Supreme Court - Daily Orders
R. Rathnappa vs V. Lakshmma on 14 March, 2014
ITEM NO.37 Court No.5 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)....../2012
CC 5223/2012
(From the judgement and order dated 11/08/2011 in SA No.1573/2002, of The
HIGH COURT OF MADRAS)
R. RATHNAPPA Petitioner(s)
VERSUS
V. LAKSHMMA & ANR. Respondent(s)
(With I.A. 1(C/delay in filing SLP and C/delay in refiling SLP)
Date: 14/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Mahalakshmi Pavani, Adv.
Sri G.Balaji, Adv.
M/S.Mahalakshmi Balaji & Co.,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Delay condoned.
No merit.
The special leave petition is dismissed.
|(Shashi Sareen) | |(Veena Khera) | |Court Master | |Court Master |