Supreme Court - Daily Orders
Ramadoss @ Seenu vs M. Muthukumaran on 30 September, 2024
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.16 COURT NO.17 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) DIARY NO.29717/2024
(Arising out of impugned final judgment and order dated 05-04-2024
in SA No. 709/2020 05-04-2024 in CO No. 31/2023 passed by the High
Court of Judicature at Madras)
RAMADOSS @ SEENU PETITIONER(S)
VERSUS
M. MUTHUKUMARAN & ORS. RESPONDENT(S)
(IA No.218138/2024-EXEMPTION FROM FILING O.T. and IA
No.218143/2024-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 30-09-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) Mr. T. Harish Kumar, AOR
Mr. Navneet Dugar, Adv.
Mr. Subham Kothari, Adv.
Mr. Bharathi Subramaniayan, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. Heard learned counsel for the petitioner.
2. Delay condoned.
3. Issue notice returnable within four weeks.
4. In the meanwhile, parties are directed to maintain status quo with regard to nature and possession of the disputed land.
Signature Not Verified Digitally signed by geeta ahuja Date: 2024.10.01 (Ram Subhag Singh) 10:39:58 IST Reason: (Geeta Ahuja) Court Master (NSH) Assistant Registrar-cum-PS