Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu on 2 November, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.801 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
Petitions for Special Leave to Appeal (Crl.) Nos.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 & ANR. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU 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
Date : 02-11-2017 These petitions were mentioned today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sabarish Subramanian,Adv. (Mentioned by)
Mr. Prabu Ramasubramanian, Adv.
For Mr. S. Gowthaman, AOR
For Respondent(s) Mr. Mukesh Kumar Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed, let these petitions be not deleted from the cause list of 14th November, 2017.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2017.11.02
17:47:51 IST
Reason: