Supreme Court - Daily Orders
Ramathal vs Maruthathal . on 10 October, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
ITEM NO.25 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). 18738/2014
(Arising out of impugned final judgment and order dated 14/03/2014
in SA No. 1819/2001 passed by the High Court Of Madras)
RAMATHAL Petitioner(s)
VERSUS
MARUTHATHAL & ORS. Respondent(s)
(With appln. (s) for impleadment as party respondent and interim
relief and office report)
Date : 10/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Ravindra Srivastava, Sr. Adv.
Mr. T. Harish Kumar,Adv.
For Respondent(s)
Mr. V. Prabhakar, Adv.
Mr. Pramit Saxena,Adv.
Ms. Jyoti Prashar, Adv.
Mr. K. Rajendran, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
Mr. V. Krishnamurthy, Sr. Adv.
Mr. A. Lakshmi Narayan, Adv.
Mr. V. Ramasubramanian,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. V. Ramasubramanian, learned Advocate-on-Record accepts and waives formal notice on behalf of respondent nos. 1 and 3.
Mr. Pramit Saxena, learned Advocate-on-Record accepts and waives formal notice on behalf of respondent no.2.
Signature Not VerifiedLearned counsel for the petitioner is permitted to file Digitally signed by compromise deed. Vishal Anand Date: 2014.10.13 17:32:31 IST Reason: (VISHAL ANAND) (INDU POKHRIYAL)
COURT MASTER COURT MASTER