Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 14 December, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.37 COURT NO.5 SECTION IIC
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.)...... CRLMP NO(S).
20221-20222/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 06/03/2015
IN CRLOP NO. 4084/2015 AND CRLOP NO. 5073/2015 PASSED BY THE HIGH
COURT OF MADRAS)
A.G. PERARIVALAN PETITIONER(S)
VERSUS
STATE, THR. SUPERINTENDENT OF POLICE, RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP)
Date : 14/12/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Dr. Rajeev Dhavan, Sr. Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. K. Paari Vendhan, Adv.
Mr. Nithin Sarananan, Adv.
Mr. Sabarish Subramanian, Av.
Mr. William Vinothkumar, Adv.
Mr. S. Gowthaman, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Permission to file additional documents is granted. Issue notice.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.12.15 COURT MASTER COURT MASTER 16:44:57 IST Reason: