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M. Guruprasad Etc. Etc. vs Secretary To Govt. Home (Police Ii) ... on 30 January, 2017

Bench: Madan B. Lokur, Prafulla C. Pant

     ITEM NO.18+23                          COURT NO.4                SECTION XII

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

     Item No.18:
     Petition(s) for Special Leave to Appeal (C) Nos.34333-34337/2016

     (Arising out of impugned final judgment and order dated 14/03/2016
     in WP Nos.8571/2016, 8594/2016, 8595/2016, 8600/2016 and 9363/2016
     passed by the High Court of Judicature at Madras)

     M. GURUPRASAD ETC. ETC.                                           Petitioner(s)

                                                VERSUS

     SECRETARY TO GOVT. HOME(POLICE II)DEPARTMENT AND ORS. Respondent(s)
     (With interim relief and office report)

     With
     Item No.23:
     SLP(C)Nos.277-287/2017
     (With interim relief and office report)

     With
     SLP(C)Nos.298/2017, 271/2017 and 273/2017
     (With interim relief and office report)


     Date : 30/01/2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE MADAN B. LOKUR
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)             Mr. Kailash Vasdev,Sr.Adv.
                                   Mr. Y.Arunagiri,Adv.
                                   Mr. Rakesh K. Sharma,Adv.

     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Delay, if any, in re-filing special leave petitions, is condoned.

Digitally signed by ANITA MALHOTRA Date: 2017.01.31 17:03:22 IST Reason: 1  Learned senior counsel appearing on behalf of the petitioners submits that there are some factual errors in the impugned judgment passed by the High Court. He would like to file review petitions in the High Court.

The special leave petitions are dismissed with the liberty granted to the petitioners to file review petitions. In case the review petitions are filed within four weeks, the High Court shall not dismiss the review petitions on the ground of limitation.

(Anita Malhotra)                                  (Jaswinder Kaur)
  Court Master                                      Court Master




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