Supreme Court - Daily Orders
Dhanasekar vs State By Inspector Of Police ... on 30 November, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.12 COURT NO.6 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). 5605/2019
(Arising out of impugned final judgment and order dated 30-08-2018
in CRLA No. 30/2010 passed by the High Court Of Judicature At
Madras)
DHANASEKAR Petitioner(s)
VERSUS
STATE BY INSPECTOR OF POLICE KARUNGALPALAYAM Respondent(s)
Date : 30-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Ms. Shalini Mishra, Adv.
For Mr. M.P. Parthiban, AOR
For Respondent(s) Dr. Joseph Aristotle S., AOR
Ms. Preeti Singh, Adv.
Ms. Ripul Swati Kumari, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated by learned counsel for the petitioner that she has circulated a letter for adjournment but the same is not on record though learned counsel for the respondent has received a copy.
List on a miscellaneous day in the re-opening week in the month of January, 2022.
Signature Not Verified(ASHA SUNDRIYAL) Digitally signed by Charanjeet kaur Date: 2021.11.30 (POONAM VAID) ASTT. REGISTRAR-cum-PS 17:13:48 IST Reason: COURT MASTER (NSH)