Supreme Court - Daily Orders
T. Murugan Etc. vs The Commissioner Nagercoil ... on 5 March, 2019
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ITEM NO.2, 2.1-2.6 COURT NO.3 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 8602-8609/2018
(Arising out of impugned final judgment and order dated
27-03-2018 in WPMD No. 656/2018, WPMD No. 653/2018, WPMD No.
647/2018, WPMD No. 646/2018, WPMD No. 288/2018, WPMD No.
190/2018, WPMD No. 189/2018 and WPMD No. 106/2018 passed by the
High Court Of Judicature At Madras At Madurai)
T. MURUGAN ETC. Petitioner(s)
VERSUS
THE COMMISSIONER NAGERCOIL MUNICIPALITY ETC. Respondent(s)
WITH
SLP(C) No. 10743/2018 (XII)
(FOR ADMISSION and I.R. and IA No.60294/2018-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.60289/2018-
EXEMPTION FROM FILING O.T.)
SLP(C) No. 11217/2018 (XII)SLP(C) No. 10226/2018 (XII)
SLP(C) No. 8785/2018 (XII)
(FOR ADMISSION and I.R. and IA No.48786/2018-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.48787/2018-
EXEMPTION FROM FILING O.T.)
SLP(C) No. 24324/2018 (XII)
(WITH APPLN(S). FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) NO. 10226/2018
SLP(C) No. 23994/2018 (XII)
(WITH APPLN(S). FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 05-03-2019 These matters were called on
for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE S.A. BOBDE
Digitally signed by
CHARANJEET KAUR
Date: 2019.03.05
16:55:05 IST
Reason: HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Ankur Prakash, AOR
Mr. M.P. Parthiban, AOR
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For Respondent(s) Mr. V. Vasudevan, Adv.
Mr. B. Ramaswamy, Adv.
for Mr. P. Soma Sundaram, AOR
UPON hearing the counsel the Court made the following
O R D E R
As requested, tag the matters with D. No. 12096/2018.
List after three weeks.
In the meantime, counter affidavit may be filed.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar