Supreme Court - Daily Orders
Maha Ghandhi vs Vijay Gurunatha Sethupathi K. on 2 September, 2022
Bench: Hemant Gupta, Sudhanshu Dhulia
ITEM NO.25 COURT NO.7 SECTION II-C
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 (Crl.) No(s). 7913-
7914/2022
(Arising out of impugned final judgment and order dated 29-07-2022
in CRLOP No. 25623/2021 29-07-2022 in CRLOP No. 25625/2021 passed
by the High Court Of Judicature At Madras)
MAHA GHANDHI Petitioner(s)
VERSUS
VIJAY GURUNATHA SETHUPATHI K. Etc. Respondent(s)
IA No. 122962/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 124474/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 02-09-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Petitioner(s) Ms. D. Durgadevi, Adv.
Mr. Pranab Prakash, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the petitioner.
We do not find any ground to interfere with the impugned order passed by the High Court.
The special leave petitions are accordingly dismissed.Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2022.09.07
Pending application(s), if any, stand disposed of.11:07:45 IST Reason:
(HARSHITA UPPAL) (RENU BALA GAMBHIR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)