Supreme Court - Daily Orders
The Managing Director State Industries ... vs The Special Tahsildar (Land ... on 21 April, 2025
ITEM NO.1741 COURT NO.9 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). 14943-14970/2024
THE MANAGING DIRECTOR STATE INDUSTRIES Petitioner(s)
PROMOTION CORPORATION OF TAMIL NADU LTD.
VERSUS
THE SPECIAL TAHSILDAR (LAND ACQUISITION) SIPCOT & ORS.Respondent(s)
Date : 21-04-2025 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRASANNA B. VARALE
[IN CHAMBER]
For Petitioner(s) :
Ms. Purnima Krishna, AOR
Mr. M.f. Philip, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel appearing for the petitioner prays for and is granted four weeks’ time, by way of last opportunity, to take appropriate steps.
2. List the matters after four weeks.
(NISHA KHULBEY) (MAMTA RANI)
SENIOR PERSONAL ASSISTANT COURT MASTER(NSH)
Signature Not Verified
Digitally signed by
NITIN TALREJA
Date: 2025.04.24
17:08:54 IST
Reason: