Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 1 May, 2017
Bench: Ranjan Gogoi, Navin Sinha
1
ITEM NO.54 COURT NO.4 SECTION IIC
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 AND CRLOP NO. 5073/2015 PASSED BY THE HIGH
COURT OF MADRAS)
A.G. PERARIVALAN PETITIONER(S)
VERSUS
STATE, THR. SUPERINTENDENT OF POLICE, RESPONDENT(S)
(WITH APPLN. (S) FOR INTERVENTION AND PERMISSION TO APPEAR AND
ARGUE IN PERSON AND INTERIM RELIEF AND OFFICE REPORT)
Date : 01/05/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For parties : Mr. Colin Gonsalves, Sr. Adv.
Mr./Ms. K. Paari Vendhan, Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. Sabarish Subramanian, Adv.
Mr. Sethu Mahendran, Adv.
Mr. S. Gowthaman, Adv.
Mr. Maninder Singh, ASG
Mr. P.K. Dey, Adv.
Mr. T.A. Khan, Adv.
Mr. Mukesh Kumar Maroria, Adv.
Mr. Ramesh Dalal, applicant-in-person
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsels for the parties. The Investigating Agency i.e. Central Bureau of Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.05.03 Investigation (CBI) is directed to submit a detailed status 09:53:36 IST Reason: 2 report of the investigation till date and the possible time frame within which such investigation can be expected to be completed. The CBI will also indicate the legal hurdle(s), if any, in completion of the investigation and the steps to overcome the same.
The aforesaid facts be laid before the court by means of an affidavit of the Competent Authority of the CBI in a sealed cover within four weeks from today.
Thereafter the petitioner may file reply to the counter affidavit of the CBI which is already on record and the further affidavit that the CBI would be required to file in terms of the present order.
List the matters on 16th August, 2017.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER