Supreme Court - Daily Orders
V.N. Devadoss vs T. Manavala Pillai . on 2 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.35 COURT NO.12 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). 27644/2015
(Arising out of impugned final judgment and order dated 09/06/2015
in SA No. 748/2008 passed by the High Court Of Madras)
V.N. DEVADOSS Petitioner(s)
VERSUS
T. MANAVALA PILLAI AND ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 02/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Rajeev Dhavan, Sr. Adv.
Mrs. Geetha Kovilan, AOR
Mr. P.R. Kovilan, Adv.
Mr. B.V. Ayyapparaja, Adv.
For Respondent(s) Mr. Gautam Narayan, AOR
Mr. R.A. Iyer, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. Pending application stand disposed of.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2015.11.03
16:40:24 IST
Reason: