Supreme Court - Daily Orders
K.Alfred vs Ramesh Iyer on 23 August, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.1 COURT NO.8 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). 4417/2019
(Arising out of impugned final judgment and order dated 22-02-2019
in CONTP No. 235/2019 passed by the High Court Of Judicature At
Madras)
K.ALFRED Petitioner(s)
VERSUS
RAMESH IYER & ORS. Respondent(s)
(IA No.76490/2019-PERMISSION TO APPEAR AND ARGUE IN PERSON
[O/R FOR DIRECTION] )
Date : 23-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to appear and argue in person is granted. Heard petitioner-in-person, the matter arises out of the order dated 22.2.2019 passed by the High Court disposing of Contempt Petition No. 235 of 2019.
We direct the petitioner to file copy of Contempt Petition No. 235 of 2019 as it was filed in the High Court as well as all the documents which are referred to in the impugned judgement by the High Court.
Signature Not VerifiedDigitally signed by INDU MARWAH Date: 2019.08.28
List on 17.9.2019.
11:13:56 ISTReason:
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER