Supreme Court - Daily Orders
Shanthi Gnanasekaran vs V.G. Santhosam on 21 August, 2020
Bench: Arun Mishra, B.R. Gavai, Krishna Murari
1
ITEM NO.9 Court 3 (Video Conferencing) 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). 9234-9237/2020
(Arising out of impugned final judgment and order dated 24-02-2020
in CMA No. 4465/2019 24-02-2020 in CMA No. 4467/2019 24-02-2020 in
CMA No. 4469/2019 24-02-2020 in CMA No. 4468/2019 passed by the
High Court Of Judicature At Madras)
SHANTHI GNANASEKARAN Petitioner(s)
VERSUS
V.G. SANTHOSAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.72715/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.72718/2020-EXEMPTION FROM
FILING AFFIDAVIT and IA No.72716/2020-EXEMPTION FROM FILING PAPER
BOOKS and IA No.72719/2020-APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT)
Date : 21-08-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Pramod Nair, Adv.
Mr. Avneesh Arputham, AOR
Ms. Anuradha Arputham, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing affidavit, exemption from filing paper books and exemption from filing original Vakalatnama/other documents stand allowed in terms of the averments Signature Not Verified made in the applications.
Digitally signed byGULSHAN KUMAR ARORA Date: 2020.08.24 16:20:37 IST Reason:
Heard learned counsel for the petitioner. 2 We are not inclined to interfere in the impugned judgment passed by the High Court since the observation has been made that the remedy of the petitioner is to file a civil suit and proceedings of arbitration shall not affect the her interest adversely.
Hence, the special leave petition is dismissed.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
AR-CUM-PS COURT MASTER