Supreme Court - Daily Orders
Md T.N.S.T.C ( Salem Division-I) Ltd vs N. Sadayapillai on 14 November, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.10 COURT NO.12 SECTION XV
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......./2014
CC No(s). 17699/2014
(Arising out of impugned final judgment and order dated 13/12/2012
in W.A. No. 1406/2010 passed by the High Court of Madras)
MD T.N.S.T.C (Salem Division-I) LTD AND ORS Petitioner(s)
VERSUS
N. SADAYAPILLAI Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 14/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. R. Ayyam Perumal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Sushil Kumar Rakheja Date: 2014.11.15 10:56:07 IST Reason: