Supreme Court - Daily Orders
Anuragha Poultries And Breeders Pvt. ... vs Padmavathi on 21 March, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.15 Court 11 (Video Conferencing) 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). 3588-3590/2022
(Arising out of impugned final judgment and order dated 25-11-2021
in CRPPD No. 300/2021 25-11-2021 in CRPPD No. 301/2021 25-11-2021
in CRPPD No. 1060/2021 passed by the High Court Of Judicature At
Madras)
ANURAGHA POULTRIES AND BREEDERS PVT. LTD. & ANR. ETC. Petitioner(s)
VERSUS
PADMAVATHI & ORS. ETC. Respondent(s)
(IA No.29854/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.29856/2022-EXEMPTION FROM FILING O.T.)
Date : 21-03-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Col. R. Balasubramanian, Sr. Adv.
Mr. M. A. Chinnasamy, AOR
Ms. C. Rubavathi, Adv.
Mr. T. Meikandan, Adv.
Mr. Vishnu Venkatesh, Adv.
Mr. M. Veeraragavan, Adv.
Mr. C. Raghuvendren, Adv.
Mr. V. Senthil Kumar, Adv.
Mr. P. Rajaram, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order(s) passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed Signature Not Verified of.
Digitally signed by Jayant Kumar Arora Date: 2022.03.21 16:46:47 IST Reason: (JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER