Supreme Court - Daily Orders
Y. Doraisami vs P. Saroja Devi @ P. Hemalatha on 7 August, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.49 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
Petition(s) for Special Leave to Appeal (C) No(s). 21821/2015
(Arising out of impugned final judgment and order dated 25/06/2015
in OSA No. 109/2015 passed by the High Court Of Madras)
Y. DORAISAMI Petitioner(s)
VERSUS
P. SAROJA DEVI @ P. HEMALATHA Respondent(s)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. K. K. Mani,Adv.
Mr. R. Thiagarajan,Adv.
Ms. T.Archana,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
As the appeal has been dismissed by the High Court on the ground of delay, the application for modification pending before the learned Single Judge shall be heard on merits.
Signature Not Verified(MADHU BALA) (ASHA SONI) Digitally signed by Madhu Bala Date: 2015.08.08 COURT MASTER COURT MASTER 12:59:32 IST Reason: