Supreme Court - Daily Orders
R.Navaneetha Krishnan vs State Of Tamil Nadu on 4 September, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.2 COURT NO.13 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.) D. No(s).
36074/2016
R.NAVANEETHA KRISHNAN & ANR. Petitioner(s)
VERSUS
STATE OF TAMIL NADU Respondent(s)
Date : 04-09-2017 The matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Petitioner(s) Mr. G. Sivabalamurugan, AOR
Mr. Ashish Kumar Sinha,Adv.
Ms. Vandana,Adv.
Mr. Karuppiah,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners states that petitioners have surrendered and he shall file the proof of surrender of the petitioners within one week from today.
Delay in refiling the special leave petition is condoned.
(SAPNA BISHT) (HARESH SINGH NEGI)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2017.09.06
17:10:19 TLT
Reason: