Supreme Court - Daily Orders
A. Antony Amalraj & Anr Etc vs Panneerselvam on 2 July, 2014
( ITEM NO.12 COURT NO.6 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)......CC No(s).
7928-7929/2014
(Arising out of impugned final judgment and order dated 09/01/2014
in CMP 751/2013 and CMP 752/2013 in SA 1060/2004 passed by the High
Court Of Madras)
A. ANTONY AMALRAJ & ANR ETC Petitioner(s)
VERSUS
PANNEERSELVAM & ORS Respondent(s)
(with appln. (s) for c/delay in filing slp)
WITH
S.L.P.(C)........CC No. 8676/2014
(With appln.(s) for c/delay in filing slp and Office Report)
Date : 02/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s)
Mr. K. K. Mani, Adv.
Ms. T. Archana, Adv.
Mr. Abhishek Krishna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
CC NO. 7928-7929 OF 2014 Delay condoned.
The special leave petitions are dismissed. CC NO. 8676 OF 2014 Signature Not Verified Delay condoned.
Digitally signed bySukhbir Paul Kaur Date: 2014.07.02 22:33:22 IST Reason: The special leave petition is dismissed.
...2/-
-2-However, this order shall not come in the way of the petitioner to move before the High Court for early hearing of the second appeal.
(Sukhbir Paul Kaur) (Usha Sharma) Court Master Court Master