Supreme Court - Daily Orders
B. S. Balaji vs Mayilai Sugumar @ M.T. Sukumar on 10 January, 2023
Bench: A.S. Bopanna, C.T. Ravikumar
ITEM NO.42 COURT NO.12 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). 39543/2022
(Arising out of impugned final judgment and order dated 20-10-2022 in
WP No. 9041/2022 passed by the High Court Of Judicature At Madras)
B. S. BALAJI & ORS. Petitioner(s)
VERSUS
MAYILAI SUGUMAR @ M.T. SUKUMAR & ORS. Respondent(s)
(IA No. 4693/2023 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
(IA No. 4696/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
(IA No. 6198/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 10-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Vinay Navare, Sr. Adv.
Mr. S. Gowthaman, AOR
Mr. Pravartak Pathak, Adv.
Mr. Abhisar Thakral, Adv.
For Respondent(s) Mr. Prashant Bhushan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard the learned counsel for the petitioners, we find no merits in the present case.
The petition is accordingly, dismissed.
Pending application(s), if any shall stand disposed of.
Signature Not Verified(NISHA KHULBEY) (DIPTI KHURANA) Digitally signed by Nisha Khulbey Date: 2023.01.10 SENIOR PERSONAL ASSISTANT 18:01:40 IST Reason: ASSISTANT REGISTRAR