Supreme Court - Daily Orders
O. Homerlal vs Dr. Y. John Nicholson on 4 April, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.22 COURT NO.10 SECTION IIA
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 (Crl.)...... CRLMP No(s).
5291-5294/2016
(Arising out of impugned final judgment and order dated
20/11/2014 in CRLOP No. 21514/2013 20/11/2014 in MPMD No. 1/2013
20/11/2014 in MPMD No. 2/2013 20/11/2014 in MPMD No. 1/2014 passed
by the High Court Of Madras At Madurai)
O. HOMERLAL Petitioner(s)
VERSUS
DR. Y. JOHN NICHOLSON Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 04/04/2016 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Vikas Singh Jangra, AOR
Mr. Bhakti Vardhan Singh, Adv.
Mr. Amit Kumar Pathak, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not intend to interfere with the order to the extent that it relates to the respondent herein.
The Special Leave Petitions are disposed of in the above terms.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2016.04.05 17:04:43 IST Reason: (R.NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master