Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 11 February, 2020
Bench: L. Nageswara Rao, Deepak Gupta
ITEM NO.26 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).10039-10040/2016
(Arising out of impugned final judgment and order dated 06-03-2015
in CRLOP No.4084/2015 06-03-2015 in CRLOP No.5073/2015 passed by
the High Court Of Judicature At Madras)
A.G. PERARIVALAN Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU STATE THROUGH
SUPERINTENDENT OF POLICE AND ANR. Respondent(s)
(IA No.73470/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.118421/2017-SUSPENSION OF SENTENCE
Date : 11-02-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Gopal Shankaranarayanan,Sr.Adv.
Mr. K.Paari Vendhan,Adv.
Mr. Prabu Ramasubramaniam,Adv.
Mr. Vishnu Unni Krishnan,Adv.
Mr. S.Gowthaman, AOR
For Respondent(s) Mr. Tushar Mehta,SG
Ms. Rekha Pandey,Adv.
Mr. T.A.Khan,Adv.
Mr. Ashok Panigrahi,Adv.
Ms. Kirti Dua,Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. B.V.Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed, list after two weeks.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2020.02.12(B.Parvathi) (Anand Prakash) 17:32:22 IST Reason: Court Master Court Master