Supreme Court - Daily Orders
Sec.Ambalavanar Araporuppu Ayam vs K.Renuka . on 18 July, 2014
0 ITEM NO.50 COURT NO.8 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). 13055/2012
(Arising out of impugned final judgment and order dated 09/02/2012
in WA No. 2392/2011 passed by the High Court Of Madras)
SEC.AMBALAVANAR ARAPORUPPU AYAM Petitioner(s)
VERSUS
K.RENUKA & ORS. Respondent(s)
(With appln. (s) for exemption from filing o.t. and permission to
place addl. documents on record and prayer for interim relief)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Dayan Krishnan, Sr. Adv.
Mr. Gautam Narayan, Adv.
Mr. Mubashir Mushtaq, Adv.
Ms. Asmati Singh, Adv.
For Respondent(s) Mr. K. Rajendran, Adv.
Mr. Pukhrambam Ramesh Kumar ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are apprised at the Bar that the pleadings are complete. Let the matter be listed on 09.09.2014 for final disposal.
(NAVEEN KUMAR) (RENUKA SADANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Naveen Kumar
Date: 2014.07.21
17:01:05 IST
Reason: