Supreme Court - Daily Orders
C.R.Jayasukin vs Director General Of Police Tamil Nadu ... on 7 December, 2018
Bench: Chief Justice, Sanjay Kishan Kaul
ITEM NO.37 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CRIMINAL) NO(S). 311/2018
C.R.JAYASUKIN PETITIONER(S)
VERSUS
DIRECTOR GENERAL OF POLICE, TAMIL NADU & ANR. RESPONDENT(S)
(FOR ADMISSION AND IA NO.164623/2018-PERMISSION TO APPEAR AND ARGUE
IN PERSON )
Date : 07-12-2018 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the petitioner-in-person the Court made the
following
O R D E R
Permission to appear and argue in person is granted. We find no good ground to entertain the present writ petition. The writ petition is accordingly dismissed.
[VINOD LAKHINA] [ANAND PRAKASH]
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.12.07
16:35:23 IST
Reason: