Supreme Court - Daily Orders
M. Kamala Kannan vs M Manikandan on 25 August, 2014
Bench: H.L. Dattu, S.A. Bobde
ITEM NO.25 COURT NO.2 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C).....of 2014
CC Nos. 13241-13242/2014
(Arising out of impugned final judgment and order dated
14/03/2014 in SA No. 576/2011,21/06/2011 in SA No. 576/2011
passed by the High Court Of Madras)
M. KAMALA KANNAN AND ANR Petitioner(s)
VERSUS
M MANIKANDAN Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in
refiling SLP and office report)
Date : 25/08/2014 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE H.L. DATTU
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. R. Balasubramanian, Sr. Adv.
Mr. B. Karunakaran, Adv.
Mr. S. Gowthaman,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.08.25 17:18:09 IST Reason: