Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 3 November, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
1
ITEM NO.1 Court 6 (Video Conferencing) 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. 101631/2020 - CLARIFICATION/DIRECTION)
Date : 03-11-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. K. Parrivendhan, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s) Mr.K.M.Natraj, ASG
Mrs.Rekha Pandey, Adv.
Mr.T.A Khan, Adv.
Mr.Ashok Panigrahi Adv
Ms.Kirti Dua Adv
Mr. Arvind K Sharma AOR
Ms. Vanshja Shukla, Adv
Mr. Nabab Singh, Adv
Mr. B.V. Balaram Das, AOR
Mr. Balaji Srinivasan, AAG
Mr. M.Yogesh Kanna AOR
Mr. RajaRajeshwaran.S, Adv.
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2020.11.03
17:05:35 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
List the matters for further hearing on 2 23.11.2020.
In the meanwhile, learned counsel for the petitioner and learned counsel for the Union of India are permitted to file additional documents, if any.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master