Supreme Court - Daily Orders
Nsic Retired Employees Welfare ... vs Union Of India on 22 July, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.18 + 65 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28777/2024
(Arising out of impugned final judgment and order dated 27-06-2023
in WP No. 14515/2020 passed by the High Court Of Judicature At
Madras)
NSIC RETIRED EMPLOYEES WELFARE ASSOCIATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No.142486/2024-CONDONATION OF DELAY IN FILING and IA
No.142487/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
WITH
Diary No(s). 28782/2024 (XII)
( IA No.143652/2024-CONDONATION OF DELAY IN FILING and IA
No.143653/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 28798/2024 (XII)
( IA No.142295/2024-CONDONATION OF DELAY IN FILING and IA
No.142293/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.142296/2024-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
ITEM NO.65
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29064/2024
R. KANNAIYAN & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
([TO BE TAKEN UP ALONGWITH ITEM NO.18 I.E. Diary No.
28777/2024.] .... FOR ADMISSION and I.R. and IA No.153076/2024-
CONDONATION OF DELAY IN FILING and IA No.153084/2024-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 22-07-2024 These petitions were called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE VIKRAM NATH
Digitally signed by
SONIA BHASIN
Date: 2024.07.22
HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE
17:30:31 IST
Reason:
For Petitioner(s) Mr. B. Karunakaran, AOR
1
Mrs. Vedavalli Kumar, Adv.
Mr. Ajith Williyam S, Adv.
Mrs. K Balambihai, Adv.
Mr. P Shankar, Adv.
Mr. V M Eashwar, Adv.
Ms. Vishnu Priya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment(s)/order(s) of the High Court. Accordingly, the Special Leave Petitions are dismissed.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2