Supreme Court - Daily Orders
S.K. Ravichandran vs M. Thanapathy on 21 November, 2022
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.13 COURT NO.12 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) No(s). 20199/2022
(Arising out of impugned final judgment and order dated 06-07-2022
in ASMD No. 10/2011 passed by the High Court Of Judicature At
Madras At Madurai)
S.K. RAVICHANDRAN Petitioner(s)
VERSUS
M. THANAPATHY Respondent(s)
(FOR ADMISSION and IA No.168965/2022-EXEMPTION FROM FILING O.T. )
Date : 21-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. R. Ayyam Perumal, AOR
Mr. A. Renganath, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We do not find any reason to interfere with the impugned order. The Special Leave Petition is accordingly dismissed.
Pending application(s), if any, shall also stand disposed of.
(JATINDER KAUR) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Jatinder Kaur
Date: 2022.11.21
16:42:02 IST
Reason: