Supreme Court - Daily Orders
B.K.Savithri vs B.V.S. Anand on 25 February, 2019
Author: M.R. Shah
Bench: M.R. Shah
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1557 OF 2008
B.K. SAVITHRI & ANR. ... APPELLANT(S)
VS.
B.V.S. ANAND & ORS. ... RESPONDENT(S)
O R D E R
At the request of learned counsel appearing on behalf of the appellants, unserved Respondent Nos.5 & 6 stand deleted from the array of parties, at the risk of the appellants.
As no steps are taken with regard to Respondent No.1, the appeal is dismissed as having been abated qua Respondent No.1.
...........................J. [M.R. SHAH] New Delhi;
25th February, 2019.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2019.03.01 16:05:27 IST Reason: ITEM NO.1 COURT NO.14 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
Criminal Appeal No(s).1557/2008 B.K. SAVITHRI & ANR. Appellant(s) VERSUS B.V.S. ANAND & ORS. Respondent(s) Date : 25-02-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH [IN CHAMBERS] For Appellant(s) Mr. N.K. Verma,Adv.
Ms. Anjana Chandrashekar,AOR For Respondent(s) Ms. Lekha G.V.,AOR Mr. Satyanikram,Adv.
Mr. Aprit Kumar Mishra,Adv.
Mr. E.C. Vidya Sagar,AOR Mr. V.N. Raghupathy,AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as having been abated qua Respondent No.1 in terms of the signed order.
(Kailsh Chander) (Sarita Purohit) Assistant Registrar AR-cum-PS (Signed order is placed on the file)