Supreme Court - Daily Orders
V. Gandhimathi vs G. Thiyagarajan on 2 September, 2019
Bench: Navin Sinha, B.R. Gavai
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).20272/2019
(Arising out of impugned final judgment and order dated 03-07-2019
in CRPNPD No. 2799/2014 passed by the High Court of Judicature at
Madras)
V. GANDHIMATHI & ORS. Petitioner(s)
VERSUS
G. THIYAGARAJAN & ORS. Respondent(s)
(WITH I.R. and IA No.128105/2019-EXEMPTION FROM FILING O.T.)
Date : 02-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Ankolekar Gurudatta, AOR
Mr. C. Deivasigamani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court.
The Special Leave Petition is accordingly dismissed. Pending applications, if any, are disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2019.09.02
16:46:09 IST
Reason: