Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 28 November, 2016
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.43 COURT NO.12 SECTION IIC
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.) Diary No.17865/2016
(Arising out of impugned final judgment and order dated 06/03/2015
in CRLOP No. 4084/2015 06/03/2015 in CRLOP No. 5073/2015 passed by
the High Court of Madras)
A.G. PERARIVALAN Petitioner(s)
VERSUS
STATE, THR. SUPERINTENDENT
OF POLICE, AND ORS. Respondent(s)
(office report on default)
Date : 28/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBERS]
For Petitioner(s) Ms. M. Venmani, Adv.
Mr. Thomas Franklin Caesar, Adv.
Mr. S. Gowthaman,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Six weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry, failing which, the petition shall stand dismissed for non-prosecution without further reference to the Court.
(RASHMI DHYANI) (SUKHBIR PAUL KAUR)
SR.P.A. AR-CUM-PS
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.11.30
15:51:47 IST
Reason: