Supreme Court - Daily Orders
Anglo French Textiles vs P. Sankar on 12 August, 2024
Bench: J.K. Maheshwari, Rajesh Bindal
ITEM NO.38 COURT NO.8 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 12180-12182/2024
(Arising out of impugned final judgment and order dated 04-04-2024
in WA No. 596/2024 04-04-2024 in WA No. 597/2024 04-04-2024 in WA
No. 599/2024 passed by the High Court of Judicature at Madras)
ANGLO FRENCH TEXTILES & ORS., ETC. Petitioner(s)
VERSUS
P. SANKAR & ORS., ETC. Respondent(s)
(FOR ADMISSION )
Date : 12-08-2024 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Ms. Aishwarya Bhati, A.S.G.
Mr. Aravindh S., AOR
Mr. Akshay Gupta, Adv.
For Respondent(s) Mr. T. Harish Kumar, AOR
Mr. Navneet Dugar, Adv.
Mr. Subham Kothari, Adv.
Mr. Bharathi Subramaniayan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned Additional Solicitor General appearing for the petitioners, we see no reason to interfere with the impugned order(s) passed by the High Court. The special leave petitions are, accordingly, dismissed. Pending application(s), if any, stand(s) disposed of.
Time to deposit the amount, as directed by the High Court, is extended for a period of eight weeks.
However, on making request by the petitioners for expeditious disposal of writ appeals, it may be considered by the High Court and Signature Not Verified Digitally signed by Rajni Mukhi be decided as expeditiously as possible, in accordance with law.
Date: 2024.08.14 13:56:09 IST Reason: (RAJNI MUKHI) (ANU BHALLA)
COURT MASTER (SH) BRANCH OFFICER