Supreme Court - Daily Orders
The Management Of Dharasuram Primary ... vs N. Mohandoss on 24 February, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.50 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). 20037/2024
[Arising out of impugned final judgment and order dated 11-06-2024
in WA No. 863/2023 passed by the High Court of Judicature at
Madras]
THE MANAGEMENT OF DHARASURAM PRIMARY AGRICULTURAL COOPERATIVE
CREDIT SOCIETY LTD. vPetitioner(s)
VERSUS
N. MOHANDOSS Respondent(s)
IA No. 195080/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 195085/2024 - EXEMPTION FROM FILING O.T. Date : 24-02-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) :
Mr. S. Nandakumar, Sr. Adv. Mr. R Satish Kumar, Adv. Mr. Jatin, AOR Mrs. V Susheatha, Adv. Ms. Deepika Nandakumar, Adv. Ms. Sandhya Dutt, Adv. Mr. Aakash Elango, Adv. Mr. Mohit Kumar Gupta, Adv.
For Respondent(s) :
Mr. R Anandpadhmanabhan, Sr. Adv. Mr. P R Kovilan Poongkuntran, Adv. Mrs. Geetha Kovilan, AOR Ms. Jubli Momalia, Adv.
UPON hearing the counsel the Court made the following O R D E R Not taken up.Signature Not Verified Digitally signed by SONIA BHASIN
List on 3rd March, 2025.Date: 2025.02.24 18:33:11 IST Reason:
(SONIA BHASIN) (RANJANA SHAILEY) ASSISTANT REGISTRAR-CUM-PS COURT MASTER (NSH)