Supreme Court - Daily Orders
A. R. Vijayakumar Ilango vs Inspector Of Police on 21 October, 2019
Bench: D.Y. Chandrachud, Ashok Bhushan
ITEM NO.5 COURT NO.9 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).9521/2019
(Arising out of impugned final judgment and order dated 09-08-2019
in CRLOP No. 20230/2019 passed by the High Court of Judicature at
Madras)
A. R. VIJAYAKUMAR ILANGO Petitioner(s)
VERSUS
INSPECTOR OF POLICE & ANR. Respondent(s)
(WITH I.R.)
Date : 21-10-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. B. Karunakaran, Adv.
Mr. Anirudh J., Adv.
Mr. M. Tabish Zia, Adv.
Mr. S. Gowthaman, AOR (NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After the Court indicated to the learned counsel appearing on behalf of the petitioner that it is not inclined to entertain the Special Leave Petition under Article 136 of the Constitution, a prayer has been made before the Court for an extension of time to comply with the order of deposit passed by the High Court. Accordingly, as prayed, we grant further eight weeks’ time to comply with the direction of the High Court. Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.10.22
Subject to the aforesaid extension of time, the 17:05:19 IST Reason: Special Leave Petition is dismissed.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER