Supreme Court - Daily Orders
A. Balasundaran vs The State Of Tamil Nadu Through The ... on 13 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.4 COURT NO.5 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 21537/2018
(Arising out of impugned final judgment and order dated 05-09-2017
in CRLRC No. 592/2010 05-09-2017 in CRLRC No. 594/2010 05-09-2017
in CRLRC No. 595/2010 05-09-2017 in CRLRC No. 596/2010 passed by
the High Court of Judicature At Madras)
A. BALASUNDARAN Etc. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(FOR ADMISSION and I.R. and IA No.86552/2018-CONDONATION OF DELAY
IN FILING and IA No.86554/2018-EXEMPTION FROM FILING O.T.)
WITH
Diary No(s). 21771/2018 (II-C)
(FOR ADMISSION and I.R. and IA No.86958/2018-CONDONATION OF DELAY
IN FILING and IA No.86959/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.86960/2018-EXEMPTION FROM FILING O.T.)
Date : 13-07-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Amit Anand Tiwari, AOR
Mr. Navneet Kumar, Adv.
Ms. Harshal Gupta, Adv.
Ms. Shakun Sharma, AOR
Ms. Mary Mitzy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks.
In the meanwhile, there shall be stay of further proceedings pending against the petitioners in the case bearing C.C. No. 4 of 2007 pending in the Court of V Additional Sessions and Special Signature Not Verified Judge, Chennai.
Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.13 16:35:49 IST Reason: (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER