Supreme Court - Daily Orders
Yogarani vs State By Inspector Of Police on 1 July, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.3 COURT NO.6 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 6006/2015 in Petition(s) for Special Leave to Appeal (Crl.)
No(s). 8140/2011
(Arising out of impugned final judgment and order dated 18/08/2011
in CA No. 203/2008 passed by the High Court Of Madras At Madurai)
YOGARANI Petitioner(s)
VERSUS
STATE TH.INSP.OF POLICE,CBI/SCB CHENNAI Respondent(s)
(For restoration and office report)
Date : 01/07/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Sabaarish Subramanian,Adv.
Mr. B. Subrahmanya Prasad,Adv.
For Respondent(s) Mr. Maninder Singh,ASG
Mr. P.K. Dey,Adv.
Mr. T.A. Khan,Adv.
Mr. B.V. Balram Das,Adv.
Mr. Arvind Kumar Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Accepting the reasons stated in the application (Crl.MP.No.6006/2015), the application for restoration is allowed. The order dated 8.1.2015 passed by this Court dismissing the special leave petition for non-prosecution is recalled. The special leave petition is restored to its original number.
Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.07.01 17:00:25 IST [O.P. SHARMA] [INDU BALA KAPUR]
Reason:
COURT MASTER COURT MASTER