Supreme Court - Daily Orders
The Managing Director State Industries ... vs The Special Tahsildar (Land ... on 23 September, 2025
ITEM NO.1735 COURT NO.10 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). 14943-
14970/2024
THE MANAGING DIRECTOR STATE INDUSTRIES PROMOTION CORPORATION OF
TAMIL NADU LTD. Petitioner(s)
VERSUS
THE SPECIAL TAHSILDAR (LAND ACQUISITION) SIPCOT & ORS.Respondent(s)
Date : 23-09-2025 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE N.V. ANJARIA
[IN CHAMBER]
For Petitioner(s) : Ms. Purnima Krishna, AOR
Mr. M.F. Philip, Adv.
Mr. Karamveer Singh Yadav, Adv.
Mr. Togin M. Babichen, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
It was given out that pursuant to order dated 21.04.2025, learned Counsel for the petitioner, though filed the fresh particulars in respect or respondent Nos. 2, 6, 11, 13, 18, 21, 27, 28, 32 to 34 he is yet to file spare copies for the purpose of issuance of notice for the said respondents.
The spare copies shall be filed within one week.
Signature Not Verified Digitally signed by JATINDER KAUR Date: 2025.09.25 17:08:38 IST Reason: (MINI) (MANOJ KUMAR)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER