Supreme Court - Daily Orders
S.M. Anantha Murugan vs The Chairman Bar Council Of India And ... on 12 December, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.19 COURT NO.11 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). 1010/2016
(Arising out of impugned final judgment and order dated 06-10-2015
in CRLOP (MD) No. 14573/2014 passed by the High Court Of Judicature
At Madras At Madurai)
S.M. ANANTHA MURUGAN Petitioner(s)
VERSUS
THE CHAIRMAN & ORS. Respondent(s)
Date : 12-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. A. Venayagam Balan, AOR
For Respondent(s)
Mr. Ardhendumauli Kumar Prasad, AOR
Ms. Taruna Ardhendumauli Prasad,Adv.
Ms. T. Virdi,Adv.
Mr. Namit Saxena,Adv.
Mr. Rakesh K. Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Since it is stated at Bar that the impugned judgment is under challenge before a Division Bench of the High Court, no further order is necessary at this stage.
The special leave petition is accordingly disposed of without prejudice to all contentions to be considered by the High Court in accordance with law.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.12.12 16:55:23 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER