Supreme Court - Daily Orders
Imai Working Class Welfare Society ... vs Union Of India on 27 October, 2017
Bench: S.A. Bobde, Mohan M. Shantanagoudar
ITEM NO.11 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
Petition(s) for Special Leave to Appeal (C) No.(s)..../2017
Diary No(s). 12076/2017
(Arising out of impugned final judgment and order dated 30-03-2016
in WP No. 29194/2014 passed by the High Court Of Judicature At
Madras)
IMAI WORKING CLASS WELFARE SOCIETY REPRESENTED BY
ITS PRESIDENT S. MARUDHYACHALAMOORTHY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.40093/2017-CONDONATION OF DELAY IN FILING and IA
No.40091/2017-PERMISSION TO FILE SLP)
Date : 27-10-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. P Soma Sundaram, Adv.
Mr. G. Ananda Selvam, Adv.
Mr. K Mayil Selvam, Adv.
Mr. Jay Kishor Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted. Delay condoned.
The special leave petition is dismissed. [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Signature Not Verified A.R.-cum-P.S. Branch Officer Digitally signed by CHARANJEET KAUR Date: 2017.10.27 17:50:45 IST Reason: