Supreme Court - Daily Orders
Ntpc Tamil Nadu Energy Company Ltd. vs R. Ravimaran on 14 January, 2019
Bench: Chief Justice, Ashok Bhushan, Sanjay Kishan Kaul
ITEM NO.34 COURT NO.1 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.642/2019
(Arising out of impugned final judgment and order dated 20-11-2018
in WP No. 30135/2018 02-01-2019 in WP No.30135/2018 passed by the
High Court of Judicature at Madras)
NTPC TAMIL NADU ENERGY COMPANY LTD. Petitioner(s)
VERSUS
R. RAVIMARAN & ORS. Respondent(s)
Date : 14-01-2019 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Adarsh Tripathi, Adv.
Mr. Anish Gupta, Adv.
Mr. Gaurav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within four weeks.
There shall be stay of the operation of the impugned interim orders dated 20.11.2018 and 02.01.2019 in Writ Petition No.30135/2018 passed by the High Court of Judicature at Madras.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.01.14 16:53:54 IST Reason: (Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master