Supreme Court - Daily Orders
The Under Secretary Tamil Nadu Public ... vs A.G. Uma Rani on 12 May, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.49 COURT NO.14 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). 16705/2021
(Arising out of impugned final judgment and order dated 09-03-2021
in WA No. 332/2019 passed by the High Court of Judicature at
Madras)
THE UNDER SECRETARY TAMIL NADU PUBLIC SERVICE COMMISSION & ANR.
Petitioner(s)
VERSUS
A.G. UMA RANI Respondent(s)
(IA No. 135511/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 12-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. D.Kumanan, AOR
Mr. Sheikh F Kalia, Adv.
Mrs. Deepa. S, Adv.
Ms. Divya Singh, Adv.
For Respondent(s) Mr. Vishnu Kumar, Adv.
Mr. Illam Paridi, Adv.
Ms. Ranu Purohit, AOR
UPON hearing the counsel the Court made the following
O R D E R
The office report dated 22.04.2023 indicates that notice is effected but counter affidavit has not been filed by the sole respondent so far. But it appears from the record that counter affidavit is filed on 11.05.2023. Registry to verify and list Signature Not Verified accordingly.
Digitally signed by SONIA BHASIN Date: 2023.05.15 16:22:32 IST Reason: (SONIA BHASIN) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR