Supreme Court - Daily Orders
M. Anbalagan vs K.M. Asalm Basha And Anr on 19 February, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.15 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)....../2016
CC No(s). 2793/2016
(Arising out of impugned final judgment and order dated 01/07/2015
in CMA No. 3135/2013 passed by the High Court of Madras)
M. ANBALAGAN Petitioner(s)
VERSUS
K.M. ASALM BASHA AND ANR Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 19/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.B. Suresh, Adv.
Mr. Vipin Nair, Adv.
Mr. Rahul Srivatava, Adv.for
M/s. Temple Law Firm
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We find no ground to interfere. The special leave petition is dismissed.
(USHA BHARDWAJ) (SHARDA KAPOOR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2016.02.20
12:19:15 IST
Reason: