Supreme Court - Daily Orders
T. Velnadar vs P. Ayyanathan on 6 May, 2015
Bench: T.S. Thakur, R.K. Agrawal, R. Banumathi
ITEM NO.12 COURT NO.2 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.)...... of 2015
CRLMP No(s). 7320/2015
(Arising out of impugned final judgment and order dated 25/07/2014
in CRLA No. 711/2011 passed by the High Court Of Madras)
T. VELNADAR Petitioner(s)
VERSUS
P. AYYANATHAN Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
WITH SLP(Crl.)........ of 2015 (CRLMP No. 7381/2015)
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
SLP(Crl.)...... of 2015 (CRLMP No. 7476/2015
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
Date: 06/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. S. Devarajan,Adv.
Mr. KKS Krishnaraj,Adv.
Mr. T. R. B. Sivakumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any merit in these special leave petitions, Signature Not Verified which are hereby dismissed.
Digitally signed by Mahabir Singh Date: 2015.05.06 17:05:31 IST Reason:(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER