Supreme Court - Daily Orders
Mahasemam Trust vs Navain Chandani on 17 October, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.22 COURT NO.3 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). 30082/2022
(Arising out of impugned final judgment and order dated 12-08-2022
in SASR No. 17981/2022 passed by the High Court Of Judicature At
Madras At Madurai)
MAHASEMAM TRUST Petitioner(s)
VERSUS
NAVAIN CHANDANI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.142939/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.142938/2022-PERMISSION TO
FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER)
Date : 17-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. K. Subramanian, Sr. Advocate
Mr. E.C. Agrawala, Adv.
Mr. Sunil Murarka, Adv.
Mr. Pankaj Agarwal, Adv.
Mr. Rajesh Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated, three weeks’ time is granted to urge additional grounds.
List thereafter.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2022.10.17[CHARANJEET KAUR] [POONAM VAID] 17:09:21 IST Reason: ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)