Supreme Court - Daily Orders
A.G. Perarivalan vs State Through Superintendent Of Police on 12 December, 2017
Bench: Ranjan Gogoi, R. Banumathi
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ITEM NO.9 COURT NO.3 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). 10039-
10040/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 06-03-2015
IN CRLOP NO. 4084/2015 AND CRLOP NO. 5073/2015 PASSED BY THE HIGH
COURT OF JUDICATURE AT MADRAS)
A.G. PERARIVALAN PETITIONER(S)
VERSUS
STATE THROUGH SUPERINTENDENT OF POLICE RESPONDENT(S)
(IA NO.73470/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS FOR
INTERVENTION APPLICATION ON IA 2530/2017 FOR PERMISSION TO APPEAR
AND ARGUE IN PERSON ON IA 2532/2017[TO BE TAKEN UP AT THE LAST ITEM
ON THE BOARD] AND IA NO.118421/2017-SUSPENSION OF SENTENCE)
Date : 12-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Gopal Shankarnarayanan, Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. K. Paarivendhan, Adv.
Mr. Sabarish Subramanian, Adv.
Mr. William Vinothkumar, Adv.
Mr. Venmani, Adv.
Mr. Rajarajan, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s) Ms. Pinky Anand, ASG
Ms. Rekha Pandey, Adv.
Mr. P.K. Dey, Adv.
Mr. T.A. Khan, Adv.
Mr. Hemant Arya, Adv.
Mr. Sanjay Kumar Pathak, Adv.
Mr. Mukesh Kumar Maroria, AOR
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.12.13
00:16:02 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsels for the parties. Within the time available before the Winter vacations hearing of the case cannot be completed. We, therefore, direct that the case be listed on 24 th January, 2018 at the top of the list.
Issue notice on I.A. No.118421 of 2017. We make it clear that it will be open for the petitioner to urge all contentions that may be available to him in law at the hearing fixed on 24 th January, 2018.
The Union of India is added as a party respondent in the matter at the oral request of the learned counsel for the petitioner. It will be open for the State as well as the Union of India to file reply/response in the main matter i.e. Special Leave Petition (Civil) Nos.10039-10040 of 2016 as well as in I.A. No.118421 of 2017.
We further permit the learned counsel for the petitioner to peruse the report dated 22nd August, 2017 filed by the Senior Superintendent of Police, CBI, MDMA.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER