Supreme Court - Daily Orders
K. Rajalakshmi vs The Inspector Of Police on 5 January, 2022
Bench: Dinesh Maheshwari, Vikram Nath
ITEM NO.7 Court 14 (Video Conferencing) 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).10012-10013/2021
(Arising out of impugned final judgment and order dated 12-03-2020
in CRLOP No. 22457/2015 12-03-2020 in CRLOP No. 22822/2016 passed
by the High Court Of Judicature At Madras At Madurai)
K. RAJALAKSHMI & ORS. Petitioner(s)
VERSUS
THE INSPECTOR OF POLICE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.168216/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.168217/2021-EXEMPTION FROM
FILING O.T. )
Date : 05-01-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Pradeep Kumar Yadav, Adv.
Mr. Vishal Thakre, Adv.
Mr. Rudra Pratap Yadav, Adv.
Mr. Sanjeev Malhotra, AOR (NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In this matter, Mr. Pradeep Yadav, learned counsel appearing on behalf of the petitioners prays for time on the ground of his illness.
In the second call, when we required the Advocate-on-Record related with this case to be connected, Mr. Pradeep Kumar Yadav Signature Not Verified submits that he has not been able to contact the Advocate-on- Digitally signed by NEETU KHAJURIA Date: 2022.01.06 13:42:45 IST Reason: Record.
1 Though we are adjourning the matter today but it would be expected of the Advocate-on-Record to remain present before the Court when the matter is called out next. List this matter on 10.01.2022, as prayed.
(POOJA SHARMA) (RAM SUBHAG SINGH)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
2