Supreme Court - Daily Orders
Principal Secretary To Govt. Home ... vs A Sethupathy on 8 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.16 COURT NO.11 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).36384/2014
(Arising out of impugned final judgment and order dated 20-08-2014
in WA No. 935/2014 passed by the High Court Of Judicature At Madras
At Madurai)
PRINCIPAL SECRETARY TO GOVT. HOME DEPT., GOVT. OF
TAMIL NADU SECRETARIAT, CHENNAI -09 & ORS. Petitioner(s)
VERSUS
A SETHUPATHY Respondent(s)
Date : 08-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. M. Yogesh Kanna, AOR
Mr. S. Raja Rajeshwaran, Adv.
For Respondent(s)
Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Anil Kumar Mishra-i, AOR
Mr. Pranjal Kishore, Adv.
Mr. Ankit Dhawan, Adv.
Mr. Sahithya Krishna A., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners prays for time to obtain instructions.
Shri Hegde, learned senior counsel appearing for the respondent submitted that the respondent has already retired on 2014.
List the matter on 22.01.2019.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.01.10 17:44:27 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)