Supreme Court - Daily Orders
The State Of Tamil Nadu Rep. By The ... vs Anbumani Ramadoss And Anr on 27 March, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.13 COURT NO.7 SECTION IIA
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). 2258/2015
(Arising out of impugned final judgment and order dated 09/02/2015
in CRLOP No. 2880/2015 passed by the High Court of Judicature at
Madras)
THE STATE OF TAMIL NADU
REP. BY THE INSPECTOR OF POLICE, Petitioner(s)
VERSUS
ANBUMANI RAMADOSS AND ANR Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 27/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Rakesh Dwivedi,Sr.Adv.
Mr. Subramonium Prasad,AAG
Mr. M. Yogesh Kanna,Adv.
Mr. Sanskriti Pathak,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this special leave petition, which is dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.03.27
15:40:49 IST
Reason: