Supreme Court - Daily Orders
Ponnammal (Died) Thr. Lr Vethagiri vs The Special Tahsildar on 4 January, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
ITEM NO.31 Court 3 (Video Conferencing) 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). 4923-4933/2021
(Arising out of impugned final judgment and order dated 06-09-2019
in AS No. 579/2018 06-09-2019 in AS No. 580/2018 06-09-2019 in AS
No. 583/2018 06-09-2019 in AS No. 585/2018 06-09-2019 in AS No.
586/2018 06-09-2019 in AS No. 587/2018 06-09-2019 in AS No.
588/2018 06-09-2019 in AS No. 590/2018 06-09-2019 in AS No.
591/2018 06-09-2019 in AS No. 592/2018 06-09-2019 in AS No.
593/2018 passed by the High Court Of Judicature At Madras)
PONNAMMAL (DIED) THR. LR VETHAGIRI Petitioner(s)
VERSUS
THE SPECIAL TAHSILDAR & ANR. Respondent(s)
(FOR ADMISSION and IA No.42991/2021-EXEMPTION FROM FILING O.T. and
IA No.42992/2021-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.42988/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 04-01-2022 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Gautam Narayan, AOR
Ms. Asmita Singh, Adv.
For Respondent(s) Mr. V. Krishnamurthy, Sr.Adv/AAG
Dr. Joseph Aristotle S., AOR
Ms. Preeti Singh, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
Mr. D. Kumanan, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain these petitions.
The special leave petitions are, accordingly, dismissed.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.01.05Pending applications stand disposed of.
16:27:13 IST Reason: (MEENAKSHI KOHLI) (VIDYA NEGI)
ASTT. REGISTRAR-cum-PS COURT MASTER