Supreme Court - Daily Orders
N.S. Rajagopal vs The State Of Tamil Nadu on 8 May, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.24 COURT NO.6 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). 8409/2018
(Arising out of impugned final judgment and order dated 12-07-2018
in CROP No. 21491/2017 passed by the High Court of Judicature at
Madras)
N.S. RAJAGOPAL Petitioner(s)
VERSUS
STATE OF TAMIL NADU & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
IA No.142729/2018 – EXEMPTION FROM FILING O.T.
Date : 08-05-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Amit Anand Tiwari, AOR
Ms. Harshal Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2019.05.09
17:30:41 IST
Reason: