Supreme Court - Daily Orders
Rekha @Lekha vs State Of Tamil Nadu on 22 February, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.9 COURT NO.11 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). 1455/2018
(Arising out of impugned final judgment and order dated 11-12-2017
in CRL.O.P. (MD) No. 16580/2017 passed by the High Court Of
Judicature At Madras At Madurai)
REKHA @ LEKHA Petitioner(s)
VERSUS
STATE OF TAMIL NADU Respondent(s)
(With Interim Relief and IA No.23018/2018-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT and IA No.23012/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 22-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. K.K. Vijayan,Adv.
Mr. Anzu. K. Varkey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed as withdrawn.
(MAHABIR SINGH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.02.22
16:48:33 IST
Reason: