Supreme Court - Daily Orders
Nirmala Devadoss vs V.Devasahayam & Ors Etc. on 21 July, 2014
î ITEM NO.39 COURT NO.10 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). 16726-16727/2014
(Arising out of impugned final judgment and order dated 27/11/2013
in CMP No. 1580/2013 and TRCMP No. 836/2011 passed by the High
Court of Judicature at Madras)
NIRMALA DEVADOSS Petitioner(s)
VERSUS
V.DEVASAHAYAM & ORS ETC. Respondent(s)
(With prayer for interim relief and office report)
Date : 21/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Aftab Ali Khan, Adv.
Mr. M.Z. Choudhary, Adv.
Mr. Rashid Khan, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no merit. The Special Leave Petitions are dismissed.
[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.07.22 17:48:02 IST Reason: