Supreme Court - Daily Orders
S.N. Rajkumar vs Tamil Nadu Electricity Board . on 22 February, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.32 COURT NO.12 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)......
CC No. 3218/2016
(Arising out of impugned final judgment and order dated 10/03/2015
in MP No. 1/2015 in WA No. 6/2015 passed by the High Court Of
Madras)
S.N. RAJKUMAR Petitioner(s)
VERSUS
TAMIL NADU ELECTRICITY BOARD AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 22/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Guru Krishnakumar, Sr. Adv.
Mr. Kumar Kartikay, Adv.
Mr. Yashvardhan, Adv.
Mr. Pushpinder Singh, Adv.
Mr. Merusagar Samantaray, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Since impugned order is an interim order, we are not inclined to interfere with the same. At the same time, we feel that the main matter needs to be disposed of by the High Court at the earliest. Therefore, we request the High Court to take up the matter for final hearing forthwith and, if possible, to decide the same within one month from the date of communication of this order.
Subject to the above observation, the special leave Signature Not Verified Digitally signed by petition is dismissed. NIDHI AHUJA Date: 2016.02.23 17:14:33 IST Reason: (Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master