Supreme Court - Daily Orders
C. Sivasankaran vs Foreigner Regional Registration ... on 4 September, 2023
Bench: Bela M. Trivedi, Dipankar Datta
ITEM NO.34 COURT NO.15 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 for Special Leave to Appeal (Crl.) No. 9707/2023
(Arising out of impugned final judgment and order dated 05-06-2023
in WP No. 26460/2022 passed by the High Court of Judicature at
Madras)
C. SIVASANKARAN Petitioner(s)
VERSUS
FOREIGNER REGIONAL REGISTRATION
OFFICER (FRRO) & ORS. Respondent(s)
(IA No.156447/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 04-09-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Mr. Mukul Rohatgi, Sr. Adv. (N/P)
Mr. Ankur Kashyap, AOR
Mr. Ajith S Ranganathan, Adv.
Mr. Rohit Rajershi, Adv.
Mr. Aman Bajaj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of. (DEEPAK GUGLANI) Signature Not Verified (R.S. NARAYANAN) AR-cum-PS Digitally signed by Deepak Guglani Date: 2023.09.05 ASSISTANT REGISTRAR 17:15:09 IST Reason: