Supreme Court - Daily Orders
Chandran vs State Of Tamil Nadu Through Inspector Of ... on 5 March, 2014
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ITEM NO.8 REGISTRAR COURT.2 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(s). 1060 OF 2011
BEFORE THE REGISTRAR SUNIL THOMAS
CHANDRAN Appellant (s)
VERSUS
STATE OF T.NADU Respondent(s)
(With office report )
Date: 05/03/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Shiv Ram Sharma,Adv.
For Respondent(s)
Mr. Subramonium Prasad,Adv.
Mr.M.Yogesh Kanna,adv.
Ms.Vanita Chandrakant Giri,adv.
UPON hearing counsel the Court made the following
O R D E R
Additional documents not filed. It is submitted by both sides that no further steps are required. List the matter before the Hon’ble Court as per rules.
| | |(Sunil Thomas) | | | |Registrar | SB