Supreme Court - Daily Orders
The Convenor, Centac vs A. Aswin on 9 August, 2024
SLPC D.10305/2024
ITEM NO.11 COURT NO.1 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.10305/2024
(Arising out of impugned final judgment and order dated 09-11-2023
in WA No.1438/2021 passed by the High Court of Judicature at
Madras)
THE CONVENOR, CENTAC & ORS. Petitioner(s)
VERSUS
A. ASWIN & ORS. Respondent(s)
(With IA No.165470/2024-CONDONATION OF DELAY IN FILING and IA
No.165468/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.165472/2024-CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
WITH Diary No.10285/2024 (XII)
(With IA No.165545/2024-CONDONATION OF DELAY IN FILING and IA
No.165543/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.165547/2024-CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
Date : 09-08-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Ms. Aishwarya Bhati, ASG
Mr. Aravindh S., AOR
Mr. Akshay Gupta, Adv.
Ms. Ekta Muyal, Adv.
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2024.08.12
1
10:40:42 IST
Reason:
SLPC D.10305/2024
For Respondent(s) Mr. V.B.R. Menon, Adv.
Mr. Dhiraj Abraham Philip, AOR
Mr. Febin M. Varghese, Adv.
Mr. Bojeevie Zehol, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Issue notice.
3 Tag with SLP (C) Nos 3195-3196 of 2024 [Charu Nagarjun vs The National Medical Commission (NMC) and Others].
4 No coercive steps shall be taken against the petitioners on the basis of the impugned judgment of the High Court till the next date of listing.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar 2