Supreme Court - Daily Orders
Tamilselvi vs The Commissioner Sholinghur ... on 2 May, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.74 COURT NO.16 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).10245/2025
[Arising out of impugned final judgment and order dated 17-03-2025
in WP No.8215/2025 passed by the High Court of Judicature at
Madras]
TAMILSELVI PETITIONER(S)
VERSUS
THE COMMISSIONER SHOLINGHUR MUNICIPALITY & ANR. RESPONDENT(S)
IA No. 91180/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 104018/2025 - EXEMPTION FROM FILING O.T. IA No. 91181/2025 - EXEMPTION FROM FILING O.T. IA No. 104017/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 91183/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES Date : 02-05-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) :
Mr. Gopal Sankaranarayanan, Sr. Adv. Mr. Arvind Srevasta, Adv.
Mr. S. Santanam Swaminadhan, Adv. Ms. Abhilasha Shrawat, Adv.
Mr. Tushar Shrivastava, Adv.
Mr. Vishal Sinha, Adv.
Mrs. Aarthi Rajan, AOR For Respondent(s) :
Upon hearing the counsel the Court made the following O R D E R
1. Petitioner challenges the judgment and order dated 17-03-2025 in WP No.8215/2025 passed by the High Court of Judicature at Signature Not Verified Madras, titled “Tamilselvi vs. The Commissioner & Anr.”.Digitally signed by NAVEEN D Date: 2025.05.05 19:35:49 IST Reason:
2. We have heard learned counsel for the petitioner.1
3. Having considered the contentions made across the Bar, we do not find any reason to grant Special Leave to Appeal.
4. As such, the present Special Leave Petition is dismissed.
5. Pending application(s), if any, shall stand disposed of.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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