Supreme Court - Daily Orders
N. Soundaram vs P.K. Pounraj &Amp Anr. on 9 October, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
REVISED
ITEM NO.8 COURT NO.5 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.) No(s). 10348/2013
(Arising out of impugned final judgment and order dated 25/09/2012
in CRLOP No. 8345/2004 passed by the High Court Of Madras)
N. SOUNDARAM Petitioner(s)
VERSUS
P.K. POUNRAJ & ANR. Respondent(s)
(With appln. (s) for permission to file additional documents and
office report)
Date : 09/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Siddhartha Dave, Adv.
Ms. Shruti Iyer, Adv.
Ms. Kanchana, Adv.
Mr. Senthil Jagadeesan,Adv.
For Respondent(s)
Ms. Sumita Hazarika,Adv.(A.C.)
Ms. Ipsita Behura, Adv.
Mr. M. Yogesh Kanna,Adv.
Vanita Chandrakant Giri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard parties at length today. Hearing concluded.
The Judgment is reserved.
Signature Not Verified Digitally signed by Vishal Anand Date: 2014.12.11 16:56:08 IST Reason: (VISHAL ANAND) (INDU POKHRIYAL) COURT MASTER COURT MASTER ITEM NO.8 COURT NO.5 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.) No(s). 10348/2013
(Arising out of impugned final judgment and order dated 25/09/2012 in CRLOP No. 8345/2004 passed by the High Court Of Madras) N. SOUNDARAM Petitioner(s) VERSUS P.K. POUNRAJ & ANR. Respondent(s) (With appln. (s) for permission to file additional documents and office report) Date : 09/10/2014 This petition was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Ms. Sumita Hazarika,Adv.(A.C.) Ms. Ipsita Behura, Adv.
Mr. Siddhartha Dave, Adv. Ms. Shruti Iyer, Adv.
Ms. Kanchana, Adv.
Mr. Senthil Jagadeesan,Adv.
For Respondent(s) Mr. M. Yogesh Kanna,Adv. Vanita Chandrakant Giri, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard parties at length today.
Hearing concluded.
The Judgment is reserved.
(VISHAL ANAND) (INDU POKHRIYAL) COURT MASTER COURT MASTER