Supreme Court - Daily Orders
S. Mahendran vs The State Of Tamil Nadu on 20 November, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.13 + 54 COURT NO.2 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). 34756/2017
(Arising out of impugned final judgment and order dated 28-04-2014
in WA No. 726/2013 passed by the High Court Of Judicature At Madras
At Madurai)
S. MAHENDRAN & ORS. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
(IA No.117559/2017-CONDONATION OF DELAY IN FILING)
WITH SLP(C) No. 28922/2017 (XII)
(IA No.122640/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(C)No.29878/2017
Date : 20-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Ranjit Kumar,Sr.Adv.
Mr. Guru Krishna Kumar,Sr.Adv.
Mr. K.S. Srinivasan,Sr.Adv.
Mr. R. Anand Padmanabhan,Adv.
Mr. S.D. Venkateswara,Adv.
Mr. Romil Pathak,Adv.
Ms. Ananya Mukherjee,Adv.
Mr. Akshay Ravi,Adv.
Mr. Shashi Bhushan Kumar, AOR
For Respondent(s) Mr. C. Paramasivam,Adv.
Mr. M. Yogesh Kanna, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Mr. M. Yogesh Kanna, learned counsel appearing on caveat accepts notice on behalf of Respondent No.3-Tamil Nadu Housing Board in all the matters and waives further notice.
Signature Not VerifiedLeave granted.
Digitally signed by DEEPAK MANSUKHANI Date: 2017.11.21 17:41:03 IST Reason: SIGNER CARD OFStatus quo obtaining as of today, shall be maintained until MR. DEEPAK MANSUKHANI IS BEING USED BY MR. OM PARKASH SHARMA further orders.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER