Supreme Court - Daily Orders
I. Periyasamy vs State Of Tamil Nadu, Rep. By Deputy ... on 3 May, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
SLP(Crl.)No.7185/15 1
ITEM NO.16 COURT NO.1 SECTION IIC
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).7185/2015
(Arising out of impugned final judgment and order dated 07/07/2015
in CRLMP No.2/2015 in CRLOP No.6394/2015 passed by the High Court
of Madras at Madurai)
I. PERIYASAMY Petitioner(s)
VERSUS
STATE OF TAMIL NADU, REP. BY DEPUTY SUPERINTENDENT
OF POLICE VIGILANCE AND ANTICORRUPTION, DINGIGUL Respondent(s)
(For withdrawal)
Date : 03/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. V. G. Pragasam, Adv.
Mr.Prabu Ramasubramanian, Adv.
For Respondent(s) Mr. M. Yogesh Kanna, Adv.
Ms.Nithya, Adv.
Mrs.Maha Lakshmi, Adv.
Mr.Partha Sarathi, Adv.
Upon hearing the counsel the Court made the following
O R D E R
1. Heard Mr.V.G.Pragasam, learned counsel appearing on behalf of the petitioner and Mr.M.Yogesh Kanna, learned counsel appearing on behalf of the respondent.
2. Learned counsel for the petitioner states, that the instant special leave petition, whereby the petitioner raised a Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2017.05.06 11:45:40 TLT challenge against an order passed by the High Court of Judicature Reason:
at Madras, Madurai Bench, dated 07.07.2015, has been rendered SLP(Crl.)No.7185/15 2 infructuous on account of the fact, that the said order was an interim order passed in MP(MD)No.2 of 2015 in Crl.O.P.(MD)No.6394 of 2015. It is submitted by the learned counsel for the petitioner, that the main matter itself has been disposed of by the High Court, and as such, the instant petition has been rendered infructuous.
3. Having given our thoughtful consideration to the submissions advanced at the hands of the learned counsel for the petitioner, we are satisfied that the instant petition has been rendered infructuous, and the same be disposed of as such.
4. The special leave petition is accordingly disposed of as having been rendered infructuous.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASSISTANT REGISTRAR