Supreme Court - Daily Orders
Union Of India vs V. Sriharan @ ,Murugan on 6 September, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
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IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRITPETITION (CRL.) NO.48 OF 2014
WITH
CRL.MISC. PETITION Nos.6280-6281 of 2017
UNION OF INDIA Petitioner(s)
VERSUS
V. SRIHARAN @ MURUGAN & ORS. Respondent(s)
O R D E R
1. In view of the Order dated 18.04.2018 passed by the Joint Secretary, Government of India/Bharat Sarkar, Ministry of Home Affairs/Grih Mantralaya (Judicial Wing, CS Division), nothing would survive for consideration in this Writ Petition. It is accordingly closed.
2. From the documents filed on 01.09.2018 by the learned counsel, it appears that an application under Article 161 of the Constitution has been filed before the Governor of Tamil Nadu by the respondent- A.G.Perarivalan @ Arivu. Naturally, the authority Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.09.08 12:24:15 IST Reason: concerned will be at liberty to decide the said application as deemed fit.
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3. With the aforesaid observations, this writ petition as well as all pending applications are disposed of.
....................,J.
(RANJAN GOGOI) ....................,J.
(NAVIN SINHA) ....................,J.
(K.M. JOSEPH)
NEW DELHI
SEPTEMBER 6, 2018
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ITEM NO.1 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Criminal) No.48/2014
UNION OF INDIA Petitioner(s)
VERSUS
V. SRIHARAN @ MURUGAN & ORS. Respondent(s)
CRLMP NO.-6280/2017 AND CRLMP 6281/2017 (FOR DIRECTIONS) IA No.13677/2014-Intervention Application IA No.5089/2014-Stay Application Date : 06-09-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH For Parties : Ms. Pinky Anand, ASG Ms. V. Mohana, Sr. Adv. Ms. Binu Tamta, Adv.
Mr. D.L. Chidananda, Adv. Mr. R.K. Verma, Adv.
Mr. R.R. Rajesh, Adv. Mr. Vikas Bansal, Adv. Mr. Rajesh Ranjan, Adv. Mr. Ravindra Kumar Verma, Adv. Mr. B. V. Balaram Das, AOR Mr. B. Krishna Prasad, AOR Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv. Mr. Dharmendra Kumar Sinha, Adv.
Mr. S.S. Shamshery, AAG, Rajasthan Mr. Amit Sharma, Adv. Mr. Sandeep Singh, Adv. Mr. Ankit Raj, Adv.
Ms. Nidhi Jaswal, Adv. Ms. Indira Bhakar, Adv. Ms. Ruchi Kohli, AOR Ms. G. Indira, AOR 4 Mr. K.V. Jagdishvaran, Adv.
Ms. E. Enatoli Sema, Adv. Mr. Amit Kumar Singh, Adv. Mr. Z. Isaac Haiding, Adv.
Mr. Varinder Kumar Sharma, AOR Mr. S. C. Patel, AOR Mr. Pankaj Kumar, AOR Ms. Abha R. Sharma, AOR Mr. Anil Kumar Mishra-I, AOR Mr. Gopal Shankarnarayanan, Adv. Mr. S. Prabu Ramasubramanian, Adv. Mr. K. Paarivendhan, Adv. Mr. Sabarish Subramanian, Adv. Mr. William Vinoth Kumar, Adv. Ms. Aishwarya Kane, Adv. Mr. Shrey Patnaik, Adv. Mr. S. Gowthaman, AOR Mr. P.R. Kovilan, Adv. Ms. Geetha Kovilan, AOR Ms. Jubli Momaliav, Adv.
Mr. M. Yogesh Kanna, AOR Ms. Meha Aggarwal, Adv. Mr. S. Partha Sarathi, Adv.
Mr. Renjith. B, AOR Mr. Ram Sankar, Adv.
Mr. Mayil Samy. K, Adv. Mr. Ananda Selvam, Adv. Mr. R.K.V.R. Suhas, Adv. Mr. M.Ram Prasad, Adv. Mr. Y. Lokesh, Adv.
Mr. R. V. Kameshwaran, AOR Ms. Ranjeeta Rohatgi, AOR Mr. Jagjit Singh Chhabra, AOR Mr. Atmaram N.S. Nadkarni, ASG Mr. Merusagar Samantaray, AOR Mr. Salvador Santosh Rebello, Adv. Ms. Lhingneivah, Adv.5
Mr. Renjith B. Marar, Adv. Ms. Lakshmi N. Kaimal, Adv. Mr. Anubhav Anand Pandey, Adv.
Mr. M. Shoeb Alam, AOR Mr. Fauzia Shakil, Adv. Mr. Ujjwal Singh, Adv. Mr. Mojahid Karim Khan, Adv.
Ms. Jaspreet Gogia, AOR Ms. Mandakini Singh, Adv.
Mr. Mishra Saurabh, AOR Ms. Anitha Shenoy, AOR Ms. Swarupama Chaturvedi, AOR Mr. Nishe Rajen Shonker, AOR Mr. Samir Ali Khan, AOR Ms. Sushma Suri, AOR Ms. Deepa M. Kulkarni, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR UPON hearing the counsel the Court made the following O R D E R The writ petition as well as all pending applications are disposed of in terms of the signed order.
(POOJA ARORA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)