Supreme Court - Daily Orders
N. Kumaran Sethupathy vs Syed Masook on 14 October, 2019
Bench: R. Banumathi, Hrishikesh Roy
ITEM NO.6 COURT NO.6 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31519/2019
(Arising out of impugned final judgment and order dated 20-02-2019
in CRPMDPD No. 2421/2018 passed by the High Court Of Judicature At
Madras At Madurai)
N. KUMARAN SETHUPATHY & ORS. Petitioner(s)
VERSUS
SYED MASOOK & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.151845/2019-CONDONATION OF DELAY
IN FILING and IA No.151846/2019-EXEMPTION FROM FILING O.T. )
Date : 14-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Shri Lakshmi Narayanan,Adv.
Mr. Mohan,Adv.
Mr. G. Balaji, AOR
Ms. Shiva Vijaya K.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Shri Lakshmi Narayanan, learned counsel appearing on behalf of the petitioners and perused the impugned judgment and other relevant material.
Delay condoned.
We do not find any good ground warranting interference with the impugned order. The special leave petition(s) is, accordingly, dismissed.
The petitioner is, however, permitted to file additional written statement to the amended plaint in the concerned Court, within a period of four weeks from today.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA (MADHU BALA) Date: 2019.10.15 15:53:15 IST (PARVEEN KUMARI PASRICHA) Reason: COURT MASTER (SH) BRANCH OFFICER