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A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 5 November, 2019

Bench: L. Nageswara Rao, Hemant Gupta

     ITEM NO.19                                 COURT NO.12                  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 06-03-2015 in 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
     SUPERINTENDENT OF POLICE AND ANR.                                        Respondent(s)

     (IA No.73470/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
     No.118421/2017-SUSPENSION OF SENTENCE)

     Date : 05-11-2019 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO
                             HON'BLE MR. JUSTICE HEMANT GUPTA

     For Petitioner(s)                   Mr.   Gopal Sankaranarayanan,Sr.Adv.
                                         Mr.   S. Prabhu Ramasubramanian,Adv.
                                         Mr.   Paari Vendhan,Adv.
                                         Mr.   William Vinoth Kumar,Adv.
                                         Mr.   Vishnu Unnikrishnan,Adv.
                                         Mr.   Vishal Sinha,Adv.
                                         Mr.   S. Gowthaman, AOR

     For Respondent(s)                   Ms.   Pinky Anand,ASG
                                         Ms.   Rekha Pandey,Adv.
                                         Mr.   T.A.Khan,Adv.
                                         Ms.   Kirti Dua,Adv.
                                         Ms.   Snidha Mehra,Adv.
                                         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

List on 14.01.2020.

In the meanwhile, Union of India is Digitally signed by BALA PARVATHI Date: 2019.11.08 directed to file a status report. 11:12:49 IST Reason:

(B.Parvathi) (Sunil Kumar Rajvanshi) Court Master Court Master