Supreme Court - Daily Orders
D.C., Collectorate, Erode vs T.M. Palanisamy on 16 February, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.26 COURT NO.5 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)......CC No(s).
3030-3031/2015
(Arising out of impugned final judgment and order dated
26/04/2012 in SA No. 295/2007,26/04/2012 in SA No. 294/2007
passed by the High Court Of Madras)
D.C., COLLECTORATE, ERODE & ORS. Petitioner(s)
VERSUS
T.M. PALANISAMY & ANR Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in
refiling slp)
Date : 16/02/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. R. Shase, Adv.
Mr. R.Rakesh Sharma, Adv.
for Mr. B. Balaji,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.02.16 16:05:14 IST Reason: (Parveen Kr. Chawla) (Renu Diwan) Court Master Court Master