Supreme Court - Daily Orders
C. Arumugam vs The State Of Tamil Nadu Thr Its Inspector ... on 13 September, 2019
Bench: Indu Malhotra, R. Subhash Reddy
ITEM NO.21 COURT NO.14 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). 7262/2019
(Arising out of impugned final judgment and order dated 29-01-2019
in CRRC No. 690/2013 passed by the High Court Of Judicature At
Madras)
C. ARUMUGAM Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU THR ITS
INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R.
IA No. 114846/2019 - EXEMPTION FROM FILING O.T.)
Date : 13-09-2019 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Anish R. Shah, AOR
Ms. Mamta Saxena, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order. Consequently, the Special Leave Petition is dismissed.
Pending applications, if any, are disposed of.
(POOJA CHOPRA) (RAJINDER KAUR) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by RACHNA Date: 2019.09.16 17:09:07 IST Reason: