Supreme Court - Daily Orders
M.J. Sathyanarayana vs V.N. Devadoss on 9 August, 2024
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.11 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). 16906/2024
(Arising out of impugned final judgment and order dated 13-03-2024
in CRP No. 492/2019 passed by the High Court Of Judicature At
Madras)
M.J. SATHYANARAYANA & ORS. Petitioner(s)
VERSUS
V.N. DEVADOSS & ORS. Respondent(s)
(FOR ADMISSION and IA No.168340/2024-EXEMPTION FROM FILING O.T. )
Date : 09-08-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Balaji Srinivasan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel appearing for the petitioner(s).
2. We are not inclined to interfere with the impugned judgment and order passed by the High Court. Hence, the special leave petition(s) stands dismissed.
3. Pending application(s), if any, shall stand closed.
(NISHA KHULBEY) (MAMTA RAWAT)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Nisha Khulbey
Date: 2024.08.12
17:13:30 IST
Reason: