Supreme Court - Daily Orders
The Managing Director Chennai ... vs M. Umar Farooq Hussain Etc. on 4 April, 2019
Bench: Arun Mishra, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3755-3756/2009
THE MANAGING DIRECTOR, CHENNAI METROPOLITAN
WATER SUPPLY AND SEWERAGE BOARD AND ANR. APPELLANT(S)
VERSUS
M. UMAR FAROOQ HUSSAIN ETC. RESPONDENT(S)
O R D E R
1. These appeals are filed against the judgment dated 25.08.2006 passed by the High Court of Judicature at Madras passed in Writ Appeal Nos.2432 and 2433 of 2003.
2. We are not inclined to interfere with the impugned judgment passed by the High Court. The appeals are, accordingly, dismissed.
3. Pending application(s), if any, shall stands disposed of.
...........................J. [ARUN MISHRA] ...........................J. [NAVIN SINHA] NEW DELHI;
APRIL 04, 2019.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.04.06 12:07:42 IST Reason: ITEM NO.106 COURT NO.4 SECTION XII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 3755-3756/2009 THE MANAGING DIRECTOR, CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD AND ANR. APPELLANT(S) VERSUS M. UMAR FAROOQ HUSSAIN ETC. RESPONDENT(S) Date : 04-04-2019 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Ms. Pallavi Sengupta,Adv.
Mr. Vinodh Kanna B., AOR For Respondent(s) Mr. V.N. Raghupathy, AOR Mr. Naveen R. Nath, AOR Mr. Rahul Jain,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on the file)