Supreme Court - Daily Orders
Kalyani Mathivanan vs K V Keyaraj on 4 July, 2014
¦ ITEM NO.602 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
Civil Appeal No(s). 5946-5947/2014
KALYANI MATHIVANAN Appellant(s)
VERSUS
K V JEYARAJ AND ORS. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and stay)
Date : 04/07/2014 These appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Appellant(s) Mr. K.K. Venugopal, Sr. Adv.
Mr. Gopal Sankaranarayanan, Adv.
Ms. Pooja Dhar ,Adv.
Ms. Prerna Priyadarshani, Adv.
Mr. Vikramaditya, Adv.
For Respondent(s) Mr. Satya Mitra Garg ,Adv.
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. K.V. Vijaya Kumar, Adv.
Mr. G. Balaji, Adv.
Ms. Mahalakshmi Pavani, Adv.
M/s. Mahalakshmi Balaji & Co. ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Signature Not VerifiedDigitally signed by Issue notice returnable within six weeks. Rajni Mukhi Date: 2014.07.17 17:02:56 IST Reason: Dasti, in addition, is permitted.
1 Mr. Satya Mitra Garg, learned counsel accepts notice on behalf of respondent No.1 in C.A. No. 5946/2014, Mr.K.V. Vijaya Kumar, learned counsel accepts notice on behalf of respondent No.5 in C.A. No. 5946/2014 and Ms. Mahalakshmi Pavani, learned counsel accepts notice on behalf of respondent No.1 in C.A.No. 5947/2014. they may file counter affidavit within four weeks. Rejoinder Affidavit, if any,be filed within two weeks thereafter.
In the meantime, the operation of the impugned order dated 26th June, 2014 passed by the High Court of the Madurai Bench of the Madras High Court in WP (MD) 11350/12 and WP (MD) 3318/13 shall remain stayed.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER
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