S. Kumarasamy vs D. Prabakaran on 10 January, 2022

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Supreme Court - Daily Orders

S. Kumarasamy vs D. Prabakaran on 10 January, 2022

Bench: J.K. Maheshwari

     ITEM NO.26               Court 8 (Video Conferencing)             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). 3480-3482/2020
     (Arising out of impugned final judgment and order dated 06-06-2019
     in CP No. 1418/2015 11-06-2019 in CP No. 1418/2015 17-06-2019 in CP
     No. 1418/2015 passed by the High Court of Judicature at Madras)

     S. KUMARASAMY                                                    Petitioner(s)

                                                VERSUS

     D. PRABAKARAN & ORS.                                             Respondent(s)


     (IA No. 12805/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 18320/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH SLP(C) No. 6369-6371/2020 (XII) IA No. 26692/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 31521/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 10-01-2022 These matters were called on for hearing today.

CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE\ HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. V. Raghavachari, Adv.

Ms. K. Abhirame, Adv.

Mr. Sunny Sheen Akkara, Adv. Ms. B.S. Mitraneshaa, Adv. Mr. G. Balaji, AOR Mr. V. Raghavachari, Adv. Mr. K. Abhirame, Adv.

Mr. Sunny Sheen Akkara, Adv. Mr. B.S. Mitraneshaa, Adv. Mr. Amit, Adv.

Mr. Mukesh Kumar Singh, Adv.

Signature Not Verified

Ms. Kajal Rani, Adv.

Mr. Jeetendra Kumar, Adv.

Digitally signed by DEEPAK SINGH Date: 2022.01.11 10:33:12 IST

Reason: Mr. Surendra Singh Rana, Adv.

Mr. Bharat J. Joshi, Adv. Mr. Anbarasan Nathar Paul, Adv. Mr. Ikshit Singhal, Adv. Mr. Vipin Kumar Saxena, Adv.

Mr. Maneesh Saxena, Adv. Ms. Sujata K. Muni, Adv.

Kunwar Siddharth Singh, Adv. For M/S. Mukesh Kumar Singh And Co., AOR For Respondent(s) Mr. G.S. Mani, Adv.

Mr. Rajesh Maurya, Adv.

Mr. Ajay Singh, Adv.

Mr. Abhay Singh Yadav, Adv. Mr. R. Sathish, AOR Mr. V. Krishnamurthy, AAG Dr. Joseph Aristotle S., AOR Ms. Preeti Singh, Adv.

Ms. Nupur Sharma, Adv.

Mr. Sanjeev Kumar Mahara, Adv.

UPON hearing the counsel the Court made the following O R D E R Let the counter affidavit be filed within three weeks.

Rejoinder, thereto, if any, be filed within two weeks thereafter.

List the matter after six weeks on a non-miscellaneous day.

(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)

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