Supreme Court - Daily Orders
Chandru @ Chandrasekaran vs The State Of Tamil Nadu State Rep. By ... on 6 December, 2019
Bench: Chief Justice, B.R. Gavai, Surya Kant
ITEM NO.34 COURT NO.1 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
MA No.2475/2019 in Criminal Appeal No.1193/2011
CHANDRU @ CHANDRASEKARAN Appellant(s)
VERSUS
THE STATE OF TAMIL NADU STATE REP. BY
DEPUTY SUPERINTENDENT OF POLICE CB CID & ANR. Respondent(s)
(FOR ADMISSION and IA No.142557/2019-APPEAL AGAINST REGISTRARS
ORDER XV RULE 5)
Date : 06-12-2019 This application/appeal was called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
Counsel for the parties
Mr. R. Balasubramanian, Sr. Adv.
Mr. S. Gajapathi Krishnan, Adv.
Ms. Chitrakala, Adv.
Mr. Ashish Chaubey, Adv.
Mr. Om Prakash Kr. Srivastava, Adv.
Mr. G. Balaji, AOR
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the applicant/respondent no.2 seeking adjournment on account of severe sinusitis and throat infection, put up after three weeks.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2019.12.06
17:30:10 IST
Reason: