Supreme Court - Daily Orders
R.K. Pradeep Raj vs Territory Manager Lpg Chennai Lpg ... on 16 December, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.30 COURT NO.4 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.34436/2015
(Arising out of impugned final judgment and order dated 02/09/2015
in WA No. 683/2015 passed by the High Court of Madras)
R.K. PRADEEP RAJ Petitioner(s)
VERSUS
TERRITORY MANAGER LPG CHENNAI LPG Respondent(s)
TERRITORY BHARAT PETROLEUM CORPORATION LTD.
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 16/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Aravindh S., AOR
Mr. A. Lakshminarayanan, Adv.
Mr. S.C.V. Vimal Pani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petition is dismissed.
Signature Not Verified Digitally signed by (Chetan Kumar) (H.S. Parasher) Gulshan Kumar Arora Date: 2015.12.16 16:53:05 IST Court Master Court Master Reason: