Viswapriya Investors Welfare ... vs R. Subramanian on 13 December, 2024

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Supreme Court - Daily Orders

Viswapriya Investors Welfare ... vs R. Subramanian on 13 December, 2024

Bench: Sanjay Kumar

                                                     1

     ITEM NO.14+33                              COURT NO.1                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. 51667/2024

     [Arising out of impugned final judgment and order dated 19-07-2024
     in CRLMP No. 18887/2023 passed by the High Court of Judicature at
     Madras]

     VISWAPRIYA INVESTORS WELFARE ASSOCIATION                            Petitioner(s)

                                                    VERSUS

     R. SUBRAMANIAN & ANR.                                               Respondent(s)

     (IA   No.282809/2024-CONDONATION  OF   DELAY   IN  FILING and  IA
     No.282810/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.282811/2024-EXEMPTION FROM FILING O.T. )

     WITH
     Diary No. 51853/2024
     CONDONATION OF DELAY IN FILING and IA No.286967/2024-EXEMPTION FROM
     FILING C/C OF THE IMPUGNED JUDGMENT and IA No.286968/2024-EXEMPTION
     FROM FILING O.T. and IA No.289602/2024-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Diary No(s). 51808/2024 (II-C)
     (IA   No.286365/2024-CONDONATION   OF   DELAY   IN   FILING and IA
     No.286366/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and   IA   No.286367/2024-EXEMPTION   FROM    FILING   O.T. and IA
     No.286364/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..))

     Date : 13-12-2024 These matters were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SANJAY KUMAR


     For Petitioner(s)                 Mr. Parag P. Tripathi, Sr. Adv.
                                       Mr. Vaibhav Niti, AOR
     For Respondent(s)


Signature Not Verified
                          UPON hearing the counsel, the Court made the following
                                                 O R D E R

Digitally signed by babita pandey Date: 2024.12.19 17:00:03 IST Reason: Delay condoned.

Permission to file a special leave petition is granted. We are not inclined to interfere with the impugned judgment/order granting suspension of sentence, which is essentially discretionary in nature and also directs to deposit of a certain amount.

However, we request the High Court to take up the appeal(s) for hearing expeditiously as payment to the depositors are dependent upon the decision in the appeal(s). It will be open to the petitioner, Viswapriya Investors Welfare Association, to file an application for release of the deposits made by the respondents.

Recording the aforesaid, the present special leave petitions are dismissed.

Pending application(s), if any, shall stand disposed of.

(BABITA PANDEY)                                                (R.S. NARAYANAN)
COURT MASTER (SH)                                            ASSISTANT REGISTRAR

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