Supreme Court - Daily Orders
George vs The State Of Tamil Nadu on 11 August, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.6 Court 2 (Video Conferencing) 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). 25346/2020
(Arising out of impugned final judgment and order dated 01-11-2019
in CRLAMD No. 479/2017 passed by the High Court Of Judicature At
Madras At Madurai)
GEORGE Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
IA No. 125113/2020 - CONDONATION OF DELAY IN FILING
IA No. 125123/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 125121/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 125122/2020 - EXEMPTION FROM FILING O.T. Date : 11-08-2021 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE B.R. GAVAI For Petitioner(s) Mr. Sharath Chandran, Adv.
Ms. D. Durga Devi, Adv.
Mr. Mani Bhushan Sinha, Adv. Mr. Pranab Prakash, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Applications seeking exemption from filing Official Translation and Certified Copy of the impugned order are allowed.
Issue notice.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS Signature Not Verified BRANCH OFFICER Digitally signed by R Natarajan Date: 2021.08.11 15:17:46 IST Reason: