Supreme Court - Daily Orders
Vishal M. Ranka vs Rupert J. Barnabas . on 20 February, 2015
Bench: Pinaki Chandra Ghose, S.A. Bobde
ITEM NO.47 IN 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 (C) No(s).4595/2015
(Arising out of impugned final judgment and order dated 03/02/2015
in WP No. 33697/2014 passed by the High Court of Madras)
VISHAL M. RANKA Petitioner(s)
VERSUS
RUPERT J. BARNABAS & ORS. Respondent(s)
Date: 20/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. K. K. Mani,Adv.
Mr. R. Thiyagarajan, Adv.
Mrs. T. Archana, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
However, learned counsel for the petitioner submitted before this Court that they have applied within 30 days as specified under the provisions of Law after issuance of notice in question which has been wrongly recorded by the High Court, they shall be at liberty to apply before the High Court.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.02.21
16:37:03 IST
Reason: