Supreme Court - Daily Orders
Aruchamy @ Arumugham vs State Of Tamil Nadu on 18 November, 2016
Author: Amitava Roy
Bench: Amitava Roy
REVISED
ITEM NO.19 COURT NO.3 SECTION IIC
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.)...........of 2016
(CRLMP No. 8870/2015)
(Arising out of impugned final judgment and order dated 04/02/2015
in CRLA No.866/2006 passed by the High Court of Madras)
ARUCHAMY @ ARUMUGHAM Petitioner(s)
VERSUS
STATE OF TAMIL NADU Respondent(s)
(office report on default)
Date : 18/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Ms. Theepa, Adv.
Mr. G. Sivabalamurugan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite orders dated 01.7.2015 and 05.7.2016, proof of surrender has not been filed and it is submitted by the learned counsel that she has no instructions in the matter.
In view of the above, the special leave petition is dismissed for non-prosecution.
Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.12.17 10:31:11 IST Reason: (RASHMI DHYANI) (SNEH BALA MEHRA) SR.P.A. ASSISTANT REGISTRAR ITEM NO.19 COURT NO.3 SECTION IIC 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.)...........of 2016 (CRLMP No. 8870/2015) (Arising out of impugned final judgment and order dated 04/02/2015 in CRLA No. 868/2006 passed by the High Court of Madras) ARUCHAMY @ ARUMUGHAM Petitioner(s) VERSUS STATE OF TAMIL NADU Respondent(s) (office report on default) Date : 18/11/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE AMITAVA ROY [IN CHAMBERS] For Petitioner(s) Ms. Theepa, Adv.
Mr. G. Sivabalamurugan, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Despite orders dated 01.7.2015 and 05.7.2016, proof of surrender has not been filed and it is submitted by the learned counsel that she has no instructions in the matter.
In view of the above, the special leave petition is dismissed for non-prosecution. (RASHMI DHYANI) (SNEH BALA MEHRA) SR.P.A. ASSISTANT REGISTRAR