Supreme Court - Daily Orders
Director,Institute Of Road ... vs A.Chandrasekaran on 21 April, 2014
\232ITEM NO.1 COURT NO.8 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 3/2014 in Petition(s) for Special Leave to Appeal (Civil)
No(s).19495/2006
(From the judgement and order dated 04/07/2006 in WA No.3896/2004
of The HIGH COURT OF MADRAS)
DIRECTOR,INSTITUTE OF ROAD TRANSPORT&ANR Petitioner(s)
VERSUS
A.CHANDRASEKARAN & ORS Respondent(s)
(With appln(s) for restoration and office report )
WITH I.A. NO. 3 IN SLP(C) NO. 8487 OF 2007
(For restoration and office report)
I.A. NO. 2 IN SLP(C) NO. 5348 OF 2007
(For restoration and office report)
I.A. NO. 3 IN SLP(C) NO. 9171 of 2007
(For restoration and office report)
I.A. NO. 3 IN SLP(C) NO. 9173 OF 2007
(For restoration and office report)
I.A. NO. 3 IN SLP(C) NO. 9172 OF 2007
(For restoration and office report)
I.A. NO. 1 IN SLP(C) NO. 24067 OF 2007
(For restoration and office report)
I.A. NO.3 IN SLP(C) NO. 13600 OF 2009
(For restoration and office report)
Date: 21/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Subramanium Prasad, AAG, State of T.N.
Mr. B. Balaji, Adv.
Mr. S. Anand, Adv.
Mr. Selvin Raja, Adv.
Mr. T. Harish Kumar,Adv.
-2-
For Respondent(s)
Mr. A.T.M. Rangaramanujam, Sr.Adv.
Mr. M.A.Chinnasamy,Adv.
Mr. S. Muthu Krishnan, Adv.
Mr.Senthil Jagadeesan, Adv.
Mr. V. Balaji, Adv.
Mr. MSM Asaithambi, Adv.
Mr. C. Kannan, Adv.
Mr. B.K. Pal, Adv.
Mr. B. Balaji, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the applicants. Order dated 27.2.2013 is recalled. The special leave petitions are restored to their original number.
The applications are allowed. Heard learned counsel for the parties. Delay condoned.
The special leave petitions are dismissed.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master