Supreme Court - Daily Orders
Grace Matthew vs Ramalingam on 12 February, 2021
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
ITEM NO.32 Court 15 (Video Conferencing) 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). 3643/2020
GRACE MATTHEW Petitioner(s)
VERSUS
RAMALINGAM Respondent(s)
(Office Report on default is to be listed. )
Date : 12-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
[IN CHAMBER]
For Petitioner(s) Mr. G. Ananda Selvam, Adv.
Ms. Lakshmi Ramamurthy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the petitioner has not surrendered and that he is not able to get instructions. He seeks time to file application for discharge to Advocate-on-Record.
Four weeks’ time is granted to him to file the same.
(SWETA DHYANI) (VIRENDER SINGH)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2021.02.15
15:05:15 IST
Reason: