Supreme Court - Daily Orders
The Additional Chief Secretary To ... vs M. Balasubramanian on 8 August, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.25 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. 13425/2022
(Arising out of impugned final judgment and order dated 30-06-2022
in WA No. 1366/2022 passed by the High Court of Judicature at
Madras)
THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT & ANR. Petitioner(s)
VERSUS
M. BALASUBRAMANIAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.106933/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 08-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. V. Giri, Sr. Adv.
Mr. V. Krishnamurthy, Sr. Adv./AAG
Dr. Joseph Aristotle S., AOR
Ms. Nupur Sharma, Adv.
Mr. Shobhit Dwivedi, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
For Respondent(s)
Mr. Siddharth Dave, Sr. Adv.
Mr. Prashant Shrikant Kenjale, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Prashant Shrikant Kenjale, learned counsel, takes notice on behalf of the sole respondent. Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2022.08.08
There shall be a stay of the impugned judgment. 18:27:00 IST Reason: We record the submission of the learned senior counsel 1 SLP (C) No. 13425/2022 for the petitioner that disciplinary proceedings against the respondent has commenced and it will be concluded within a period of four months from today.
Respondent will necessarily cooperate in the expeditious conclusion of the disciplinary proceedings.
List the matter in January, 2023.
Counter affidavit may be filed in the meantime.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
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