Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 16 October, 2019
Bench: N.V. Ramana, R. Subhash Reddy, B.R. Gavai
ITEM NO.804 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 for Special Leave to Appeal (Crl.) Nos.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 Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU STATE THROUGH Respondent(s)
SUPERINTENDENT OF POLICE AND ANR.
(IA No.73470/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.118421/2017-SUSPENSION OF SENTENCE)
Date : 16-10-2019 These petitions were orally mentioned today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s)
Mr. Ragunatha Sethupathy, Adv.
Mr. K. Paari Vendhan, Adv.
Mr. Prabu Ramasubramaniam, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s)
Mr. Mukesh Kumar Maroria, AOR
Mr. B. V. Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
Upon oral mentioning made by the learned counsel appearing for the petitioner seeking retention of the matter for Tuesday, the 5 th November, 2019, the Registry is directed not to delete this matter for the said date.
Signature Not Verified(VISHAL ANAND) Digitally signed by R NATARAJAN Date: 2019.10.16 (RAJ RANI NEGI) COURT MASTER (SH) 16:57:03 IST Reason: ASSISTANT REGISTRAR