Supreme Court - Daily Orders
M. Nagarajan vs M. Nambirajan on 21 January, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.11 COURT NO.9 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). 41278/2018
(Arising out of impugned final judgment and order dated 03-07-2018
in RAMD No. 6469/2018 20-03-2017 in CRPNPD No. 1364/2016 passed by
the High Court Of Judicature At Madras At Madurai)
M. NAGARAJAN Petitioner(s)
VERSUS
M. NAMBIRAJAN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.168921/2018-CONDONATION OF DELAY
IN FILING and IA No.168919/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.168917/2018-EXEMPTION FROM FILING O.T.
and IA No.168923/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS
)
Date : 21-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. C.S. Rajan, Sr. Adv.
Mr. K.N. Bhargavan, Adv.
Mr. V. K. Sidharthan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 500 days in filing these petitions and moreover we are not inclined to interfere with the impugned judgment and order. Consequently, the special leave petitions stand dismissed both on the ground of delay as well as on merits.
Signature Not VerifiedPending application, if any, also stand disposed of.
Digitally signed by NEELAM GULATI Date: 2019.01.23 17:24:23 IST Reason: (NEELAM GULATI) (ANITA RANI AHUJA)
COURT MASTER (SH) COURT MASTER (NSH)