Supreme Court - Daily Orders
The Management Of Dharasuram Primary ... vs N. Mohandoss on 17 February, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.52 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. Petitioner(s)
VERSUS
N. MOHANDOSS Respondent(s)
(IA No. 195080/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT And IA No. 195085/2024 - EXEMPTION FROM FILING O.T.)
Date : 17-02-2025 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 Anand Padmanabhan, Sr. Adv.
Mr. P.R.kovilan Poongkuntran, Adv.
Mrs. Geetha Kovilan, AOR
Ms. Jubli Momalia, Adv.
The Court made the following
O R D E R
Not taken up.
List the matter on 24.02.2025.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2025.02.17 18:28:37 IST Reason:(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER