Supreme Court - Daily Orders
H.R. Mahanthesh vs P.G. Vijaya Raghavan on 11 August, 2014
ITEM NO.12 COURT NO.9 SECTION IIB
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). 945/2007
H.R. MAHANTHESH Appellant(s)
VERSUS
P.G. VIJAYA RAGHAVAN Respondent(s)
(Office Report on default)
Date : 11/08/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBER]
For Appellant(s)
Mr. Rajesh Mahale ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the accused- respondent has died, the appeal has abated and shall stand dismissed as such.
[NEELAM GULATI] [SNEH LATA SHARMA] COURT MASTER COURT MASTER (Signed Order is placed on the file) Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.08.20 16:28:24 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 945 OF 2007 H.R. MAHANTHESH Appellant(s) VERSUS P.G. VIJAYA RAGHAVAN Respondent(s) O R D E R Since the accused- respondent has died, the appeal has abated and shall stand dismissed as such.
...................J (ADARSH KUMAR GOEL) .
NEW DELHI AUGUST 11, 2014