Supreme Court - Daily Orders
A. Shankar vs M.S. Jaffar Sait on 4 July, 2019
Bench: Chief Justice, Deepak Gupta
SLP(C) D.20404/20
1
ITEM NO.42 COURT NO.1 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.20404/2019
(Arising out of impugned final judgment and order dated 23-05-2019
in CRLOP No. 13711/2019 23-05-2019 in CRLMP No.6748/2019 23-05-2019
in CRLMP No. 6749/2019 passed by the High Court of Judicature at
Madras)
A. SHANKAR Petitioner(s)
VERSUS
M.S. JAFFAR SAIT & ANR. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and permission to file SLP and interim relief)
Date : 04-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s)
Mr. Amit Anand Tiwari, AOR
For Respondent(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Mubarak Ahmed, Adv.
Mr. Ram Sankar, Adv.
Mr. Arun Menon, Adv.
Mr. M. Devadass, Adv.
Ms. Sujatha Bagathi, Adv.
Mr. Yusuf, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Permission to file the special leave petition is Digitally signed by CHETAN KUMAR Date: 2019.07.04 17:03:55 IST Reason: granted.
Heard learned counsel for the petitioner and perused the relevant material.
SLP(C) D.20404/20 2We find no merit in the special leave petition. The same is, accordingly, dismissed.
Pending application(s), if any, stand disposed of.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master