Supreme Court - Daily Orders
P.R. Palanisamy vs K. Sivasamy on 1 October, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.35 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
Petition(s) for Special Leave to Appeal (C) No(s). 4383/2023
(Arising out of impugned final judgment and order dated 08-09-2022
in SA No. 1092/2013 passed by the High Court of Judicature at
Madras)
P.R. PALANISAMY Petitioner(s)
VERSUS
K. SIVASAMY & ORS. Respondent(s)
(IA No. 44816/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH SLP(C) No. 8662/2023
(FOR ADMISSION and I.R. and IA No.72272/2023-CONDONATION OF DELAY
IN FILING and IA No.72271/2023-EXEMPTION FROM FILING O.T. and IA
No.72269/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 01-10-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s)
Ms. Preetika Dwivedi, AOR
Mr. Abhisek Mohanty, Adv.
For Respondent(s)
Mr. M. A. Chinnasamy, AOR
Mr. C Raghavendren, Adv.
Mrs. C Rubavathi, Adv.
Mr. P Raja Ram, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner mentioned the matter for seeking adjournment on the ground that the Signature Not Verified arguing counsel in not available today.
Digitally signed by Anita Malhotra Date: 2024.10.0516:28:12 IST List on 11th February, 2025.
Reason: (ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER