Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 21 January, 2021
Bench: L. Nageswara Rao, S. Abdul Nazeer, Indu Malhotra
1
REVISED
ITEM NO.19 Court 8 (Video Conferencing) SECTION II-C
Part Heard
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). 10039-
10040/2016
(Arising out of impugned final judgment and order dated 06-03-2015
in CRLOP No. 4084/2015 06-03-2015 in CRLOP No. 5073/2015 passed by
the High Court Of Judicature At Madras)
A.G. PERARIVALAN Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU STATE
THROUGH SUPERINTENDENT OF POLICE AND ANR. Respondent(s)
([ TO BE TAKEN UP AT 2.00 P.M.] )
Date : 21-01-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. S. Prabu Ramasubramanian, Adv
Mr. K. Paari Vendhan, AOR
Mr. Vishal Sinha, Adv
For Respondent(s) Mr.Tushar Mehta SG
Mr.K.M.Natraj ASG
Mrs.Rekha Pandey Adv.
Mr.T.A. Khan Adv.
Mr.Ashok Panigrahi Adv
Ms.Kirti Dua Adv
Mr Arvind K Sharma AOR
Ms. Vanshaja Shukla Adv.
Mr. Nabab Singh, Adv.
Mr. S. Vinay Ratnakar, Adv.
Signature Not Verified
Mr. B. V. Balaram Das, AOR
Digitally signed by
JAGDISH KUMAR
Date: 2021.01.22
17:11:21 IST
Reason: Mr. Balaji Srinivasan, AAG
Mr. M.Yogesh Kanna, AOR
Mr. RajaRajeshwaran. S, Adv
Mr. Aditya Chadha, Adv
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UPON hearing the counsel the Court made the following
O R D E R
The learned Solicitor General submitted that the application filed by the Petitioner under Article 161 of the Constitution of India shall be considered within a period of one week from today.
List this matter after two weeks.
(Jagdish Kumar) (Anand Prakash)
Court Master Court Master
3
ITEM NO.19 Court 8 (Video Conferencing) SECTION II-C
Part Heard
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). 10039-
10040/2016
(Arising out of impugned final judgment and order dated 06-03-2015 in CRLOP No. 4084/2015 06-03-2015 in CRLOP No. 5073/2015 passed by the High Court Of Judicature At Madras) A.G. PERARIVALAN Petitioner(s) VERSUS THE STATE OF TAMIL NADU STATE THROUGH SUPERINTENDENT OF POLICE AND ANR. Respondent(s) ([ TO BE TAKEN UP AT 2.00 P.M.] ) Date : 21-01-2021 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. S. Prabu Ramasubramanian, Adv Mr. K. Paari Vendhan, AOR Mr. Vishal Sinha, Adv For Respondent(s) Mr.Tushar Mehta SG Mr.K.M.Natraj ASG Mrs.Rekha Pandey Adv.
Mr.T.A. Khan Adv.
Mr.Ashok Panigrahi Adv Ms.Kirti Dua Adv Mr Arvind K Sharma AOR Ms. Vanshaja Shukla Adv. Mr. Nabab Singh, Adv.
Mr. S. Vinay Ratnakar, Adv. Mr. B. V. Balaram Das, AOR Mr. Balaji Srinivasan, AAG Mr. M.Yogesh Kanna, AOR Mr. RajaRajeshwaran. S, Adv Mr. Aditya Chadha, Adv UPON hearing the counsel the Court made the following 4 O R D E R The learned Solicitor General submitted that the application filed by the Petitioner under Article 161 of the Constitution of India shall be considered within four weeks from today.
List this matter after four weeks.
(Jagdish Kumar) (Anand Prakash)
Court Master Court Master