Supreme Court - Daily Orders
Mohan Kumar vs State Represented By Inspector Of ... on 9 November, 2016
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.17 COURT NO.13 SECTION IIC
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.) Diary No(s).
26685/2015
(Arising out of impugned final judgment and order dated 24/02/2014
in CRLOP No. 21902/2010 passed by the High Court Of Madras)
MOHAN KUMAR Petitioner(s)
VERSUS
STATE REPRESENTED BY INSPECTOR OF POLICE,
ST. THOMAS POLICE STATION, CHENNAI AND ANR. Respondent(s)
(office report on default)
Date : 09/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Mr. Rajeev Maheshwaranand Roy, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Three weeks' time, as last chance, is granted to the learned counsel for the petitioner to comply with the Office Report dated 04.08.2016, otherwise the Special Leave Petition shall stand dismissed without further reference to the Court.
(Jayant Kumar Arora) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.11.12
12:54:16 IST
Reason: