Supreme Court - Daily Orders
R. Muthukrishnan vs Anbumani Ramadoss on 15 January, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.18 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).1180/2017
R. MUTHUKRISHNAN Petitioner(s)
VERSUS
ANBUMANI RAMADOSS & ANR. Respondent(s)
(FOR ADMISSION and IA No.131905/2017-APPLICATION FOR AD INTERIM
EX-PARTE ORDER and IA No.131904/2017-PERMISSION TO APPEAR AND ARGUE
IN PERSON)
Date : 15-01-2018 These matters were 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) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The application for permission to appear and argue in person is allowed.
Heard the petitioner-in-person.
The writ petition is dismissed.
(Chetan Kumar ) (H.S.Parasher) Court Master Assistant Registrar Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2018.01.15 17:06:23 TLT Reason: