Supreme Court - Daily Orders
Venkataram Natarajan Raju Thr. Next ... vs Union Of India on 13 April, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
1
ITEM NO.9 COURT NO.10 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 44/2015
VENKATARAM NATARAJAN RAJU THR. NEXT FRIEND Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(with appln. (s) for directions and interim directions)
Date : 13/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. R. Venkata Ramani, Sr. Adv.
Mr. Purushottam Sharma Tripathi, AOR
Ms. Neelam Singh, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Yasho Raj Bundala, Adv.
Mr. Luv Kumar, Adv.
Mr. Nidhi Ram Sharma, Adv.
Mrs. V. Vijaya Laxmi, Adv.
For Respondent(s) Ms. Binu Tamta, Adv.
Ms. Aprijita, Adv.
Mr. B.K. Prasad, Adv.
Ms. Sushma Suri, Adv.
Mr. Shreekant N. Terdal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Heard learned counsel appearing for the parties. Digitally signed by R.NATARAJAN Date: 2016.04.18 16:43:52 IST In view of the letter dated 29.05.2015 of the City of New Reason: York, Law Department withdrawing the previous opposition to the request for the repatriation of Venkataram Natarajan Raju-the 2 petitioner as conveyed by the letter dated 22.12.2014 of the U.S. Department of Justice, Criminal Division, Office of Enforcement Operations, International Prisoner Transfer Unit, we would request the Union of India to take necessary steps as per the Inter-American Convention on Serving Criminal Sentences Abroad as confirmed and acceded to by the Indian Government, in the matter of his repatriation. Such steps would be taken by the Union of India, as expeditiously as possible, preferably, within a period of six weeks here from.
The Writ Petition is disposed of on the above terms.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master