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Annamalai vs Vasanthi on 11 October, 2018

Bench: Uday Umesh Lalit, D.Y. Chandrachud

     ITEM NO.12                                  COURT NO.11                  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) Nos.26848-26849/2018

     (Arising out of impugned final judgment and order dated 02-02-2018
     in SA No. 465/2015 02-02-2018 in SA No. 466/2015 passed by the High
     Court Of Judicature At Madras)

     ANNAMALAI                                                                Petitioner(s)

                                                        VERSUS

     VASANTHI                                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.128121/2018-EXEMPTION FROM FILING
     O.T. )

     Date : 11-10-2018 These matters were called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Petitioner(s)                    Mr.   S. Nagamuthu, Sr. Adv.
                                          Mr.   S. Parthasarathi, Adv.
                                          Mr.   A.S. Vairawan, Adv.
                                          Mr.   R. Sudhakaran, Adv.
                                          Mr.   M.P. Parthiban, AOR

     For Respondent(s)


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

Issue notice, returnable in four weeks.

Dasti service, in addition, is permitted.

In the meanwhile, status-quo shall be maintained by the parties.

Reason: (MUKESH KUMAR) (SUMAN JAIN) COURT MASTER BRANCH OFFICER