Supreme Court - Daily Orders
Chandru @ Chandrasekaran vs State Rep. By Deputy Superintendent Of ... on 22 January, 2019
Bench: Sanjay Kishan Kaul, Deepak Gupta
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ITEM NO.115, 115.1 IN COURT NO.3 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
Criminal Appeal No(s). 1193/2011
CHANDRU @ CHANDRASEKARAN Appellant(s)
VERSUS
STATE REP. BY DEPUTY SUPERINTENDENT OF
POLICE CB CID Respondent(s)
(WITH APPLN(S). FOR PERMISSION TO FILE ANNEXURES, EXEMPTION
FROM FILING O.T.,FOR IMPLEADMENT)
WITH
SLP(Crl) No. 2306/2011 (II-C)
(WITH APPLN(S). FOR DIRECTIONS AND BAIL)
Date : 22-01-2019 These matters were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Appellant(s) Mr. Gaurave Bhargava, Adv.
Mr. Raj Kamal, AOR
Mr. M.N. Rao, Sr. Adv.
Ms. Promila, Adv.
Mr. Subash Sagar, Adv.
Mr. S. Thananjayan, AOR
For Respondent(s) Mr. Sanjay Hegde, Sr. Adv.
Mr. Nithin Saravanan, Adv.
Ms. Arunima Singh, Adv.
Mr. Pranjal Kishore, Adv.
Ms. Priyadarshini, Adv.
Signature Not Verified
Mr. Anil Kumar Mishra-I, AOR
Digitally signed by
CHARANJEET KAUR
Date: 2019.01.22
Mr.Balaji Srinivasan, Adv.
17:07:09 IST
Reason:
Ms. Purbitaa Mitra, Adv.
Mr. R. Naveen Raj, Adv.
Mr. K.V. Vijayakumar, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Application for impleadment in Crl.A. No. 1193/2011 is allowed.
Hearing concluded.
Judgment/order reserved. [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar