Supreme Court - Daily Orders
S. Ve. Shekher vs Ai Gopalsamy on 18 August, 2023
Bench: B.R. Gavai, Prashant Kumar Mishra
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ITEM NO.33 COURT NO.4 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). 9522-
9525/2023
(Arising out of impugned final judgment and order dated 14-07-2023
in CRLOP(MD) No. 11494/2018 14-07-2023 in CRLOP(MD) No. 12163/2018
14-07-2023 in CRLOP No. 5099/2019 14-07-2023 in CRLOP No. 6211/2021
passed by the High Court Of Judicature At Madras)
S. VE. SHEKHER Petitioner(s)
VERSUS
AI GOPALSAMY ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.151365/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.151366/2023-EXEMPTION FROM
FILING O.T. )
Date : 18-08-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s)
Mr. S. Nagamuthu, Sr. Adv.
Mr. M.P. Parthiban, AOR
Ms. Priya Ranjani Nagamuthu, Adv.
Mr. R. Sudhakaran, Adv.
Mr. G.R. Vikash, Adv.
Ms. Shalini Mishra, Adv.
Mr. Hariharsudhan, Adv.
Mr. Bilal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
1. We are not inclined to entertain the special leave Digitally signed by Deepak Singh Date: 2023.08.19 13:03:02 IST Reason: petitions at this stage. The special leave petitions are dismissed accordingly.
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2. Learned counsel for the petitioner requests for exemption of personal appearance of the petitioner. We find that such a request can be made before the Trial Court, which should be considered in accordance with law.
3. Pending application(s), if any, stand disposed of.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)