Supreme Court - Daily Orders
S.M. Anantha Murugan vs The Chairman Bar Council Of India And ... on 1 February, 2016
Bench: V. Gopala Gowda, Uday Umesh Lalit
ITEM NO.23 COURT NO.10 SECTION IIA
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.)...... CRLMP No(s).
1391/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in CRLOP No. 14573/2014 passed by the High Court of Madras, Madurai
Bench)
S.M. ANANTHA MURUGAN Petitioner(s)
VERSUS
THE CHAIRMAN, BAR COUNCIL OF INDIA AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. A. Venayagam Balan, Adv.
Mr. S.I Abdul Kalam Bagadur Sha, Adv.
Mrs. V.S. Lakshmi, Adv.
Mr. Ganesh D. Gurmule, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2016.02.02 15:30:56 IST Reason: