Supreme Court - Daily Orders
G. Janobai vs V.N. Devadoss on 14 December, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.47 COURT NO.9 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)......CC No(s).
19402-19403/2015
(Arising out of impugned final judgment and order dated 15/06/2015
in MP No. 1/2011,15/06/2015 in CRP No. 983/2011 passed by the High
Court Of Madras)
G. JANOBAI & ORS. Petitioner(s)
VERSUS
V.N. DEVADOSS Respondent(s)
I.A. 1-2/2015(with c/delay in filing SLP)
Date : 14/12/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Balaji Srinivasan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, these matters are adjourned for six weeks.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2015.12.16
10:47:28 IST
Reason: