Supreme Court - Daily Orders
K. Devendran vs The Tamil Nadu State Transport ... on 27 September, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.10 COURT NO.9 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). 29218/2019
(Arising out of impugned final judgment and order dated 15-04-
2015 in WA No. 1688/2014 22-09-2017 in RA No. 203/2015 passed by
the High Court Of Judicature At Madras)
K. DEVENDRAN Petitioner(s)
VERSUS
THE TAMIL NADU STATE TRANSPORT
CORPORATION LIMITED (VILLUPURAM DIVISION III) Respondent(s)
(FOR ADMISSION and I.R. and IA No.145560/2019-CONDONATION OF
DELAY IN FILING and IA No.145561/2019-CONDONATION OF DELAY IN
REFILING )
Date : 27-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Ms. Aparna Jha, AOR
Ms. Kirti Sondhi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 1492 and 601 days in filing the Special Leave Petition(s) which has not been explained satisfactorily. Even otherwise, we do not find any merit in this/these Special Leave Petition(s).
The Special Leave Petition(s) is/are, accordingly, dismissed, both on the ground of delay as well as on merits. Pending application(s) stand Signature Not Verified disposed of.
Digitally signed by GEETA AHUJA Date: 2019.09.30 10:54:05 IST Reason:(GEETA AHUJA) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER