Supreme Court - Daily Orders
K. Ramadass vs K. Ramesh on 24 January, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.28 COURT NO.2 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). 177-178/2025
[Arising out of impugned final judgment and order dated 27-03-2024
in SA No. 88/2021 27-03-2024 in SA No. 89/2021 passed by the High
Court of Judicature at Madras]
K. RAMADASS & ORS. ETC. Petitioner(s)
VERSUS
K. RAMESH & ORS. Respondent(s)
(FOR ADMISSION
IA No. 1590/2025 - EXEMPTION FROM FILING O.T.)
Date : 24-01-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :
Mr. Jayanth Muth Raj, Sr. Adv.
Mrs. Malavika Jayanth, AOR
Ms. Nupur Raj, Adv.
For Respondent(s) :
Mr. K. Parameshwar, Sr. Adv.
Mr. Shiva Krishnamurti, Adv.
Mr. Mohit Kumar, Adv.
Mr. Balaji Srinivasan, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned judgments and orders passed by the High Court. The special leave petitions are, accordingly, dismissed.
2. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by NARENDRA PRASAD (NARENDRA PRASAD) Date: 2025.01.24 17:28:22 IST Reason: (ANJU KAPOOR) DEPUTY REGISTRAR COURT MASTER