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N.R. Krishnamohan vs P.Daniel Thangaraj on 8 October, 2018

Bench: R. Banumathi, Indira Banerjee

     ITEM NO.2                              COURT NO.11                   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).    25990/2018

     (Arising out of impugned final judgment and order dated 06-10-2017
     in CMA(MD) No. 928/2011 passed by the High Court Of Judicature At
     Madras)

     N.R. KRISHNAMOHAN                                                     Petitioner(s)

                                                    VERSUS

     P.DANIEL THANGARAJ & ANR.                          Respondent(s)
     (FOR ADMISSION and IA No.119364/2018-EXEMPTION FROM FILING O.T. )

     Date : 08-10-2018 These matters were called on for hearing today.

     CORAM :
                          HON'BLE MRS. JUSTICE R. BANUMATHI
                          HON'BLE MS. JUSTICE INDIRA BANERJEE


     For Petitioner(s)                Mr.   T. Harish Kumar,Adv.
                                      Mr.   Prabu Ramasubramaniam,Adv.
                                      Mr.   A. Rajarajan,Adv.
                                      Mr.   K. Paari Vendhan, AOR

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard learned counsel for the petitioner.

We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.

The special leave petition is, accordingly, dismissed.

Pending application(s), if any, shall also stand disposed of.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER