Supreme Court - Daily Orders
M/S. Jayalakshmi Textiles vs S.K. Kolandasamy on 8 May, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.14 COURT NO.8 SECTION IIC
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 (Crl.)...... CRLMP No(s).
No.1977/2017
(Arising out of impugned final judgment and order dated 24/04/2015
in CRLRC No. 733/2010 passed by the High Court Of Madras)
M/S. JAYALAKSHMI TEXTILES AND ANR. Petitioner(s)
VERSUS
S.K. KOLANDASAMY Respondent(s)
CRLMP. 1977/2017(WITH C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 08/05/2017 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. S. Gowthaman,Adv.
Mr. Vijendra Kasana, Adv.
Ms. M. Venmani, Adv.
Mr. C. Solomon, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is stated by the learned counsel for the petitioners that the petitioners have settled the matter with the respondent.
Issue notice to the respondent, returnable in six weeks.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2017.05.11
16:15:18 IST
Reason: