Supreme Court - Daily Orders
Kadek Dwi Ani Rasmini vs K. Natarajan on 24 April, 2023
Bench: B.R. Gavai, Sanjay Karol
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ITEM NO.34 COURT NO.8 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, IA No. 51861/2020 - EXEMPTION FROM FILING O.T., IA No.
86997/2020 - PERMISSION TO FILE ADDITIONAL,
DOCUMENTS/FACTS/ANNEXURES, IA No. 83290/2020 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 24-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s)
Mr. Dhiraj Abraham Philip, AOR
Mr. Vbr Menon, Adv.
For Respondent(s)
Dr. Joseph Aristotle S., AOR
Ms. Vaidehi Rastogi, Adv.
Dr. Ram Sankar, Adv.
Mr. T.S. Nanda Kumar, Adv.
Mr. Anand Kumar V., Adv.
Mr. Aditya Kishor Tyagi, Adv.
Signature Not Verified
Mr. G. Jai Singh, Adv.
M/s. Ram Sankar, Adv.
Digitally signed by
Deepak Singh
Date: 2023.04.24
18:23:59 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
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1. Learned counsel for the petitioner states that the issue involved in the present petition is also involved in some other matter being SLP(Crl.) No. 4859 of 2022, which is listed before the Bench presided over by Hon’ble Mr. Justice Sanjay Kishal Kaul.
2. Therefore, the Registry is directed to place the matter before the appropriate Bench, after obtaining order(s) from the Hon’ble the Chief Justice of India.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)