Supreme Court - Daily Orders
A.G. Perarivalan vs State Through Superintendent Of Police ... on 24 January, 2018
Bench: Ranjan Gogoi, R. Banumathi
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ITEM NO.1 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 & ANR. 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 AND IA NO.118421/2017-
SUSPENSION OF SENTENCE AND IA NO.11073/2018-RECALLING THE COURTS
ORDER)
Date : 24-01-2018 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 Sankaranarayanan, Adv.
Mr. Prabu Ramasubramonian, Adv.
Mr. Paarivendhan, Adv.
Mr. William Vinothkumar, Adv.
Mr. Sampath Kumar, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s) Ms. Pinky Anand, ASG
Mr. Mukesh Kumar Maroria, AOR
Mr. T.A. Khan, Adv.
Mrs. Rekha Pandey, Adv.
Ms. Snidha Mehra, Adv.
Ms. Kritika Sachdeva, Adv.
Mr. A.N.S. Nadkarni, ASG
Mr. Sanjai Kumar Pathak, Adv.
Mrs. Rekha Pandey, Adv.
Signature Not Verified
Mr. S.K. Pathak, Adv.
Digitally signed by
VINOD LAKHINA
Date: 2018.01.24
Mr. B. V. Balaram Das, AOR
16:45:33 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
CRL.M.P. NO.11073 OF 2018 Issue notice.
The Central Bureau of Investigation (CBI) to respond.
SLP(CRL.) NO.10039-10040/2016 List the Special Leave Petitions along with all pending applications for hearing on 21st February, 2018 at the top of the list.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER