Supreme Court - Daily Orders
State Of Tamil Nadu vs Sbm High School on 31 March, 2014
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ITEM NO.19 Court No.4 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 4030/2014
(From the judgement and order dated 25/04/2013 in WA No.908/2013, of The
HIGH COURT OF MADRAS)
STATE OF TAMIL NADU & ORS Petitioner(s)
VERSUS
SBM HIGH SCHOOL Respondent(s)
WITH I.A. 1
(With appln(s) for c/delay in filing SLP)
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. Subramonium Prasad, AAG
Mr. M. Yogesh Kanna,Adv.
Mr. Rajiv D., Adv.
Ms. Vanita Chandrakant Giri, Adv.
Mr. A. Santa Kumaran, Adv.
For Respondent(s) Mr. S.N. Ravichandran, Adv.
Mr. T.R.B. Sivakumar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
However, question of law, if any, is kept open.
| (DEEPAK MANSUKHANI) |(M.S. NEGI) | | Court Master | Assistant Registrar |