Supreme Court - Daily Orders
A.Ahimas (Dead) By Lrs. vs T.Dennis And Ors. on 10 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.52 COURT NO.9 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). 29397-29398/2012
(Arising out of impugned final judgment and order dated 08/02/2012
in SA No. 73/2008,08/02/2012 in SA No. 74/2008 passed by the High
Court Of Madras At Madurai)
A.AHIMAS & ORS. Petitioner(s)
VERSUS
T.DENNIS & ORS. Respondent(s)
(With interim relief and office report)
Date : 10/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. R. Chandrachud,Adv.
For Respondent(s) Mr. K. V. Vijayakumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel appearing on behalf of Respondent Nos. 1 & 2 , the matter is adjourned for two weeks on account of his personal difficulty.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.11.13
15:12:08 IST
Reason: