Supreme Court - Daily Orders
K.Pounammal vs State Represented By Inspector Of ... on 2 July, 2014
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ITEM NO.19 REGISTRAR COURT.2 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M K HANJURA
Criminal Appeal No(s). 1716/2011
K.POUNAMMAL Appellant(s)
VERSUS
STATE TR.INSP.OF POLICE Respondents(s)
Date : 02/07/2014 This appeal was called on for hearing today.
For Appellant(s) Mr. M.A.chinnasamy ,Adv.
For Respondent(s) Mr. Arvind Kumar Sharma ,Adv.
Ms. Richa Pandey,Adv.
Mr. B.V. Balram Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the appellant and the learned counsel for the respondent are present.
The learned counsel for the parties have stated that they do not want to file the Additional Documents. This is taken on record.
Viewed, in that context, the matter shall be processed for listing before the Hon’ble Court, under the rules.
(M K HANJURA) Registrar Signature Not Verified MG Digitally signed by Madhu Grover Date: 2014.07.11 17:04:51 IST Reason: