Supreme Court - Daily Orders
K. Vadivel vs K. Shanthi on 16 August, 2022
Bench: B.R. Gavai, Pamidighantam Sri Narasimha
ITEM NO.11 COURT NO.14 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.4360/2022
(Arising out of impugned final judgment and order dated 30-04-2021
in CRLRC(MD) No. 533/2020 passed by the High Court of Judicature at
Madras at Madurai)
K. VADIVEL Petitioner(s)
VERSUS
K. SHANTHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.68765/2022-EXEMPTION FROM FILING
O.T.)
Date : 16-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Jayanth Muth Raj, AAG
Mr. Vinodh Kanna. B, AOR
Mr. V. Purushothaman Reddy, Adv.
Ms. Aakriti, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Until further orders, there shall be stay of operation and implementation of the impugned judgment.
(NEHA GUPTA) (ANJU KAPOOR)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2022.08.16
16:58:38 IST
Reason: