Supreme Court - Daily Orders
Senthil Kumar vs N. Bharathi Mohan on 30 June, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.46 COURT NO.7 SECTION IIA
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(s). 6148/2014
(Arising out of impugned final judgment and order dated 26/06/2014
in CRLOP No. 15366/2013 passed by the High Court of Madras)
SENTHIL KUMAR & ORS. Petitioner(s)
VERSUS
N. BHARATHI MOHAN & ANR. Respondent(s)
(with office report)
Date : 30/06/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. T. Harish Kumar,Adv.
For Respondent(s) Mr. K.Venkataramani, Sr. Adv.
Mr. M. Yogesh Kanna, Adv.
Mr. R. Nedumaran,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(Neetu Khajuria) (Asha Soni) Signature Not Verified Sr.P.A. Court Master Digitally signed by NEETU KHAJURIA Date: 2016.07.01 16:36:24 IST Reason: