Supreme Court - Daily Orders
S Selvam vs C.Avudaiyammal (D) Thr.Lrs. on 28 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.33 COURT NO.4 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)......CC No(s).
15598-15599/2014
(Arising out of impugned final judgment and order dated 05/02/2014
in CRP No. 192/2014 and CRP No. 193/2014 passed by the High Court
of Madras at Madurai)
S SELVAM Petitioner(s)
VERSUS
C.AVUDAIYAMMAL (D) THR.LRS. Respondent(s)
I.A. 1-2/2014(With c/delay in filing SLP and office report)
Date : 28/11/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. S. Gowthaman, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner states that the petitioner has handed over vacant possession of the premises in question. In view of the above, it is apparent that the instant petitions have been rendered infructuous and the same are disposed of as such.
Signature Not Verified (SATISH KUMAR YADAV) (RENUKA SADANA) Digitally signed by Satish Kumar Yadav Date: 2014.11.29 COURT MASTER 12:33:55 IST Reason: COURT MASTER