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K Arumugam vs S.V. Jayaraman, Advocate on 13 September, 2019

Bench: L. Nageswara Rao, Hemant Gupta

     ITEM NO.5                                COURT NO.9                  SECTION XIV

                                   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). 10520/2019

     (Arising out of impugned final judgment and order dated 22-07-
     2018 in RP No. 46/2003 passed by the Bar Council Of India)

     K ARUMUGAM                                                             Petitioner(s)

                                                       VERSUS

     S.V. JAYARAMAN, ADVOCATE                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.136007/2019-CONDONATION OF
     DELAY IN FILING and IA No.136008/2019-CONDONATION OF DELAY IN
     REFILING )

     Date : 13-09-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO
                             HON'BLE MR. JUSTICE HEMANT GUPTA


     For Petitioner(s)
                                           Mr. K. Krishna Kumar, AOR

     For Respondent(s)



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

Delay condoned.

We see no reason to interfere with the impugned order of the High Court.

The Special Leave Petition is, accordingly, dismissed.

Pending Application(s) stand disposed of.

(GEETA AHUJA) Digitally signed by GEETA AHUJA Date: 2019.09.17 (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) 12:07:28 IST Reason: BRANCH OFFICER