Supreme Court - Daily Orders
M. Anthony vs State Of Tamil Nadu on 28 January, 2025
Bench: Vikram Nath, Sanjay Karol
ITEM NO.36 COURT NO.6 SECTION XII
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 (C) No(s). 15364-
15370/2024
[Arising out of impugned final judgment and order dated 28-03-2024
in WP No. 31293/2022 28-03-2024 in WP No. 31298/2022 28-03-2024 in
WP No. 31305/2022 28-03-2024 in WP No. 31309/2022 28-03-2024 in WP
No. 31312/2022 28-03-2024 in WP No. 31314/2022 28-03-2024 in WP No.
29323/2022 passed by the High Court of Judicature at Madras]
M. ANTHONY Petitioner(s)
VERSUS
STATE OF TAMIL NADU & ORS. Respondent(s)
FOR ADMISSION and I.R. and IA No.150690/2024-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
IA No. 150690/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 164346/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 28-01-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) : Ms. R. Shase, AOR For Respondent(s) :
Mr. V. Giri, Sr. Adv.
Mr. Sabarish Subramanian, AOR Mr. Vishnu Unnikrishnan, Adv. Ms. Vishwaja Rao, Adv. Mr. Danish Saifi, Adv.
Mr. S. Nagamuthu, Sr. Adv. Mr. M.p. Parthiban, AOR Mr. Ankur Prakash, Adv.Signature Not Verified
Mrs. Priyanka Singh, Adv.Digitally signed by SONIA BHASIN Date: 2025.01.28
Mr. Bilal Mansoor, Adv. 19:27:30 IST Reason: Mr. Shreyas Kaushal, Adv.
Mr. S. Geyolin Selvam, Adv.1
Mr. Alagiri K, Adv.
Ms. Ranu Purohit, AOR Mr. Yashas Rk, Adv.
Ms. Niharika Singh, Adv.
Mr. R. Chandrachud, AOR Mr. N. Umapathi, Adv. Mr. Dhuli Venkata Krishna, Adv.
UPON hearing the counsel the Court made the following O R D E R List on 18th February, 2025.
(SONIA BHASIN) (RANJANA SHAILEY) ASSISTANT REGISTRAR-CUM-PS COURT MASTER (NSH) 2