Supreme Court - Daily Orders
Purasawakum Permanent Benefit Fund ... vs P.Shanmugam . on 15 April, 2014
ÔITEM NO.28 COURT NO.6 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 (Civil) No(s).9078/2014
(From the judgement and order dated 17/09/2013 in SA No.1261/2012 of
The HIGH COURT OF MADRAS)
PURASAWAKUM PERMANENT BENEFIT FUND LTD. Petitioner(s)
VERSUS
P.SHANMUGAM & ORS. Respondent(s)
(With appln(s) for exemption from filing O.T. and prayer for interim
relief and office report)
Date: 15/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. K.Ramamoorthy, Sr. Adv.
Mr. Lakshmi Pathy, Adv.
Ms. N. Shoba,Adv.
Mr. Sri Ram J.Thalapathy, Adv.
Mr. V.Adhimoolam, Adv.
Mr. Shilp Vinod, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We see no reason to interfere in this matter in exercise of our powers under Article 136 of the Constitution of India. The special leave petition is dismissed.
(Shashi Sareen) (Veena Khera)
Court Master Court Master