Supreme Court - Daily Orders
C.G.Holdings P.Ltd. vs Ramasamy Athappan . on 30 August, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
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ITEM NO.41 COURT NO.5 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) Nos.9-12/2012
(Arising out of impugned final judgment and order dated 05/08/2011
in OSA No. 2/2009 05/08/2011 in OSA No. 3/2009 05/08/2011 in OSA
No. 4/2009 05/08/2011 in OSA No. 5/2009 passed by the High Court of
Madras)
C.G.HOLDINGS P.LTD. Petitioner(s)
VERSUS
RAMASAMY ATHAPPAN & ORS. Respondent(s)
(With interim relief and office report)
(For final disposal)
WITH
SLP(C) No. 7626-7629/2012
(With office Report)
Date : 30/08/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. S. Gowthaman,Adv.
Mr. K.H. Krishnaraj, Adv.
Mr. S. Shantha Kumari, Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Aditya Ganju, Adv.
Mr. Sanjeev K. Kapoor, Adv.
For M/s. Khaitan & Co.
For Respondent(s) Mr. Ankur Saigal, Adv.
Mr. Salyandra kumar, Adv.
Mr. E. C. Agrawala,Adv.
Mr. P. Parmeswaran,Adv.
Mr. C. A. Sundaram, Sr. Adv.
Mr. J. Sivananda Raji, Adv.
Signature Not Verified
Ms. Rahim Musa, Adv.
Digitally signed by
RASHMI DHYANI
Date: 2016.09.01
Mr. Senthil Jagadeesan,Adv.
10:40:50 IST
Reason: Mr. Govind Manoharan, Adv.
Ms. Shruti Iyer, Adv.
Mr. Subhasish Bhowmick,Adv.
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Mr. Aditya Bhat, Adv.
Ms. Maitreyi Bhat, Adv.
Mr. Mayank Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The instant Special Leave Petitions are filed against the interim order pending suit before the Trial Court. We are informed that the Trial itself is concluded and the matters are pending for pronouncement of judgment. In the circumstances, we see no reason to keep the Special Leave Petitions pending before this Court. The Special Leave Petitions are therefore dismissed as not pressed.
(RASHMI DHYANI) (RAJINDER KAUR) SR.P.A. COURT MASTER