Supreme Court - Daily Orders
Surendra Babu vs A. Vasanthi on 10 December, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
Diary No(s). 5382/2024
ITEM NO.33 COURT NO.12 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 5382/2024
[Arising out of impugned final judgment and order dated 14-06-2023
in ASMD No. 240/2021 passed by the High Court of Judicature at
Madras at Madurai]
SURENDRA BABU Petitioner(s)
VERSUS
A. VASANTHI & ORS. Respondent(s)
IA No. 81018/2024 - CONDONATION OF DELAY IN FILING
IA No. 81022/2024 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 81017/2024 - EXEMPTION FROM FILING O.T.
IA No. 145568/2024 - EXEMPTION FROM FILING O.T.
IA No. 145566/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 81019/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 10-12-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. M.P.Srivignesh, Adv.
Mr. C Devaraj, Adv.
Mr. Lakshman Raja T., Adv.
Mr. Sharavena Raghul Asr, Adv.
Mr. Mithun Kumaar N., Adv.
Mr. Gopalkrishnan P, Adv.
Mr. Manu Srinath, AOR
For Respondent(s) Mr. R. Nedumaran, Sr. Adv.
Ms. R. Shase, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
1. Digitally signed by KAPIL TANDON Delay condoned.
Date: 2024.12.10 17:42:22 IST
2. Reason:
Heard the learned counsel appearing for the petitioner.
3. We are not inclined to interfere with the impugned judgment 1 Diary No(s). 5382/2024 and order passed by the High Court. Hence, the Special Leave Petition is dismissed.
4. Pending application(s), if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH) 2