Supreme Court - Daily Orders
The Board Of Trustee Of Tnstc E.P.F. ... vs S. Renganathan . on 31 October, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.15 COURT NO.10 SECTION XV
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).
27607-27608/2014
(Arising out of impugned final judgment and order dated 05/08/2014
in WA No. 399/2014 and WA No. 400/2014 passed by the High Court of
Madras At Chennai)
THE BOARD OF TRUSTEE OF TNSTC E.P.F. TRUST ETC. Petitioner(s)
VERSUS
S. RENGANATHAN & ORS. Respondent(s)
Date : 31/10/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Subramonium Prasad, A.A.G.
Mr. R. Ayyam Perumal,Adv.
For Respondent(s) Mr. G. Umapathy, Adv.
Mr. Rakesh K. Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed.
(S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Sushil Kumar Rakheja Date: 2014.11.01 10:34:07 IST Reason: