Supreme Court - Daily Orders
V.Eswaran vs Government Of Tamil Nadu on 24 March, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.6 Court 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4839/2021
(Arising out of impugned final judgment and order dated 16-04-2019
in WP No. 10694/2019 passed by the High Court Of Judicature At
Madras)
V.ESWARAN Petitioner(s)
VERSUS
GOVERNMENT OF TAMIL NADU Respondent(s)
(FOR ADMISSION and I.R. and IA No.34754/2021-CONDONATION OF DELAY
IN FILING and IA No.34756/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.34758/2021-EXEMPTION FROM FILING O.T. )
Date : 24-03-2021 This petition was 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. Muthukrishnan,Adv.
Mr. P. Soma Sundaram, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The special leave petition is dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by Madhu Bala Date: 2021.03.24(MADHU BALA) 17:00:36 IST Reason: (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR