Supreme Court - Daily Orders
K. Saravanan vs Cosmopolis Properties Pvt.Ltd.. on 3 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.55 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).31565-31566/2012
(Arising out of impugned final judgment and order dated 31/08/2012
in CRP No. 2009/2012 and in CRP No. 2833/2012 passed by the High
Court of Madras)
K. SARAVANAN & ANR. Petitioner(s)
VERSUS
COSMOPOLIS PROPERTIES PVT.LTD.& ORS. Respondent(s)
Date : 03/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. K. K. Mani,Adv.
Mr. T. Archana, Adv.
Mr. Abhishek Krishna, Adv.
For Respondent(s) Mr. G.Umapathy, Adv.
Mr. Rakesh K. Sharma,Adv.
Ms. R. Mekhala, Adv.
Mr. P.R. Kovilan, Adv.
Mrs. Geetha Kovilan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the compromise said to have been entered between the petitioners and respondent Nos. 1 and 2, Shri K.K. Mani, learned counsel, on instructions, seeks leave of the Court to withdraw the special leave petitions.
Permission sought for is granted.
Signature Not Verified The special leave petitions are disposed of Digitally signed by NEETU KHAJURIA Date: 2015.08.04 16:35:30 IST Reason:as withdrawn.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar