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Saraswathi vs K. Sivasamy on 17 September, 2024

Bench: C.T. Ravikumar, Sanjay Karol

     ITEM NO.22                              COURT NO.11                 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).   20950/2024

     (Arising out of impugned final judgment and order dated 04-06-2024
     in CRPPD No. 283/2023 passed by the High Court Of Judicature At
     Madras)

     SARASWATHI & ORS.                                                   Petitioner(s)

                                                    VERSUS

     K. SIVASAMY & ANR.                                                  Respondent(s)

     ( IA No.205210/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.205214/2024-EXEMPTION FROM FILING O.T. )

     Date : 17-09-2024 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE C.T. RAVIKUMAR
                             HON'BLE MR. JUSTICE SANJAY KAROL

     For Petitioner(s)                 Mr. A. Hariprasad, Sr. Adv.
                                       Mr. P. V. Yogeswaran, Adv.
                                       Mr. Ashish Kumar Upadhyay, AOR
                                       Mr. G. Karthikeyan, Adv.
                                       Mr. Y. Lokesh, Adv.
                                       Mr. V. Kandha Prabhu, Adv.
                                       Ms. Maitri Goal, Adv.
                                       Ms. Swathi H. Prasad, Adv.
                                       Mr. Anubhav Chaturvedi, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having heard learned counsel for the petitioners, we are not inclined to interfere with the impugned judgment and order.

The special leave petition is, accordingly, dismissed.

Pending application(s), if any, shall also stand disposed of.

     (VARSHA MENDIRATTA)                                           (MATHEW ABRAHAM)
     COURT MASTER (SH)                                             COURT MASTER (NSH)