Supreme Court - Daily Orders
S. Sundar vs The Chief Engineer (Highways) General . on 9 February, 2016
Author: M.Y. Eqbal
Bench: M.Y. Eqbal
ITEM NO.7 COURT NO.8 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.D7078/2015
(Arising out of impugned final judgment and order dated 10/07/2014
in WA No. 2155/2013 10/07/2014 in WA No. 1491/2012 passed by the
High Court Of Madras)
S. SUNDAR Petitioner(s)
VERSUS
THE CHIEF ENGINEER (HIGHWAYS) GENERAL AND ORS. Respondent(s)
(Office report on directions)
Date : 09/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
[IN CHAMBER]
For Petitioner(s) Mr. K.S. Mahadevan, Adv.
For Mr. Rajesh Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner has cured the defects after the expiry of time granted by the Hon'ble Chamber Judge.
On an oral prayer made by the learned counsel appearing for the petitioner, delay in curing the said defects is condoned.
Let this special leave petition be listed in due course.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.02.10
16:55:56 IST
Reason: