Supreme Court - Daily Orders
Chairman Cum Managing Director, Tamil ... vs P.K. Panchaksharam on 6 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.15 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). 16229/2016
(Arising out of impugned final judgment and order dated 26-02-2016
in WA No. 207/2016 Passed by the High Court of Madras)
CHAIRMAN CUM MANAGING DIRECTOR, TAMIL NADU GENERATION AND
DISTRIBUTION CORPORATION LTD.AND ORS. Petitioner(s)
VERSUS
P.K. PANCHAKSHARAM Respondent(s)
Date : 06-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Subramaniam Prasad,Sr.Adv.
Mr. C. Paramasivam,Adv.
MR. M.Yogesh Kanna,Adv.
Ms. Nithya,Adv.
Mrs.Maha Lakshmi,Adv.
MR. Partha Sarathi,Adv.
Mr. B. Balaji, AOR
For Respondent(s) Mr. Jayanth Muth Raj,Adv.
Mr. Malavika Jayanth, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (VEENA KHERA) COURT MASTER (SH) Signature Not Verified ASSISTANT REGISTRAR Digitally signed by MADHU BALA Date: 2017.07.08 11:24:13 IST Reason: