Supreme Court - Daily Orders
Kalyani Mathivanan vs K V Keyaraj on 25 August, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Prafulla Chandra Pant
ITEM NO.68 COURT NO.5 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5946-5947/2014
KALYANI MATHIVANAN Appellant(s)
VERSUS
K V KEYARAJ AND ORS Respondent(s)
(with appln. (s) for directions and exemption from filing O.T. and
permission to place addl. documents on record and stay and
vacating stay and office report)
Date : 25/08/2014 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Appellant(s) Mr. C.S. Vaidyanathan, Sr. Adv.
Mr. Gopal Sankaranarayanan, Adv.
Mr. Vikramaditya, Adv.
Ms. Pooja Dhar ,Adv.
For Respondent(s) Mr. K.V. Viswanathan, Sr. Adv.
Mr. Satya Mitra Garg ,Adv.
Mr. T. Lajapathi Roy, Adv.
Mrs. Manju Aggarwal, Adv.
Mr. Prashant Bhushan, Adv.
Mr. Kovilan Poonguntran, Adv.
Mr. G. Balaji, Adv.
Ms. Mahalakshmi Pavani, Adv.
M/s. Mahalakshmi Balaji & Co. ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Post the matter on 16th September 2014 for final disposal.
In the meantime, the interim order passed on 04.07.2014 shall continue. However, the appellant shall not make any appointment or promotion without prior permission of the Court.
Signature Not Verified Digitally signed byRajni Mukhi I.A. Nos. 5 & 6 stand disposed of.
Date: 2014.08.29 10:41:47 IST Reason: (Rajni Mukhi) (Usha Sharma)
Sr. P.A. Court Master