Supreme Court - Daily Orders
A. Chandirasegaran vs Pondicherry Institute Of Post-Matric ... on 10 February, 2025
Bench: J.K. Maheshwari, Aravind Kumar
ITEM NO.24 COURT NO.6 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. 3940/2025
Diary No. 51989-2024
[Arising out of impugned final judgment and order dated 18-07-2024
in WA No. 56/2021 passed by the High Court of Judicature at Madras]
A. CHANDIRASEGARAN Petitioner(s)
VERSUS
PONDICHERRY INSTITUTE OF POST-MATRIC
TECHNICAL EDUCATION (PIPMATE) Respondent(s)
(IA No.275735/2024-CONDONATION OF DELAY IN FILING and IA
No.275736/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 10-02-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) :
Mr. T. Harish Kumar, AOR
Mr. Bharathi Subramanan, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1) Delay condoned.
2) After hearing learned counsel for the petitioner, we
see no reason and ground to interfere with the order
impugned. Accordingly, the special leave petition is
dismissed. Pending application(s), if any, shall stand
disposed of.
Signature Not Verified
Digitally signed by
(NIDHI AHUJA) (NAND KISHOR)
NIDHI AHUJA
Date: 2025.02.12
17:57:15 IST
AR-cum-PS COURT MASTER (NSH)
Reason: