Supreme Court - Daily Orders
R. Ramesh Srinivasan vs State Represented By Ispector Of Polce ... on 2 January, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.20 COURT NO.4 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). 7220/2018
(Arising out of impugned final judgment and order dated 05-12-2017
in CRLA No. 742/2013 passed by the High Court Of Judicature At
Madras)
R. RAMESH SRINIVASAN Petitioner(s)
VERSUS
STATE REPRESENTED BY INSPECTOR OF POLCE SPE CBI
ACB CHENNAI Respondent(s)
(FOR ADMISSION and I.R.)
(With applications for exemption from filing O.T. and permission to
file lengthy list of dates)
Date : 02-01-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. A.N. Venugopala Gowda, Sr.Adv.
Mr. Balaji Srinivasan, AOR
Mr. S. Anbalagan, Adv.
Ms. Pallavi Sengupta, Adv.
Ms. Garima Jain, Adv.
Mr. Siddhant Kohli, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending applications, if any, shall also stand disposed of.
Signature Not Verified(SUKHBIR PAUL KAUR) Digitally signed by SARITA PUROHIT Date: 2019.01.02 (RAJ RANI NEGI) AR CUM PS 16:17:06 IST Reason: ASSISTANT REGISTRAR