Supreme Court - Daily Orders
J. Ganapatha vs M/S. N. Selvarajalou Chetty Trust . on 1 February, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.50 COURT NO.9 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). 827/2017
(Arising out of impugned final judgment and order dated 08-09-2016
in OSA No. 230/2007 passed by the High Court Of Judicature At
Madras)
J. GANAPATHA & ORS. Petitioner(s)
VERSUS
M/S. N. SELVARAJALOU CHETTY TRUST . & ORS. Respondent(s)
Date : 01-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. R. Basant, Sr. Adv.
Mr. M. A. Chinnasamy, AOR
Mr. C. Rubavathi, Adv.
Mr. V. Senthil Kumar, Adv.
Mr. P. Raja Ram, Adv.
For Respondent(s)
Mr. Venugopala Gowde, Sr. Adv.
Mr. Navdeep Jain, Adv.
Mr. Rajnish Pathiyil, Adv.
Mr. Nikilesh Ramachandran, AOR
Mr. J.P. Cama, Sr. Adv.
Mr. V. Balaji, Adv.
Mr. Atul Sharma, Adv.
Mr. C. Kannan, Adv.
Ms. Sripradha Krishnan, Adv.
Ms. Pushpa. V, Adv.
Mr. Rakesh K. Sharma, AOR
Mr. Vadivelu Deenadayalan, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
DEEPAK SINGH
Date: 2019.02.02
O R D E R
12:43:56 IST Reason:
Four weeks’ time is granted to the learned counsel for the respondents to file reply and two weeks’ time is granted to the learned counsel for the petitioners to file rejoinder affidavit, if any.
List the matter on 29.03.2019.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)