Supreme Court - Daily Orders
R. Aravindan vs K.R.S. Janakiraman (A.K.A) Johnny ... on 19 February, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.34 COURT NO.8 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). 3820/2016
(Arising out of impugned final judgment and order dated 29/07/2015
in AS No. 272/2013 passed by the High Court of Madras)
R. ARAVINDAN Petitioner(s)
VERSUS
K.R.S. JANAKIRAMAN (A.K.A) JOHNNY
SHANMUGAM AND ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 19/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. A. Mariarputham, Sr. Adv.
Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Mr. Yusuf Khan, Adv.
Mr. Shobhit Nanda, Adv.
Ms. Anuradha Arputham, Adv.
For M/s Arputham Aruna & Co.
For Respondent(s) Mr. K.S. Gnanasambandan, Adv.
Mr. M. A. Chinnasamy,Adv.
Mr. C. Rubavathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. In view thereof, pending application is disposed of.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2016.02.20
09:25:22 IST
Reason: