Supreme Court - Daily Orders
S.K. Saamy @ Saravanan Karuppasaamy vs State Of Tamil Nadu on 13 May, 2015
Bench: T.S. Thakur, R.K. Agrawal, R. Banumathi
ITEM NO.8 COURT NO.2 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.) No(s). 3903/2015
(Arising out of impugned final judgment and order dated 25/11/2014
in CRLOP No. 30986/2014 passed by the High Court Of Madras)
S.K. SAAMY @ SARAVANAN KARUPPASAAMY Petitioner(s)
VERSUS
STATE OF TAMIL NADU Respondent(s)
(with appln. (s) for exemption from filing O.T. and office report)
Date : 13/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. S. K. Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.05.13 17:00:41 IST Reason: