Supreme Court - Daily Orders
Thirumathi S. Rajakumari vs C. Boopalan on 20 January, 2023
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.30 COURT NO.6 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)………. Diary No(s).39048/2022
(Arising out of impugned final judgment and order dated 16-08-2022
in CMA No.716/2017 16-08-2022 in CMA No.1298/2018 passed by the
High Court Of Judicature At Madras)
THIRUMATHI S. RAJAKUMARI & ORS. Petitioner(s)
VERSUS
C. BOOPALAN & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.6757/2023-CONDONATION OF DELAY IN
FILING and IA No.6760/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.6762/2023-EXEMPTION FROM FILING O.T.
and IA No.6759/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 20-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. B. Karunakaran, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioners, the matter stands adjourned.
Be listed after one week, as prayed.
(GAGANDEEP SINGH CHADHA (RANJANA SHAILEY) (SENIOR PERSONAL ASSISTANT) COURT MASTER (NSH) Signature Not Verified Digitally signed by Harshita Uppal Date: 2023.01.20 16:33:17 IST Reason: