Supreme Court - Daily Orders
V.B.R Menon vs The Chairman Cum Managing Director, ... on 15 July, 2016
Bench: Chief Justice, A.M. Khanwilkar
ITEM NO.24 COURT NO.1 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). 5785-5786/2016
(Arising out of impugned final judgment and order dated 09/07/2015
in WP No. 20381/2015 12/10/2015 in RP No. 241/2015 passed by the
High Court Of Madras)
V.B.R MENON Petitioner(s)
VERSUS
THE CHAIRMAN CUM MANAGING DIRECTOR,
TANGEDCO & ORS. Respondent(s)
(with appln. (s) for permission to appear and argue in person and
office report)
Date : 15/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in these special leave petitions which are hereby dismissed.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.07.15 17:30:40 IST Reason: