Supreme Court - Daily Orders
Dr. S.S.R. Ramadass vs Association For The Welfare Of Persons ... on 15 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.29 COURT NO.9 SECTION II-C
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). 3093/2019
(Arising out of impugned final judgment and order dated 23-11-2018
in CRLRC No. 1146/2013 passed by the High Court Of Judicature At
Madras)
DR. S.S.R. RAMADASS Petitioner(s)
VERSUS
ASSOCIATION FOR THE WELFARE OF PERSONS
AFFECTED BY SAI HI VALUE PROPERTIES MADIPAKKAM & ORS. Respondent(s)
(FOR ADMISSION and IA No.49185/2019-EXEMPTION FROM FILING O.T. )
Date : 15-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. M.N. Rao, Sr. Adv.
Ms. Promila, Adv.
Mr. S. Thananjayan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court.
The Special Leave Petition is dismissed. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH)
Signature Not Verified
COURT MASTER (NSH)
Digitally signed by
DEEPAK SINGH
Date: 2019.04.16
17:44:12 IST
Reason: