Supreme Court - Daily Orders
K.Ponnusamy vs State By Inspector Of Police Sendamaram ... on 23 November, 2015
| ITEM NO.19 COURT NO.6 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 13793/2015, CRLMP. 13794/2015 in Petition(s) for Special
Leave to Appeal (Crl.) No(s). 3403/2015
(Arising out of impugned final judgment and order dated 18/06/2014
in CRLA No. 553/2008 passed by the High Court Of Madras At Madurai)
K.PONNUSAMY AND ANR Petitioner(
s)
VERSUS
STATE BY INSPECTOR OF POLICE SENDAMARAM
POLICE STAION TIRNELVELI TAMIL NADU Respondent(s)
(for restoration and c/delay in filing application for restoration
and office report)
Date : 23/11/2015 This application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
[IN CHAMBER]
For Petitioner(s)
Mr. V. G. Pragasam,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It appears from Annexure A-4 that the fir st petitioner has since surrendered. The proceedings of the IIIrd Additional Sessions Judge, Tirunalveli dated 1 7th April, 2015 record that he has been sent to Central Prison, Palayankettai, Tamil Nadu.
In the circumstances, delay condoned in fili ng application for restoration and application for restoration is allowed.
The special leave petition is restored to its Signature Not Verified Digitally signed byoriginal number. Deepak Mansukhani Date: 2015.11.23 22:09:28 IST Reason: (DEEPAK MANSUKHANI) (CHANDER BALA) COURT MASTER COURT MASTER