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Shantilal Kothari vs Sathrasala Venkatram (Since Deceased) ... on 6 October, 2023

Bench: A.S. Bopanna, M.M. Sundresh

     ITEM NO.56                         COURT NO.7                  SECTION XII

                              S U P R E M E C O U R T O F       I N D I A
                                      RECORD OF PROCEEDINGS

     Petitions for Special Leave to Appeal (C)               Nos. 9300-9301/2020

     (Arising out of impugned final judgment and order dated 06-01-2020
     in OSA No. 430/2018 06-01-2020 in OSA No. 433/2018 passed by the
     High Court of Judicature at Madras)

     SHANTILAL KOTHARI                                               Petitioner(s)

                                                VERSUS

     SATHRASALA VENKATRAM (SINCE DECEASED)
     THR. LR SHATRASALA SHARATHBABU                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.73508/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     WITH
     SLP(C) No. 362/2022 (XII)
     (FOR ADMISSION and I.R. and IA No.3660/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.3657/2022-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 06-10-2023 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)            Mr. Tarunvir Singh Khehar, Adv.
                                  Ms. Guneet Khehar, Adv.
                                  Ms. Sanya Bhatia, Adv.
                                  Ms. Theepa Murugesan, Adv.
                                  Mr. Abhaya Nath Das, Adv.
                                  Mr. Rahul Singh, Adv.
                                  Mr. Satish Kumar, AOR

                                  Mr. P.V. Shetty, Sr. Adv.
                                  Mr. Tarunvir Singh, Adv.
                                  Ms. Theepa Murugesan, Adv.
                                  Mr. Anand K. Pandey, Adv.
                                  Ms. Sanya Bhatia, Adv.
Signature Not Verified
                                  Mr. Kaushal Kishore, Adv.
Digitally signed by
Rajni Mukhi
Date: 2023.10.07
                                  Mr. V. Balaji, Adv.
12:35:52 IST
Reason:                           Ms. Astha Tyagi, AOR

                                                     SLP (C) Nos. 9300-9301/2020, etc.

                                                 1
For Respondent(s)   Mr. G Rajagopalan, Sr. Adv.
                    Mr. Anandh Kannan N., AOR

                    Mr. Sagar Roy, Adv.
                    Mr. Shashi Kumar, Adv.
                    Mr. Sandeep Lamba, Adv.
                    Mr. Hari Singh, Adv.
                    Ms. Avni Singh, Adv.
                    Mr. Deepak Kumar, Adv.
                    Mr. Subhro Sanyal, AOR


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

SLP (C) Nos. 9300-9301/2020 Heard learned senior counsel for the parties. We are not inclined to interfere with the impugned orders.

The special leave petitions are dismissed. Reasons to follow.

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(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR 2