Supreme Court - Daily Orders
Muthoot Fincorp Limited vs The Station House Officer on 18 August, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.36 COURT NO.11 SECTION II-B
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). 9539/2023
(Arising out of impugned final judgment and order dated 21-06-2023
in WA No. 1184/2023 passed by the High Court of Kerala at
Ernakulam)
MUTHOOT FINCORP LIMITED Petitioner(s)
VERSUS
THE STATION HOUSE OFFICER & ORS. Respondent(s)
(IA No.152867/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.152868/2023-EXEMPTION FROM FILING O.T.)
Date : 18-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Vikas Mishra, Adv.
Mr. Nagarkatti Kartik Uday, AOR
Ms. Aditi Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner, on instructions, stated that pursuant to the Notice dated 15 th February, 2021, issued by S.I. of Vengara Police Station, under Section 91 of the Code of Criminal Procedure, 1973, the petitioner has not deposited the articles mentioned in the said notice of the Police Officer.
Issue notice, returnable on 20th October, 2023.
Signature Not VerifiedDigitally signed by Deepak Guglani Date: 2023.08.18 In view of the aforesaid statement made by the learned counsel 18:09:30 IST Reason: appearing for the petitioner, we direct that no further steps shall 1 be taken on the basis of the Notice dated 15 th February, 2021, subject to condition that articles which are in the custody of the petitioner out of the articles mentioned in the Notice dated 15th February, 2021, shall be preserved and maintained as it is.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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