Supreme Court - Daily Orders
K.Ponnusamy vs State By Inspector Of Police Sendamaram ... on 6 April, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.50 COURT NO.3 SECTION IIA
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.)...... CRLMP No(s).
2496/2015
(Arising out of impugned final judgment and order dated 18/06/2014
in CRLA No. 553/2008 passed by the High Court of Madras at Madurai)
K.PONNUSAMY AND ANR Petitioner(s)
VERSUS
STATE BY INSPECTOR OF POLICE SENDAMARAM
POLICE STAION TIRNELVELI TAMIL NADU Respondent(s)
(office report on default)
Date : 06/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. S.J. Aristotle, Adv.
Mr. Prabu Ramasubramanian, Adv.
Mr. V. G. Pragasam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the bereavement in the family of petitioner No.1, two weeks' further time is granted for surrendering.
In case petitioners do not surrender within two weeks, the special leave petition shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.04.08 (Rajni Mukhi) (Pardeep Kumar)
16:30:11 IST
Reason: Sr. P.A. AR-cum-PS