Supreme Court - Daily Orders
Devaraj vs Inspector Of Police, Arumanai P.S. on 17 February, 2014
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ITEM NO.34 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
Petition(s) for Special Leave to Appeal (Crl)... 2012
CRLMP.NO(s). 22037
(From the judgement and order dated 03/12/2009 in CRLA No.1394/2003, of
The HIGH COURT OF MADRAS)
DEVARAJ Petitioner(s)
VERSUS
INSPECTOR OF POLICE, ARUMANAI P.S. Respondent(s)
(With office report on default)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
(In Chamber)
For Petitioner(s) Mr. S. Gowthaman,Adv.
Mr. K. Paarik Veerdhan, Adv.
Mr. S. Sethu Mahendran, Adv.
Ms. Arunima Pal, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Further four weeks’ time is granted to the petitioner to surrender to custody and file proof thereof before this Court failing which the special leave petition shall stand dismissed without further reference to the Court.
[Usha Bhardwaj] [Suresh Kumar Verma]
A.R-cum-P.S. Court Master