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Jospin Mary vs V.K. Amalraj on 4 July, 2023

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

                                                     1

     ITEM NO.11                             COURT NO.3                 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). 274/2023

     (Arising out of impugned final judgment and order dated 07-04-2022
     in CRPMD No. 520/2022 passed by the High Court of Judicature at
     Madras At Madurai)

     JOSPIN MARY & ANR.                                                 Petitioner(s)

                                                    VERSUS

     V.K. AMALRAJ                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.110644/2023-CONDONATION OF DELAY
     IN FILING and IA No.110647/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.110648/2023-EXEMPTION FROM FILING O.T.
     and IA No.110645/2023-CONDONATION OF DELAY IN REFILING /    CURING
     THE DEFECTS )

     Date : 04-07-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MS. JUSTICE BELA M. TRIVEDI

     For Petitioner(s)
                                       Mr. M. Yogesh Kanna, Adv.
                                       Mr. S. Prabu Ramasubramanian, Adv.
                                       Mr. Raghunatha Sethupathy B, AOR
                                       Mr. Bharathimohan M, Adv.
                                       Ms. Priya R, Adv.
                                       Mr. S. Sabari Bala Pandian, Adv.
                                       Mr. Avinash Kumar, Adv.

     For Respondent(s)

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

Delay condoned.

We are not inclined to interfere with the impugned judgment Digitally signed by SWETA BALODI Date: 2023.07.06 as it will be open to the petitioner to file photographs and other 17:58:24 IST Reason:

documents before the trial court. We also find that no order has been passed disposing of an application for the appointment of the Commissioner under Order XXIV Rule 9 of Code of Civil Procedure, 1908. If any application is filed, the same would be considered in accordance with law.

Recording the aforesaid, the special leave petition is dismissed.

Pending application(s), if any, shall stand disposed of. (BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR