Supreme Court - Daily Orders
Y.Dennis vs B.N. Natarajan on 4 April, 2025
ITEM NO.29 COURT NO.7 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). 28113/2024
[Arising out of impugned final judgment and order dated 14-06-2024
in CRLRC No. 1517/2019 passed by the High Court of Judicature at
Madras]
Y.DENNIS Petitioner(s)
VERSUS
B.N. NATARAJAN Respondent(s)
IA No. 201672/2024 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 201694/2024 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 148195/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 148197/2024 - EXEMPTION FROM FILING O.T. IA No. 148193/2024 - EXEMPTION FROM SURRENDERING WITHIN TIME IA No. 201670/2024 - EXTENSION OF TIME FROM SURRENDERING IA No. 201692/2024 - EXTENSION OF TIME FROM SURRENDERING Date : 04-04-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE PRASANNA B. VARALE For Petitioner(s) :Ms. Maitri Goal, Adv.
Mr. G. Karthikeyan, Adv. Mr. Ashish Kumar Upadhyay, Adv. Mr. V. Kandha Prabhu, Adv. Mr. P. V. Yogeswaran, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R We have heard Ms. Maitri Goal, learned counsel for the petitioner.
We do not find any reason to interfere in the matter.
The Special Leave Petition is hence dismissed.
Consequently, all pending application(s) are also Signature Not Verified Digitally signed by NEETU SACHDEVA Date: 2025.04.05 dismissed.15:41:01 IST Reason:
(NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)