Supreme Court - Daily Orders
Kadek Dwi Ani Rasmini vs K. Natarajan on 6 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.30 Court 4 (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
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 : 06-08-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. Sirajudeen, Sr. Adv.
Mr. V.B.R. Menon, Adv.
Mr. Daniel Mary, Adv.
Mr. A. Lakshminarayanan, AOR For Respondent(s) Dr. Joseph Aristotle S., AOR Mr. Saaketh Kasibhatla, Adv. Ms. Preeti Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R In view of the letter circulated by the learned counsel for the respondent seeking adjournment to file counter affidavit, list the matter after four weeks.Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.08.07 12:46:48 IST Reason:
(NEETU SACHDEVA) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)