Supreme Court - Daily Orders
P. Sivakami vs The State Of Tamil Nadu . on 23 November, 2015
& ITEM NO.19 COURT NO.8 SECTION IIA
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).9698-9700/2015
(Arising out of impugned final judgment and order dated 01/10/2015
in WPMD No. 17760/2015 and MPMD No. 1/2015 and WPMD No. 2/2015
passed by the High Court of Madras at Madurai)
P. SIVAKAMI Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file additional documents)
Date : 23/11/2015 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Mahabir Singh, Sr. Adv.
Mr. Gautam Awasthi, AOR
Mr. Ayush Choudhary, Adv.
Mr. Abhinav Mani Tripathi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.11.23
16:51:16 IST
Reason: