Supreme Court - Daily Orders
P. Radha @ Radhakrishnan vs Irudayadoss on 12 July, 2022
Bench: Indira Banerjee, V. Ramasubramanian
ITEM NO.6 COURT NO.7 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). 9554-9556/2022
(Arising out of impugned final judgment and order dated 01-03-2022
in SAMD No. 589/2020 01-03-2022 in SAMD No. 590/2020 01-03-2022 in
SAMD No. 591/2020 passed by the High Court of Judicature at Madras
at Madurai)
P. RADHA @ RADHAKRISHNAN Petitioner(s)
VERSUS
IRUDAYADOSS & ORS. Respondent(s)
( IA No.76509/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 12-07-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Deepak Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We find no grounds to interfere with the impugned judgment and order passed by the High Court, in exercise of the jurisdiction under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Pending applications, if any, shall stand disposed of.
Signature Not Verified (MANISH ISSRANI) Digitally signed by Rachna Date: 2022.07.14 (MATHEW ABRAHAM) COURT MASTER (SH) 16:14:51 IST Reason: COURT MASTER (NSH)