Supreme Court - Daily Orders
Dhanasekar vs State By Inspector Of Police ... on 3 January, 2022
Bench: Sanjay Kishan Kaul, M. M. Sundresh
ITEM NO.38 Court 6 (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
Petition(s) for Special Leave to Appeal (Crl.) No.5605/2019
(Arising out of impugned final judgment and order dated 30-08-2018
in CRLA No.30/2010 passed by the High Court of Judicature at
Madras)
DHANASEKAR Petitioner(s)
VERSUS
STATE BY INSPECTOR OF POLICE KARUNGALPALAYAM Respondent(s)
Date : 03-01-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M. M. SUNDRESH
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. M. P. Parthiban, AOR
For Respondent(s) Dr. Joseph Aristotle S., AOR
Ms. Preeti Singh, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for parties to file short synopsis running into not more than two pages each.
List on a non-miscellaneous Tuesday in the Month of February, 2022.
(RASHMI DHYANI) (POONAM VAID)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2022.01.04
17:05:06 IST
Reason: