Supreme Court - Daily Orders
A.G. Perarivalan vs State Through Superintendent Of Police on 14 November, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.18 COURT NO.3 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 AND CRLOP NO. 5073/2015 PASSED BY THE HIGH
COURT OF JUDICATURE AT MADRAS)
A.G. PERARIVALAN & ANR. PETITIONER(S)
VERSUS
THE STATE OF TAMIL NADU RESPONDENT(S)
(IA NO.73470/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS FOR
INTERVENTION APPLICATION ON IA 2530/2017 FOR PERMISSION TO APPEAR
AND ARGUE IN PERSON ON IA 2532/2017[TO BE TAKEN UP AT THE LAST ITEM
ON THE BOARD] AND IA NO.118421/2017-SUSPENSION OF SENTENCE)
Date : 14-11-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Gopal Sankaranarayanan, Adv.
Mr. Paarivendhan, Adv.
Mr. Prabu Ramasubramanian, Adv.
Mr. Sabarish Subramanian, Adv.
Mr. Sethu Mahendran, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s) Ms. Pinky Anand, ASG
Mr. P.K. Dey, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. T.A. Khan, Adv.
Ms. Saudamini Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Union of India shall respond to the statement(s) made in paragraph 8 of I.A. No.118421 of 2017 (for suspension of sentence) within two weeks from today.
List the matter on 6th December, 2017.
Signature Not Verified Digitally signed by [VINOD LAKHINA] [ASHA SONI] VINOD LAKHINA Date: 2017.11.14 17:17:39 IST Reason: AR-cum-PS BRANCH OFFICER