Supreme Court - Daily Orders
Poovammal vs The Tamil Nadu Civil Supplies ... on 8 April, 2016
Bench: Madan B. Lokur, N.V. Ramana
1
ITEM NO.19 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).3785/2016
(Arising out of impugned final judgment and order dated 13/10/2015
in WAMD No. 1066/2015 passed by the High Court of Madras at
Madurai)
POOVAMMAL Petitioner(s)
VERSUS
THE TAMIL NADU CIVIL SUPPLIES CORPORATION AND ORS Respondent(s)
(With appln.(s) for exemption from filing O.T. and ad-interim
injunction)
Date : 08/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Dr. Rajeev Dhavan, Sr. Adv.
Mr. D. Kumanan, Adv.
Mr. Suvendu Suvasis Dash, AOR
For Respondent(s) Mr. Mariarputham, Sr. Adv.
Mr. T. Balaji, Adv.
Mr. S.Nagarajan, AOR
Mr. C. Kannan, Adv.
Mrs. Anuradha Arputham, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the order passed by the High Court.
However, we grant liberty to the petitioner to file Signature Not Verified an appeal under the provisions of the Tamil Nadu Digitally signed by SANJAY KUMAR Date: 2016.04.08 17:08:08 IST Reason: Transparency in Tenders Act, 1998. The appellate authority will consider the appeal on its own merits uninfluenced by the observations made by the High Court. 2 The special leave petition stands disposed of. Applications are accordingly disposed of.
(SANJAY KUMAR-I) (SAROJ SAINI) AR-CUM-PS COURT MASTER