO APPEAR AND ARGUE IN
PERSON)
Diary No(s). 13353/2020 (II-C)
(FOR ADMISSION and I.R. and IA No.71683/2020-CONDONATION OF DELAY
IN FILING and IA No.71684/2020-PERMISSION TO APPEAR AND ARGUE IN
PERSON)
Diary No(s). 13344/2020 (II-C)
(FOR ADMISSION and I.R. and IA No.74046/2020-CONDONATION OF DELAY
IN FILING and IA No.74045/2020-PERMISSION TO APPEAR AND ARGUE IN
PERSON)
Diary No(s). 13422/2020 (II-C)
(FOR ADMISSION and I.R. and IA No.73600/2020-CONDONATION OF DELAY
IN FILING and IA No.73599/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.73603/2020-EXEMPTION FROM FILING
AFFIDAVIT and IA No.73601/2020-PERMISSION TO APPEAR AND ARGUE IN
PERSON)
Diary No(s). 13390/2020 (II-C)
Signature Not Verified
(FOR ADMISSION and I.R. and IA No.73013/2020-CONDONATION OF DELAY
Digitally signed by
SUNIL KUMAR
Date: 2021.07.30
IN FILING and IA No.73014/2020-EXEMPTION FROM FILING AFFIDAVIT and
16:26:17 IST
Reason:
IA No.73012/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON)
Diary No(s). 13328/2020 (II-C)
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(IA No.74761/2020-CONDONATION OF DELAY IN FILING and IA
No.74762/2020-EXEMPTION FROM FILING AFFIDAVIT and IA No.74760/2020-
PERMISSION TO APPEAR AND ARGUE IN PERSON)
Diary No(s). 13385/2020 (II-C)
(FOR ADMISSION and I.R. and IA No.74114/2020-CONDONATION OF DELAY
IN FILING and IA No.74122/2020-EXEMPTION FROM FILING AFFIDAVIT and
IA No.74119/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON and IA
No.74118/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 13389/2020 (II-C)
( IA No.75589/2020-CONDONATION OF DELAY IN FILING and IA
No.75591/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON)
Diary No(s). 13326/2020 (II-C)
(FOR ADMISSION and I.R. and IA No.76533/2020-CONDONATION OF DELAY
IN FILING and IA No.76534/2020-PERMISSION TO APPEAR AND ARGUE IN
PERSON and IA No.76535/2020-APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT)
Diary No(s). 13404/2020 (II-C)
(FOR ADMISSION and I.R. and IA No.76267/2020-CONDONATION OF DELAY
IN FILING and IA No.76270/2020-PERMISSION TO APPEAR AND ARGUE IN
PERSON and IA No.76271/2020-APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT)
Diary No(s). 13345/2020 (II-C)
(FOR ADMISSION and I.R. and IA No.78779/2020-CONDONATION OF DELAY
IN FILING and IA No.78781/2020-EXEMPTION FROM FILING AFFIDAVIT and
IA No.78780/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON)
Diary No(s). 13335/2020 (II-C)
(FOR ADMISSION and I.R. and IA No.79872/2020-CONDONATION OF DELAY
IN FILING and IA No.79873/2020-PERMISSION TO APPEAR AND ARGUE IN
PERSON and IA No.79874/2020-APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT)
Date : 30-07-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr. E. C. Agrawala, AOR
Mr. Chander Uday Singh, Sr. Adv.
Mr. Bharat Sangal, Sr. Adv.
Mr. Vikram B. Trivedi, Adv.
Mr. Mayur Bhojwani, Adv.
Ms. Lipsa Unadkat, Adv.
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Mr. Nagarkatti Kartik Uday, AOR
Ms. Babita Kushwaha, Adv.
Ms. Anindita Deka, Adv.
Ms. Viddusshi, Adv.
Mr. S. Ganesh, Sr. Adv.
Mr. Abu John Mathew, |Adv.
Mr. Abhishek Agarwal, AOR
Mr. Srinath Sridevan, Adv.
Mr. Pawan Bhushan, Adv.
Mr. Rohit Kumar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Permission to appear and argue in person is granted. After the matters were heard for a while, the petitioner appearing in-person seeks leave of this Court to withdraw the special leave petitions.
The Special Leave Petitions are, accordingly, dismissed as withdrawn.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)