Supreme Court - Daily Orders
Pandurangan vs T. Jayarama Chettiar on 5 September, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.39 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11882/2021
(Arising out of impugned final judgment and order dated 20-03-2019
in CRPMD No. 1454/2014 passed by the High Court of Judicature at
Madras)
PANDURANGAN Petitioner(s)
VERSUS
T. JAYARAMA CHETTIAR & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.62157/2021-CONDONATION OF DELAY
IN FILING and IA No.62158/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT, IA No. 144550/2021 - APPLICATION FOR PERMISSION
IA No. 62157/2021 - CONDONATION OF DELAY IN FILING
IA No. 62158/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 05-09-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. G. Sivabalamurugan, AOR
Mr. Selvaraj Mahendran, Adv.
Mr. C.adhikesavan, Adv.
For Respondent(s) Ms. Jyoti P.,Adv.
Ms. Sushma Verma,Adv.
Mr. S. Rajappa, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the respondent No.1 seeking adjournment due to personal difficulty of the arguing counsel, list after two weeks.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2023.09.05 19:02:43 IST Reason: (NARENDRA PRASAD) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)