Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 21 January, 2020
Bench: L. Nageswara Rao, Deepak Gupta
1
ITEM NO.17 COURT NO.11 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
THE STATE OF TAMIL NADU STATE THROUGH
SUPERINTENDENT OF POLICE AND ANR. Respondent(s)
(With applns for permission to file additional documents,
suspension of sentence)
Date : 21-01-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Gopal Sankarnarayanan,Sr.Adv.
Mr. S.Prabu Ramasubramanian,Adv.
Mr. K.Paari Vendhan,Adv.
Mr. Vishnu Unnikrishnan,Adv.
Mr. S.Gowthaman, AOR
For Respondent(s) Ms. Pinky Anand,ASG
Mr. Ashok Panigrahi,Adv.
Ms. Rekha Pandey,Adv.
Mr. T.A.Khan,Adv.
Ms. Saudamini Sharma,Adv.
Ms. Snidha Mehra,Adv.
Signature Not Verified
Ms. Kirti Dua,Adv.
Digitally signed by
BALA PARVATHI
Date: 2020.01.22
Mr. Arvind Kumar Sharma, AOR
16:52:21 IST
Reason: Mr. B. V. Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
2 List after two weeks.
In the meanwhile, the State of Tamil Nadu is directed to inform this Court as to whether any decision has been taken in respect of the petitioner’s claim under Article 161 of the Constitution of India, in view of the order dated 06.09.2018 passed in Writ Petition (Crl.)48 of 2014.
(B.Parvathi) (Anand Prakash) Court Master Court Master