Supreme Court - Daily Orders
Saravana Thanga Nagai S. Thittam vs State Tr.Insp.Of Police on 16 November, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.70 COURT NO.9 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Crl MP No.18735/2015 in Criminal Appeal No(s).2058/2013
SARAVANA THANGA NAGAI S. THITTAM & ORS Appellant(s)
VERSUS
STATE TR.INSP.OF POLICE & ANR Respondent(s)
(for recalling Court's order dated 30.09.2015 and office report)
Date : 16/11/2015 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Appellant(s) Ms. Mahalakshmi Pavani, Sr. Adv.
Mr. G. Balaji, Adv.
Ms. Shiva Vijaya Kumar, Adv.
for M/s. Mahalaxmi Balaji & Co.
For Respondent(s) Mr. Subramonium Prasad, Sr. adv.
Mr. M. Yogesh Kanna, AOR
Mr. Jayant Patel, Adv.
Mr. Ravindra Keshavrao Adsure, AOR
UPON hearing the counsel the Court made the following
O R D E R
On a deposit of Rs.25,00,000/- (Rupees twenty five lakhs only) with the competent authority within twenty-four hours from today, the auction of the Karur properties is stayed.
If the amount of Rs.25,00,000/- (Rupees twenty five lakhs only) is not deposited within twenty-four hours, the auction will proceed.
Signature Not VerifiedDigitally signed by Sanjay Kumar Date: 2015.11.16 Application is disposed of.
17:13:41 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER