Supreme Court - Daily Orders
Jayanth Valluru vs Ranjitha E on 14 November, 2024
ITEM NO.1614+1617 COURT NO.15 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
TRANSFER PETITION (CRIMINAL) DIARY NO(S). 43069/2024
JAYANTH VALLURU PETITIONER(S)
VERSUS
RANJITHA E RESPONDENT(S)
(FOR ADMISSION and IA No.258865/2024-EX-PARTE STAY and IA
No.258864/2024-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS)
ITEM NO.1617
TRANSFER PETITION (CIVIL) Diary No(s). 43065/2024
([TO BE TAKEN UP ALONGWITH ITEM NO. 1614 I.E. D.No. 43069/2024 ]
-----FOR ADMISSION and IA No.257125/2024-EX-PARTE STAY and IA
No.257126/2024-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS)
Date : 14-11-2024 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) Mr. Dushyant Parashar, AOR
Mrs. V. Geetha Rani, Adv.
Mr. Manu Parashar, Adv.
Mr. Dinesh Pandey, Adv.
For Respondent(s) Mr. S. Muthu Krishnan, Adv.
Mr. P. Soma Sundaram, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling the petitions stand condoned.
2. Issue notice.
3. Signature Not Verified Tag along with T.P. (Civil) Diary No.43066/2024.
Digitally signed by GEETA JOSHI Date: 2024.11.18 13:44:35 IST Reason:(JAGDISH KUMAR) (ANU BHALLA) COURT MASTER (SH) COURT MASTER (NSH)