Supreme Court - Daily Orders
Seetharaman Rep. By Power Agent ... vs Jayaraman . on 5 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.23 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).
35112-35113/2014
(Arising out of impugned final judgment and order dated
12/06/2014 in SA No. 1193/2012,12/06/2014 in SA No. 1192/2012
passed by the High Court Of Madras)
SEETHARAMAN REP. BY POWER AGENT NARSIMMAN Petitioner(s)
VERSUS
JAYARAMAN & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim
relief and office report)
Date : 05/01/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. V. Prabhakar, Adv.
Mr. R. Chandrachud,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed.
(Parveen Kr. Chawla) (Renuka Sadana)
Signature Not Verified
Digitally signed by
Court Master Court Master
Parveen Kumar Chawla
Date: 2015.01.05
17:52:42 IST
Reason: