Supreme Court - Daily Orders
M/S Esjaypee Impex Pvt. Ltd. vs D Subathra on 29 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.39 COURT NO.11 SECTION II-C
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). 3772-
3773/2019
(Arising out of impugned final judgment and order dated 18-03-2019
in CRLOP No. 23023/2018 and CRLOP No. 23173/2018 passed by the High
Court Of Judicature At Madras)
M/S ESJAYPEE IMPEX PVT. LTD. & ANR. Petitioner(s)
VERSUS
D SUBATHRA ETC. Respondent(s)
(FOR I.R. and IA No.67342/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 29-04-2019 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Ashok Kumar Singh, AOR
Mr. Shantwanu Singh, Adv.
Mr. Murari Babu, Adv.
Mr. Naresh Kumar Gaur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that the matters have become infructuous.
The special leave petitions are dismissed on having become infructuous.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2019.04.30
16:44:56 IST
Reason: