Supreme Court - Daily Orders
S. Ramalingam vs R. Girija on 24 February, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.25 COURT NO.12 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 for Special Leave to Appeal (C) No. 3656/2023
(Arising out of impugned final judgment and order dated 12-01-2023
in CRP No. 3983/2022 passed by the High Court of Judicature at
Madras)
S. RAMALINGAM Petitioner(s)
VERSUS
R. GIRIJA Respondent(s)
(FOR ADMISSION and I.R. and IA No.35641/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.35642/2023-EXEMPTION FROM
FILING O.T. )
Date : 24-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. G. Ananda Selvam, Adv.
Mr. P.Venugopal, Adv.
Ms. Lakshmi Ramamurthy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We find no merit in the Special Leave Petition. The Special Leave Petition is dismissed. Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi (RAJNI MUKHI) Date: 2023.02.25 12:44:40 IST (DIPTI KHURANA) Reason: COURT MASTER (SH) ASSISTANT REGISTRAR