Supreme Court - Daily Orders
Thatchinamoorthy vs Sivagamy on 13 March, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.31 COURT NO.12 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). 6554/2015
(Arising out of impugned final judgment and order dated 04/07/2014
in CMA No. 1801/2014 passed by the High Court Of Madras)
THATCHINAMOORTHY Petitioner(s)
VERSUS
SIVAGAMY & ANR Respondent(s)
(with interim relief and office report)
Date : 13/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. S. Nandakumar, Adv.
Mr. Parivesh Singh, Adv.
Mr. M. Soundarasaran Kumar, Adv.
Mr. Naresh Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We find no ground to interfere. The Special Leave Petition is dismissed.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.03.14
10:26:21 IST
Reason: