Supreme Court - Daily Orders
T. Muthukumarasamy vs J. Selvasundaraj on 22 April, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
ITEM NO.49 COURT NO.1 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). 18584/2017
(Arising out of impugned final judgment and order dated 03-03-2017
in SAMD No. 62/2011 passed by the High Court of Judicature At
Madras At Madurai)
T. MUTHUKUMARASAMY Petitioner(s)
VERSUS
J. SELVASUNDARAJ Respondent(s)
Date : 22-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. S. Guru Krishna Kumar, Sr. Adv.
Mr. G. Balaji, AOR
For Respondent(s) Mr. V. Prabhakar, Adv.
Ms. Jyoti Parasher, Adv.
Mr. N.J. Ramchandar, Adv.
Mr. S. Rajappa, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. S. Guru Krishna Kumar, learned senior counsel appearing for the petitioner, we are of the view that this Special Leave Petition ought not to be entertained any further.
The Special Leave Petition is accordingly dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.04.22 17:39:51 IST Reason: (SUSHIL KUMAR RAKHEJA) (ANAND PRAKASH) AR CUM PS BRANCH OFFICER