Supreme Court - Daily Orders
Angammal vs Muthusamy on 3 January, 2014
v
ITEM NO.11 COURT NO.10 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 (Civil)....../2013
CC 21845/2013
(From the judgement and order dated 05/07/2013 in SA No.53/2013,SA
No.71/2013 of The HIGH COURT OF MADRAS AT MADURAI)
ANGAMMAL & ORS Petitioner(s)
VERSUS
MUTHUSAMY Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s)
Mr.P.Ramesh,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
In view of the request made in the letter circulated on behalf of the petitioner, list after four weeks.
(NAVEEN KUMAR) (S.S.R. KRISHNA)
COURT MASTER COURT MASTER
Note: No appearance slip was given in the Court.