Supreme Court - Daily Orders
Kadek Dwi Ani Rasmini vs K. Natarajan on 14 August, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
ITEM NO.18 Court 3 (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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2613/2020
(Arising out of impugned final judgment and order dated 18-03-2020
in CMP No. 2614/2020 passed by the High Court Of Judicature At
Madras)
KADEK DWI ANI RASMINI Petitioner(s)
VERSUS
K. NATARAJAN & ORS. Respondent(s)
(IA No.51863/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.51861/2020-EXEMPTION FROM FILING O.T. )
Date : 14-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mrs. L. Maheswari, Adv.
Mr. A. Lakshminarayanan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the petitioner, list the matter after three weeks.
(DEEPAK SINGH) (BEENA JOLLY)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2020.08.14
19:08:49 IST
Reason: