Supreme Court - Daily Orders
A. Chandirasegaran vs Pondicherry Institute Of Post-Matric ... on 6 December, 2024
Bench: J.K. Maheshwari, Rajesh Bindal
ITEM NO.40 COURT NO.7 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). 51989/2024
[Arising out of impugned final judgment and order dated 18-07-2024
in WA No. 56/2021 passed by the High Court of Judicature at Madras]
A. CHANDIRASEGARAN Petitioner(s)
VERSUS
PONDICHERRY INSTITUTE OF POST-MATRIC
TECHNICAL EDUCATION (PIPMATE) Respondent(s)
(IA No.275735/2024-CONDONATION OF DELAY IN FILING and IA
No.275736/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 06-12-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. T. Harish Kumar, AOR
Mr. Navneet Dugar, Adv.
Mr. Bharathi Subramanian, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the petitioner is granted two weeks time to file the relevant Rules.
2. List after two weeks.
(GULSHAN KUMAR ARORA) (NAND KISHOR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2024.12.07
15:08:33 IST
Reason: