Supreme Court - Daily Orders
K. Saravanan Karuppasaamy vs The State Of Tamil Nadu on 5 January, 2023
Bench: Sanjay Kishan Kaul, Abhay S. Oka
1
ITEM NO.25 COURT NO.2 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). 13107/2022
(Arising out of impugned final judgment and order dated 27-01-2022
in CRLOP No. 14611/2011 passed by the High Court Of Judicature At
Madras)
K. SARAVANAN KARUPPASAAMY Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(FOR ADMISSION and I.R. and IA No.204565/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.204564/2022-CONDONATION OF
DELAY IN REFILING/CURING THE DEFECTS)
Date : 05-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. M. Karpagavinayagam, Sr. Adv.
Mr. Sandeep Sharma, Adv.
Mr. Ashutosh Kumar Sharma, AOR
Mr. Nitin Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing C/C of the impugned judgment is allowed.
Learned counsel for the petitioner seeks to Signature Not Verified file some additional documents. We have put to him Digitally signed by Charanjeet Kaur Date: 2023.01.05 17:19:59 IST Reason: that the documents referred to in the impugned order, including identity cards, copies of all these 2 documents should be placed on record also.
Needful be done within three weeks, as prayed for.
List on 06.02.2023.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)