Supreme Court - Daily Orders
R. Periyasamy vs Inspector Of Police Vigilance And ... on 29 February, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.20 COURT NO.9 SECTION IIA
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.)...... CRLMP No(s).
1778/2016
(Arising out of impugned final judgment and order dated 16/03/2015
in CRLOP No. 12306/2013 passed by the High Court of Madras at
Madurai)
R. PERIYASAMY Petitioner(s)
VERSUS
INSPECTOR OF POLICE, VIGILANCE AND
ANTI-CORRUPTION THENI DISTRICT AND ANR. Respondent(s)
CRLMP. 1778/2016(with c/delay in filing SLP)
Date : 29/02/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Aravindh S., Adv.
Mr. A. Lakshminarayanan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed accordingly. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.02.29(S. K. RAKHEJA) (MADHU NARULA) COURT MASTER COURT MASTER 17:53:09 IST Reason: