Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 11 May, 2022
Bench: L. Nageswara Rao, B.R. Gavai, A.S. Bopanna
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ITEM NO.11 COURT NO.5 SECTION II-C
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
STATE, THROUGH SUPERINTENDENT OF POLICE
CBI/SIT/MMDA, CHENNAI, TAMIL NADU AND ANR. Respondent(s)
( IA No. 101631/2020 - CLARIFICATION/DIRECTION
IA No. 140310/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES IA No. 73470/2017 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 118421/2017 -
SUSPENSION OF SENTENCE)
WITH
SLP(Crl) No. 2363/2021 (II-C)
(IA No.38413/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 11-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr.Adv.
Mr. Prabu Ramasubramanian, Adv.
Mr. K. Paari Vendhan, AOR
Mr. Raghunatha Sethupathy.B., Adv.
Mr. Vishnu Unnikrishnan, Adv.
Ms. Shivani Vij, Adv.
Ms. Priya R.,Adv.
For Respondent(s) Mr. Tushar Mehta, Ld. SG
Mr. K M Natraj, Ld. ASG
Signature Not Verified
Ms. Rekha Pandey, Adv.
Mr. T.A. Khan, Adv.
Digitally signed by
GEETA AHUJA
Date: 2022.05.11
17:58:09 IST
Reason: Mr. Ashok Panigarhi, Adv.
Ms. Vanshaja Shukla, Adv.
Mr. Kanu Agrawal, Adv.
Ms. Kirti Dua, Adv.
Mr. Arvind Kumar Sharma, AOR
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Tamil Nadu Mr. Rakesh Dwivedi,Sr Adv.
Mr. V. Krishnamurthy, Sr. Adv./AAG
Mr. Amit Anand Tiwari, AAG
Dr. Joseph Aristotle S., AoR.
Mr.Eklavya Dwivedi, Adv
Ms. Mary Mitzy, Adv.
Ms. Devyani Gupta, Adv.
Ms. Tanvi Anand, Adv.
Ms. Nupur Sharma, Adv.
Mr. Shobhit Dwivedi, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
Ms. Jessica Bhardwaj, Adv.
Mr. B. V. Balaram Das, AOR
Mr. G. Ananda Selvem, Adv.
Mr. S. Muthukrishnan, Adv.
Mr. T. Thirumurugan, Adv.
Mr. P. Soma Sundaram, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.59912/2022.
Learned counsel for the petitioner seeks permission to withdraw this Interlocutory Application.
Permission granted.
The Interlocutory Application is, accordingly, withdrawn.
Rest of the matters Heard.
Arguments concluded. Judgment reserved.
Written submissions, if any, be filed, within two days.
(Geeta Ahuja) (Anand Prakash) Court Master Assistant Registrar