Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Supreme Court - Daily Orders

Union Of India vs T.R. Krishnamurthy on 4 April, 2014

\204
ITEM NO.21                       COURT NO.7             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 (Civil)....../2014
                                         CC 5089/2014

(From the judgement and order dated 09/09/2011 in WP
No.23816/2010 of The HIGH COURT OF MADRAS)


UNION OF INDIA                                              Petitioner(s)

                     VERSUS

T.R. KRISHNAMURTHY                                          Respondent(s)

I.A.1 (With appln(s) for c/delay in filing SLP and office report)


Date: 04/04/2014      This Petition was called on for hearing today.


CORAM :
          HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
          HON’BLE MR. JUSTICE VIKRAMAJIT SEN


For Petitioner(s)      Mr.     P.P. Malhotra,ASG
                       Mr.     Chetan Chawla,Adv.
                       Ms.     Supriya Jain,Adv.
                       For     Mr. B.V. Balaram Das,Adv.

For Respondent(s)

               UPON hearing counsel the Court made the following
                                   O R D E R

This petition for special leave is dismissed on the ground of delay.

(Narendra Prasad) (Renuka Sadana) Court Master Court Master