Supreme Court - Daily Orders
K Elumalai Etc. vs Union Of India on 16 November, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.28 COURT NO.7 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).8977-8978/2018
(Arising out of impugned final judgment and order dated 07-06-2018
in CRLOP No. 11814/2018 07-06-2018 in CRLOP No. 11815/2018 passed
by the High Court Of Judicature At Madras)
K ELUMALAI ETC. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.151456/2018-EXEMPTION FROM FILING
O.T. and I.A.No.159949/2018 - IMPLEADMENT)
Date : 16-11-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Jayanth Muth Raj, Adv.
Mr. Malavika Jayanth, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed. However, it will be open for the petitioners to apply for discharge in the usual course which will be decided on its own merits.
Pending applications shall stand disposed of. (MANAV SHARMA) Signature Not Verified (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2018.11.17 ASSISTANT REGISTRAR 10:03:27 IST Reason: