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Supreme Court - Daily Orders

A.G. Perarivalan vs State Through Superintendent Of Police ... on 18 April, 2018

Bench: Ranjan Gogoi, R. Banumathi

     ITEM NO.10                            COURT NO.3                  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).  10039-
     10040/2016
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 06-03-2015
     IN CRLOP NO. 4084/2015 & CRLOP NO. 5073/2015 PASSED BY THE HIGH
     COURT OF JUDICATURE AT MADRAS)

     A.G. PERARIVALAN                                                   PETITIONER(S)

                                                    VERSUS

     STATE THROUGH SUPERINTENDENT OF POLICE & ANR.   RESPONDENT(S)
     (IA NO.73470/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS     FOR
     PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 2532/2017 AND IA
     NO.118421/2017-SUSPENSION OF SENTENCE]
     [TO BE TAKEN UP AT THE TOP OF THE LIST]

     Date : 18-04-2018 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)
                                           Mr. S. Gowthaman, AOR

     For Respondent(s)                     Mr.   A.N.S. Nadkarni, ASG
                                           Mr.   Sanjai Kumar Pathak, Adv.
                                           Ms.   Rekha Pandey, Adv.
                                           Mr.   B. V. Balaram Das, AOR

                                           Ms.   Pinky Anand, ASG
                                           Ms.   Rekha Pandey, Adv.
                                           Mr.   T.A. Khan, Adv.
                                           Ms.   Kritika Sachdeva, Adv.
                                           Ms.   Snidha Mehra, Adv.
                                           Mr.   Mukesh Kumar Maroria, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Perused the letter.

List the matters after four weeks.

[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER