Supreme Court - Daily Orders
Karti P Chidambaram vs Superintendent Of Police on 24 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.30 COURT NO.1 SECTION XII
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 (C) No(s).30869/2017
(Arising out of impugned final judgment and order dated 22-08-2017
in WPSR No.69241/2017 passed by the High Court Of Judicature At
Madras)
KARTI P CHIDAMBARAM Petitioner(s)
VERSUS
SUPERINTENDENT OF POLICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.119067/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 24-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Vikas Mehta, Adv. [AOR]
Ms. Anushree Menon, Adv.
For Respondent(s) --
UPON hearing the counsel the Court made the following
O R D E R
Let this matter be listed along with S.L.P.(C)Nos.26448-26450 of 2017.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2017.11.25 11:22:46 IST Reason: