Supreme Court - Daily Orders
S. Seetharaman vs The Government Of Tamil Nadu on 5 January, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.12 Court 1 (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). 8103/2020
(Arising out of impugned final judgment and order dated 03-01-2020
in WP No. 16191/2019 passed by the High Court Of Judicature At
Madras)
S. SEETHARAMAN Petitioner(s)
VERSUS
THE GOVERNMENT OF TAMIL NADU & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 05-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. G. Umapathy,Adv.
Mr. Rohit K. Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed.
Pending application(s), if any, shall also disposed of.
(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Madhu Bala Date: 2021.01.05 16:03:55 IST Reason: