Supreme Court - Daily Orders
Saroja vs Parvathy on 14 September, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.5 COURT NO.3 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). 2510/2022
(Arising out of impugned final judgment and order dated 01-06-2021
in CMA No. 3264/2019 passed by the High Court Of Judicature At
Madras)
SAROJA Petitioner(s)
VERSUS
PARVATHY & ORS. Respondent(s)
(IA No.23110/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.23109/2022-EXEMPTION FROM FILING O.T. and IA
No.23112/2022-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT )
Date : 14-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. B. Karunakaran, Adv.
Mr. M. Dinesh Kumar, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is accordingly dismissed. Pending applications stand disposed of.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2022.09.14
17:40:39 IST
Reason: