Supreme Court - Daily Orders
Robustaa (Hyglow Cafe) vs The Commissioner Corp. Of Chennai on 14 March, 2014
ITEM NO.25 COURT NO.6 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 (Civil)....../2014
CC 4190/2014
(From the judgement and order dated 01/08/2011 in WP No.16881/2011 of The
HIGH COURT OF MADRAS)
ROBUSTAA (HYGLOW CAFE) Petitioner(s)
VERSUS
THE COMMISSIONER CORP. OF CHENNAI & ORS Respondent(s)
I.A.1 (With appln(s) for c/delay in filing SLP and office report)
Date: 14/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Sunder Khatri,Adv.
Mrs. Shital Khatri,Adv.
Ms. Vandna Surana,Adv.
Mr. Rajesh Goyal,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the Special Leave Petition.
Tag with SLP(C) No.30832/2011.
|(Narendra Prasad) | |(Renuka Sadana) |
|Court Master | |Court Master |