Supreme Court - Daily Orders
Vijaya vs M. Saravanan on 3 October, 2023
Bench: Hima Kohli, Pamidighantam Sri Narasimha
ITEM NO.15 COURT NO.14 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). 22112/2023
(@ DIARY NO.36487/2023)
(Arising out of impugned judgment and order dated 20-04-2023 in
CMA No. 744/2023 passed by the High Court Of Judicature At Madras)
VIJAYA PETITIONER(S)
VERSUS
M. SARAVANAN & ANR. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.191395/2023-CONDONATION OF DELAY
IN FILING )
Date : 03-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s)
Ms. R. Shase, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to interfere with the judgment impugned herein under Article 136 of the Constitution of India.
3. The petition for Special Leave to Appeal is dismissed.
4. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by POOJA SHARMA Date: 2023.10.03 18:24:27 IST Reason: (POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)