Supreme Court - Daily Orders
C. Kamalakkannan vs The State Of Tamil Nadu on 4 January, 2022
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.16 Court 9 (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). 3044/2021
(Arising out of impugned final judgment and order dated 16-04-2019
in CRLRC No. 1601/2017 passed by the High Court Of Judicature At
Madras)
C. KAMALAKKANNAN Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(FOR ADMISSION and I.R. and IA No.51273/2021-EXEMPTION FROM FILING
O.T.
IA No. 74141/2021 - AMENDMENT OF THE PETITION
IA No. 74143/2021 - EX-PARTE STAY
IA No. 51273/2021 - EXEMPTION FROM FILING O.T.)
Date : 04-01-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. M.P. Parthiban, AOR
Mr. A.S. Vairawan, Adv.
Mr. R. Sudhakaran, Adv.
Ms. Shalini Mishra, Adv.
Mr. T. Hari Hara Sudhan, Adv.
Mr. Vikash G.R., Adv.
For Respondent(s) Dr. Joseph Aristotle S., AOR
Ms. Preeti Singh, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, list after two weeks on a non-miscellaneous day.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.01.04 14:46:11 IST Reason:(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS