Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 18 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.801 COURT NO.4 SECTION IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Crl.) Nos.10039-10040/2016
(Arising out of impugned final judgment and order dated 06/03/2015
in CRLOP No. 4084/2015 and CRLOP No. 5073/2015 passed by the High
Court of Madras)
A.G. PERARIVALAN Petitioner(s)
VERSUS
STATE, THR. SUPERINTENDENT OF POLICE Respondent(s)
Date : 18/04/2017 These petitions were mentioned today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) *Ms._______________, Adv. (Mentioned by)
For Mr. S. Gowthaman,Adv.
For Respondent(s) Mr. Mukesh Kumar Maroria,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Let these matters be not deleted from the cause-list of 1st May, 2017.
(Neetu Khajuria) (Asha Soni) Court Master Court Master *(Appearance slip not given) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.04.18 17:11:22 IST Reason: