Supreme Court - Daily Orders
Rajivgandhi vs State Rep. By The Inspector Of Police on 14 December, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.15 COURT NO.7 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.) No(s).9432/2016
(Arising out of impugned final judgment and order dated 14/07/2016
in CRLA No. 611/2015 passed by the High Court of Madras)
RAJIVGANDHI Petitioner(s)
VERSUS
STATE REP. BY THE INSPECTOR OF POLICE Respondent(s)
(With application(s) for exemption from filing O.T. and interim
relief and office report)
Date : 14/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. R. Ayyam Perumal, AOR
Ms. Enakshi Mukhopadhyay, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. Pending application(s), if any, stands disposed of.
(RASHI GUPTA) (SAROJ KUMARI GAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2016.12.17
13:14:03 IST
Reason: