Supreme Court - Daily Orders
T.R.Kannan vs Ramani Bai on 9 July, 2014
R ITEM NO.23 COURT NO.7 SECTION IIA
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). 1483/2013
(Arising out of impugned final judgment and order dated 13/03/2012
in CRLA No. 580/2011 passed by the High Court Of Madras)
T.R.KANNAN Petitioner(s)
VERSUS
RAMANI BAI Respondent(s)
(Office Report)
Date : 09/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. C.K.R. Lenin Sekar, Adv.
Mr. Vinodh Kanna B. ,Adv.
For Respondent(s)
Mr. M. Yogesh Kanna ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(VISHAL ANAND) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2014.08.16
11:29:03 IST
Reason: