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G. Boopathi vs Lenin Balu on 13 January, 2023

Bench: Surya Kant, J.K. Maheshwari

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     ITEM NO.19                                       COURT NO.9                         SECTION II­C

                                       S U P R E M E C O U R T O F                 I N D I A
                                               RECORD OF PROCEEDINGS

                      Petition for Special Leave to Appeal (Crl.)                        No.12353/2022

     (Arising out of impugned final judgment and order dated 24­03­2022
     in CRLOP No. 29987/2015 passed by the High Court of Judicature at
     Madras)

     G. BOOPATHI & ANR.                                                                   Petitioner(s)

                                                               VERSUS

     LENIN BALU                                                                           Respondent(s)

     (FOR ADMISSION and I.R.)

     Date : 13­01­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)
                                          Mr. Aravindh S., AOR
                                          Mr. Abbas.b, Adv.
     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having heard learned counsel for the petitioners at a considerable length and after carefully perusing the material available on record, we are satisfied that no interference in the impugned Order dated 24­03­2022 passed by the High Court of Judicature at Madras is called for.

The Special Leave Petition is, accordingly, dismissed.

However, the petitioners, if so advised, may immediately amend the plaint or take any other necessary steps to withdraw the Digitally signed by VISHAL ANAND Date: 2023.01.16 18:15:41 IST Reason: offending averments made against the respondent and, if so further advised, may tender their unconditional apology.

We are hopeful that if such a recourse is adopted by the petitioners, the respondent as well as the Court of competent jurisdiction will take sympathetic view in the matter.

  (VISHAL ANAND)                                           (KAMLESH RAWAT)
ASTT. REGISTRAR­cum­PS                                    COURT MASTER (NSH)