Supreme Court - Daily Orders
Union Of India vs R. Thenmozhi on 15 November, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.9 Court 6 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 23397/2021
(Arising out of impugned final judgment and order dated 24-07-2019
in WP No. 5050/2018 passed by the High Court Of Judicature At
Madras)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
R. THENMOZHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.140758/2021-CONDONATION OF DELAY
IN FILING and IA No.140762/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 15-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Balbir Singh, Ld. ASG
Mr. Zoheb Hussain, Adv.
Ms. Sunita Sharma, Adv.
Mr. Rajat Nair, Adv.
Mr. Rajan Kumar Choursia, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed on limitation.
Needless to say that the consequence is that we have not examined the case on merits.
Pending application stands disposed of.
Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.11.15 (ASHA SUNDRIYAL) (POONAM VAID)
16:46:43 IST
Reason: ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)