Supreme Court - Daily Orders
The Director General Of Coast Guard vs R. Thulukkanam on 3 December, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.9 COURT NO.4 SECTION XII
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 (C) No(s).2114/2024
[Arising out of impugned final judgment and order dated 28-07-2023 in
WA No. 2635/2022 passed by the High Court of Judicature at Madras]
THE DIRECTOR GENERAL OF COAST GUARD & ORS. Petitioner(s)
VERSUS
R. THULUKKANAM Respondent(s)
(IA No.239470/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA No. 239470/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 03-12-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. K M Nataraj, A.S.G.
Mr. R Bala, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Vinayak Sharma, Adv.
Ms. Satvika Thakur, Adv.
Mr. Veer Vikrant Singh, Adv.
Mr. Amit Sharma B, Adv.
Mr. Ishaan Sharma, Adv.
For Respondent(s) Mr. A. Sirajudeen, Sr. Adv.
Mr. Naresh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Heard Mr. K.M. Natraj, learned Additional Solicitor General for the petitioner(s). The respondent is represented by Mr. A. Sirajudeen, learned Senior Counsel.
2. Leave granted.
Signature Not Verified3. The matter be posted for hearing after six months.
Digitally signed by Deepak Joshi Date: 2024.12.05 17:06:45 IST Reason: (DEEPAK JOSHI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR