Supreme Court - Daily Orders
Mahalakshmi Cultural Assn. vs Dir.Inspector Gen.Of Police . on 12 August, 2014
\230 SLP(C) NO.1 5371 OF 2012
ITEM NO.6 COURT NO.10 SECTION XII
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 (C) No(s). 15371/2012
(Arising out of impugned final judgment and order dated 22/03/2012
in WA No. 2287/2011 passed by the High Court of Judicature at
Madras)
MAHALAKSHMI CULTURAL ASSN. Petitioner(s)
VERSUS
DIR.INSPECTOR GEN.OF POLICE & ORS. Respondent(s)
(With interim relief and office report)
WITH
SLP(C) No. 25000/2012
[HEAD INFOTECH INDIA (P) LTD. V. DIR. GENL. INSPECTOR OF POLICE,
CHENNAI & ORS.]
(With application for permission to place additional documents on
record and Office Report)
SLP(C) No. 25001/2012
[PLAY GAMES 24X7 (P) LTD. V. DIRECTOR GENERAL OF POLICE, CHENNAI &
ORS.]
(With Office Report)
W.P.(C) No. 1060/2013
[M/S. CITY CLUB (INDIA) PVT. LTD. COMMNR. OF POLICE, EGMORE, CHENNAI
& ORS.]
(With application for directions and Office Report)
W.P.(C) No. 1061/2013
[M.S. DARKHORSE FARM & LAND DEV. PVT. LTD. V. THE COMMNR. OF POLICE,
EGMORE, CHENNAI & ORS.]
(With application for directions and Office Report)
W.P.(C) No. 1073/2013
[M/S. SAKTHI RECREATION CENTRE V. THE COMMNR. OF POLICE, EGMORE,
CHENNAI & ORS.]
(With application for directions and Office Report)
Date : 12/08/2014 These petitions were called on for hearing today.
CORAM :
Signature Not Verified
Digitally signed by
Kalyani Gupta
Date: 2014.08.13
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
17:59:13 IST
Reason: HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
PAGE NO. 1 OF 2
SLP(C) NO.1 5371 OF 2012
in SLP 15371 Mr. Venkateswara Rao Anumolu, Adv.
Mr. B. Adinarayana, Adv.
Mr. Prabhakar Parnam, Adv.
In SLP 25000 & 25001
Mr. Kapil Sibal, Sr. Adv. (in SLP 25000)
Dr. Abhishek Manu Singhvi, Sr. Adv.(in SLP 25001)
Ms. Ruby Singh Ahuja, Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Manik Karanjawala, Adv.
Ms. Deepti Sarin, Adv.
Mr. Chahat Chawla, Adv.
For M/s. Karanjawala & Co., Advs
in WP 1060, 1061
& 1073 Mr. Ashok K. Mahajan, Adv.
For Intervenor Mr. Amit S. Chaddha, Sr. Adv.
Mr. Balaji Srinivasan, Adv.
Mr. Mayank Kshirsagar, Adv.
Ms. Srishti Govil, Adv.
Ms. Vaishali Dixit, Adv.
For Respondent (s)
For State in all
the matters Mr. Subramonium Prasad, AAG.
Mr. B. Balaji, Adv.
Mr. Rakesh Sharma, Adv.
Mr. Anand Sathiyaseelan, Adv.
For RR 5 in SLP 25001
Mr. Venkateswara Rao Anumolu, Adv.
Mr. Prabhakar Parnam, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard in part.
Post for further hearing on 13th August, 2014.
[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER PAGE NO. 2 OF 2