Supreme Court - Daily Orders
N.Mani vs M. Murugesan on 21 April, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.41 COURT NO.11 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). 17101/2024
[Arising out of impugned final judgment and order dated 07-12-2023
in AS No. 48/2013 passed by the High Court of Judicature at Madras]
N.MANI & ANR. Petitioner(s)
VERSUS
M. MURUGESAN & ORS. Respondent(s)
IA No. 268165/2024 - EXEMPTION FROM FILING O.T.
Date : 21-04-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
For Petitioner(s) :Mr. Ratnakar Dash, Sr. Adv.
Mr. G.sivabalamurugan, AOR
Mr. Selvaraj Mahendran, Adv.
Ms. Ratna Priya Prathan, Adv.
Mr. Harikrishnan P V, Adv.
Mr. Kavin Ananth C, Adv.
For Respondent(s) :Ms. Himanshi Malhotra, Adv.
Mr. V. Elanchezhiyan, AOR
Mr. Danish Saifi, Adv.
Mr. P Gopinath, Adv.
Mr. K Hariharan, Adv.
Mr. Naman Dwivedi, Adv.
Ms. R. Shase, AOR
Mr. V. Sibi Kargil, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. At the request of the learned counsel for the respondent(s), the matter stands adjourned.
2. Signature Not Verified List after four weeks.
Digitally signed by KAPIL TANDON Date: 2025.04.21 19:25:56 IST Reason:(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)