Supreme Court - Daily Orders
P. Samiappan vs R. Venkitachalapathy . on 19 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.29 COURT NO.9 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)....../2015
(CC No(s). 602/2015)
(Arising out of impugned final judgment and order dated 19/06/2014
in AS No. 1089/2009 passed by the High Court Of Madras)
P. SAMIAPPAN Petitioner(s)
VERSUS
R. VENKITACHALAPATHY & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Anjaney Mishra,Adv.
Ms. Vernika Tomar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.01.20
16:30:37 IST
Reason: