Supreme Court - Daily Orders
A.Suganya vs V.A.Anand on 18 March, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.42 COURT NO.16 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).12704/2024
[Arising out of impugned final judgment and order dated 22-12-2023
in CRPMD No. 2971/2023 passed by the High Court of Judicature at
Madras at Madurai]
A.SUGANYA PETITIONER(S)
VERSUS
V.A.ANAND RESPONDENT(S)
[ MEDIATION REPORT RECEIVED ]
Date : 18-03-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) :
Mr. Shilp Vinod, AOR
Mr. Palanimuthu, Adv.
Mr. N Ram, Adv.
For Respondent(s) :
Mr. T. R. B. Sivakumar, AOR
Mr. Deva Vrat Anand, Adv.
Upon hearing the counsel the Court made the following
O R D E R
1. Petitioner challenges the judgment and order dated 22-12-2023 in C.R.P.(MD) No.2971/2023 passed by the High Court of Judicature at Madras at Madurai, titled “A.Suganya vs. V.A.Anand”.
2. As per Mediation Report, mediation is unsuccessful.
3. We have heard learned counsel for the parties. Signature Not Verified
4. Digitally signed by NAVEEN D Date: 2025.03.21 Having considered the contentions made across the Bar, we do 17:45:22 IST Reason:
not find any reason to grant Special Leave to Appeal.1
5. As such, the present Special Leave Petition is dismissed.
6. Pending application(s), if any, shall stand disposed of.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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