Supreme Court - Daily Orders
M.L.Ravi vs The Chief Secretary Government Of Tamil ... on 20 January, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.10 Court No.1 (Video Conferencing) 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) Nos.13214-13215/2020
(Arising out of impugned final judgment and order dated 07-10-2020
in RA No. 55/2020 15-07-2020 in WP No. 8273/2020 passed by the High
Court Of Judicature At Madras)
M.L.RAVI Petitioner(s)
VERSUS
THE CHIEF SECRETARY GOVERNMENT OF TAMIL NADU & ORS.Respondent(s)
(With IA No.113651/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 20-01-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Kabilan Manoharan, Adv.
Mr. K. Mayilsamy, Adv.
Mr. S. Shankar, Adv.
Mr. P. Raja, Adv.
Mr. P. Soma Sundaram, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw these petitions with liberty to make individual claims in accordance with law.
Permission, as sought for, is granted. Accordingly, the special leave petitions are dismissed as withdrawn with the aforesaid liberty. Signature Not Verified (SANJAY KUMAR-II) Digitally signed by (INDU KUMARI POKHRIYAL) Sanjay Kumar ASTT. REGISTRAR-cum-PS Date: 2021.01.20 16:58:06 IST ASSISTANT REGISTRAR Reason: