Supreme Court - Daily Orders
S. Jeevanantham vs State By Inspector Of Police on 4 November, 2019
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.23 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 28085/2019
(Arising out of impugned final judgment and order dated
14-11-2018 in CRLOP No. 15221/2009 and CRLOP No. 15222/2009
passed by the High Court Of Judicature At Madras)
S. JEEVANANTHAM & ANR. Petitioner(s)
VERSUS
STATE BY INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.120401/2019-CONDONATION OF
DELAY IN FILING and IA No.120402/2019-EXEMPTION FROM FILING
O.T.)
Date : 04-11-2019 These matters were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. P. Soma Sundaram, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated, two weeks’ time is granted to the petitioners to file additional documents.
List in the month of February, 2020.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.11.04 17:04:12 IST Reason: