Supreme Court - Daily Orders
M/S. Mstc Ltd. Rep. By Its Regional ... vs Official Assignee High Court, Madras on 8 March, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.33 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
Petition(s) for Special Leave to Appeal (C)......CC No(s).
4142-4143/2016
(Arising out of impugned final judgment and order dated 29/07/2015
in RA No.200/2015 in OSA No.79/2015 and judgment and order dated
08/04/2015 in OSA No.79/2015 passed by the High Court of Madras)
M/S. MSTC LTD. REP. BY ITS REGIONAL MANAGER Petitioner(s)
VERSUS
OFFICIAL ASSIGNEE HIGH COURT, MADRAS Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 08/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr.Veeranjaneyulu K.L.N.V., Adv.
Mr. Nischal Kumar Neeraj, Adv.
Mr.Gopi Chand, Adv.
Mr.Sanjeev Kumar, Adv.
Mr.Gaurav Teoti, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
Signature Not Verified (SATISH KUMAR YADAV) (RENUKA SADANA) Digitally signed by SATISH KUMAR YADAV Date: 2016.03.09 17:26:48 TLT Reason: AR-CUM-PS COURT MASTER