Supreme Court - Daily Orders
Mohammad Sadiq Batcha vs State Union Of India on 21 January, 2020
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.8 COURT NO.9 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).845/2019
(Arising out of impugned final judgment and order dated 04-10-2018
in CRLOP No.17878/2018 passed by the High Court Of Judicature At
Madras)
MOHAMMAD SADIQ BATCHA Petitioner(s)
VERSUS
STATE UNION OF INDIA Respondent(s)
(IA No. 13620/2019 - EXEMPTION FROM FILING O.T.)
Date : 21-01-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. Rahul Shyam Bhandari, AOR
Mr. A. Siva Kumar, Adv.
Ms. Bhavya Vijay Tangri, Adv.
For Respondent(s)
Mr. Aman Lekhi, ASG
Mr. Kumar Shashank, Adv.
Mr. Anirudh Bakhru, Adv.
Mr. B. V. Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
We, however, observe that it shall be open for the petitioner to request the Trial Court to expeditiously dispose of the matter.
Pending application(s), if any, stands disposed of.
Signature Not Verified (ARJUN BISHT) Digitally signed by ARJUN BISHT Date: 2020.01.21 (RENU KAPOOR) COURT MASTER (SH) 17:16:16 IST Reason: BRANCH OFFICER