Supreme Court - Daily Orders
Imrat Lal vs Land Acquisition Collector . on 14 July, 2016
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.19 COURT NO.14 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). 32240/2014
(Arising out of impugned final judgment and order dated 22/09/2014
in WP No. 18587/2014 passed by the High Court of Madras)
N.SETHURAMAN AND ORS Petitioner(s)
VERSUS
STATE OF TAMILNADU AND ORS Respondent(s)
(Office report for directions)
Date : 14/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Mr. T. Harish Kumar,Adv.
For Respondent(s) Mr. M. Yogesh Kanna,Adv.
Ms. Nithya,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing affidavit of dasti service with proof in respect of respondent nos.7 to 9 is condoned.
(SAPNA BISHT) (SHAKTI PARKASH SHARMA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.07.15
16:45:17 IST
Reason: