Supreme Court - Daily Orders
U.O.I Rep. By Govt. Of Puducherry vs V. Sekar on 17 February, 2014
Æ
ITEM NO.11 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 (Civil)....../2014
(CC 2231/2014)
(From the judgement and order dated 09/12/2011 in WP No.24359/2010 of The
HIGH COURT OF MADRAS)
U.O.I REP. BY GOVT. OF PUDUCHERRY & ANR Petitioner(s)
VERSUS
V. SEKAR Respondent(s)
With I.A.1 (C/delay in filing SLP)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr.M.S.Ganesh, Sr.Adv.
Mr. V.G. Pragasam, Adv.
Mr.S.J.Aristotle, Adv.
Mr.Prabu Ramasubramani, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners. No proper explanation has been given out by the petitioners to condone the delay of 683 days in filing the special leave petition. The application for condonation of delay is accordingly dismissed.
Even on merits, no ground for interference is made out under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed on the ground of delay and also on merits.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar