Supreme Court - Daily Orders
P.V. Mahadevan vs The Managing Director, Tamil Nadu ... on 17 April, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.21+59 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(s).
6795/2015
(Arising out of impugned final judgment and order dated 14/06/2012
in WA No. 1032/2012 passed by the High Court Of Madras)
P.V. MAHADEVAN Petitioner(s)
VERSUS
THE MANAGING DIRECTOR, TAMIL NADU HOUSING
BOARD AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
with
SLP(C) 11371 OF 2015
(With Office Report)
Date : 17/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. V. Prabhakar, Adv.
Ms. Jyoti Parashar, Adv.
Mr. S. Rajappa,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, on the application for condonation of delay as well as on the Special Leave Petitions, restricted to the question of whether the finding in the Impugned Order that the Petitioner is entitle to awarded interest but not from the date of his retirement, is in accordance Signature Not Verified with law.
Digitally signed by Usha Rani Bhardwaj Date: 2015.04.17 16:06:46 IST Reason: (NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER