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Abdul Sathar vs The Principal Secretary To Government on 1 October, 2021

Bench: Uday Umesh Lalit, S. Ravindra Bhat

                                                         1

     ITEM NO.14                      Court 2 (Video Conferencing)                 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).      15394/2021

     (Arising out of impugned final judgment and order dated 05-02-2021
     in WP No. 41791/2006 passed by the High Court Of Judicature At
     Madras)

     ABDUL SATHAR                                                                Petitioner(s)

                                                        VERSUS

     THE PRINCIPAL SECRETARY TO GOVERNMENT & ORS.                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.123633/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 01-10-2021 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE UDAY UMESH LALIT
                               HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)                    Mr.   Namit Saxena, AOR
                                          Mr.   Sharath Chandran, Adv.
                                          Mr.   Rajendra Comar, Adv.
                                          Mr.   Prashanth Rajagopalan, Adv.
                                          Mr.   Awnish Maithani, Adv.
                                          Ms.   Arushi Dhawan, Adv.
     For Respondent(s)

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

Mr. Sharath Chandra, learned counsel for the petitioner invited our attention to order dated 01.07.2021 passed by this Court in SLP(C) Dy. No.10761/2021. Said matter is likely to be taken up on 23.11.2021.

Issue notice, returnable on 23.11.2021 Signature Not Verified Digitally signed by Indu Marwah Date: 2021.10.06 Dasti in addition.

Reason: Liberty to serve the learned Standing counsel for the State. List alongwith SLP(C) Dy. No.10761/2021.  2 Learned counsel also submits that all the respondents in that matter has been served and has been represented by the learned counsel.

Additionally, the petitioner is granted liberty to serve copies of the petition upon the learned counsel who have entered appearance on behalf of concerned respondents in the connected matter.

(INDU MARWAH)                                               (VIRENDER SINGH)
COURT MASTER (SH)                                            BRANCH OFFICER