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Supreme Court - Daily Orders

M/S Tamil Nadu State Transport ... vs S. Krishnamoorthy on 12 May, 2023

Bench: Sudhanshu Dhulia, Aravind Kumar

     ITEM NO.42                             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(s).   20995/2021

     (Arising out of impugned final judgment and order dated 29-07-2019
     in WA No. 1014/2018 passed by the High Court Of Judicature At
     Madras)

     M/S TAMIL NADU STATE TRANSPORT CORPORATION & ANR.                   Petitioner(s)

                                                   VERSUS

     S. KRISHNAMOORTHY                                                   Respondent(s)

     ( IA No. 156118/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 12-05-2023 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                            HON'BLE MR. JUSTICE ARAVIND KUMAR


     For Petitioner(s)                Ms. G. Indira, AOR
                                      Mr. Harnaman Singh, Adv.
                                      Mr. Rahul, Adv.
                                      Mr. Gandeepan, Adv.
                                      Mr. Ashwini Kumar, Adv.


     For Respondent(s)                 Mr. Muthuvel Palani, Adv.
                                       Mr. B. Balaji, AOR


                             UPON hearing the counsel the Court made the following
                                                O R D E R

In view of the letter dated 10.05.2023 circulated by learned counsel for the respondent(s) seeking adjournment, list after four weeks.

Signature Not Verified

(NIRMALA NEGI) Digitally signed by NIRMALA NEGI Date: 2023.05.12 (VIDYA NEGI) COURT MASTER (SH) 17:10:15 IST Reason: ASSISTANT REGISTRAR