Supreme Court - Daily Orders
Perumal Raja @ Perumal vs State Rep. By The Inspector Of Police on 10 January, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.20 COURT NO.9 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). 863/2019
(Arising out of impugned final judgment and order dated 31-08-2016
in CRLA No. 280/2016 passed by the High Court Of Judicature At
Madras)
PERUMAL RAJA @ PERUMAL Petitioner(s)
VERSUS
STATE REP. BY THE INSPECTOR OF POLICE Respondent(s)
(I.A. NO.27943/2018 EXEMPTION FROM FILING OFFICIAL TRANSLATION
I.A. NO.27830/2018 EXEMPTION FROM FILING OFFICIAL TRANSLATION
I.A. NO.27828/2018 PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 10-01-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. V. Narayana Kumar, Adv.
Mr. P. Jegan, Adv.
Mr. Ram Sankar, Adv.
Mr. Om Prakash Kr. Srivastava, Adv.
Mr. G. Chitrakala, Adv.
Mr. Ashish Chaubey, Adv.
Mr. A. Lakshminarayanan, AOR
For Respondent(s) Mr. V. G. Pragasam, AOR
Mr. S. Prabu Ramasubramanian, Adv.
Mr. S. Manuraj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner, list the matter after two weeks. (MEENAKSHI KOHLI) Signature Not Verified (RENU KAPOOR) COURT MASTER Digitally signed by MEENAKSHI KOHLI Date: 2020.01.11 COURT MASTER 14:14:24 IST Reason: