Supreme Court - Daily Orders
Thirumoorthy vs State Represented By The Inspector Of ... on 6 February, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.30 COURT NO.8 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 39080/2022
(Arising out of impugned final judgment and order dated 15-04-2021
in CRLA No. 451/2019 passed by the High Court of Judicature at
Madras)
THIRUMOORTHY Petitioner(s)
VERSUS
STATE REPRESENTED BY THE INSPECTOR OF POLICE Respondent(s)
( IA No.14214/2023-CONDONATION OF DELAY IN FILING and IA
No.14222/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.14217/2023-EXEMPTION FROM FILING O.T. and IA
No.14224/2023-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS)
Date : 06-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Ms. S. Janani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on the prayer for interim relief as well as on the special leave petition, returnable in four weeks.
In addition to the usual mode, liberty is granted to the petitioner to serve notice through the Standing Counsel for the respondent/State.
(NARENDRA PRASAD) Signature Not Verified (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS Digitally signed by Narendra Prasad Date: 2023.02.07 COURT MASTER (NSH) 18:53:02 IST Reason: