Supreme Court - Daily Orders
Hareendran vs Sukumaran And Others on 2 December, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.41 COURT NO.2 SECTION XII
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 (C) No(s). 34330/2016
(Arising out of impugned final judgment and order dated 31/03/2016
in RA No. 150/2014 passed by the High Court of Madras)
HAREENDRAN & ORS. Petitioner(s)
VERSUS
SUKUMARAN AND OTHERS Respondent(s)
(With interim relief and office report)
Date : 02/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. Shiva Vijaya Kumar, Adv.
Mr. G. Balaji,Adv.
For Respondent(s) Mr. M.P. Parthiban, Adv.
Mr. T. R. B. Sivakumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners has circulated a letter indicating that the arguing counsel is taking frequent medical treatment and in hospital. An adjournment is accordingly being sought.
Post for hearing after three weeks, as prayed for.
(SWETA DHYANI) (RENUKA SADANA)
SR.P.A ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2016.12.03
13:48:37 IST
Reason: