Supreme Court - Daily Orders
The Secretary To Government, Home ... vs K. Sakthivel on 11 November, 2016
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.28 COURT NO.3 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)......CC No(s).
19117/2015
(Arising out of impugned final judgment and order dated 02/07/2015
in WA No. 555/2015 passed by the High Court of Madras)
THE SECRETARY TO GOVERNMENT, HOME (POLICE-8) Petitioner(s)
DEPARTMENT, FORT ST. GEORGE,
CHENNAI- & ANR.600009 & ANR.
VERSUS
K. SAKTHIVEL Respondent(s)
(Office report on default)
Date : 11/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Mr. A. Arvind Athithan,Adv.
Mr. Muthuvel Palani,Adv.
Mr. B. Balaji,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As a last opportunity, learned counsel for the petitioners is granted four weeks' time to comply with the office report dated 23rd September, 2016.
(SAPNA BISHT) (TAPAN KUMAR CHAKRABORTY)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.11.15
17:15:18 IST
Reason: