Supreme Court - Daily Orders
Tamil Nadu State Marketing Corporation ... vs B. Ramkumar Adityan on 27 July, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.20 Court 5 (Video Conferencing) 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(s). 11184/2020
(Arising out of impugned final judgment and order dated 08-05-2020
in WMP No. 8928/2020 and WMP No. 8929/2020 passed by the High Court
Of Judicature At Madras)
TAMIL NADU STATE
MARKETING CORPORATION LTD. & ORS. ETC. Petitioner(s)
VERSUS
B. RAMKUMAR ADITYAN & ANR. ETC. Respondent(s)
( IA No. 50408/2020 – INTERVENTION/IMPLEADMENT and IA No.
63471/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
Diary No(s). 11185/2020 (XII)
Diary No(s). 11278/2020 (XII)
Date : 27-07-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Balaji Srinivasan, AAG
Pallavi Sengupta, Adv.
Mr. M. Yogesh Kanna, AOR
For Respondent(s) Mr. K. Paari Vendhan, AOR
Ikshit Singhal, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Amit, Adv.
Mr. Mohit Kaushik, Adv.
Mr. Vipin Sandhu, Adv.
Vani Vyas, Adv.
For M/S. Mukesh Kumar Singh And Co.
Mr. G. Ananda Selvam, Advocate
Mr. V. Vasantha Kumar, Adv.
Ms. Sujatha Bagadhi, Adv.
Signature Not Verified
Mr. H. Chandra Sekhar, AOR
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.07.27
16:25:33 IST
Reason: Mr. P. Soma Sundaram, AOR
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Mr. P. V. Yogeswaran, AOR
Caveator-in-person
Mr. G. Sivabalamurugan, AOR
Mr. K. K. Mani, AOR
Mr. Karthik Raja K.S., Adv.
Mr. M. Sundara Kadeswaran, Adv.
Ms. T. Archana, Adv.
Mr. P.V.S. Giridhar, Adv.
Mrs. Kavitha Y., Adv.
Mr. Jimraj Milton, Adv.
Mr. T. S. Sabarish, AOR
Mr. S. Prabakaran, Sr. Adv.
Ms. G. Chitrakala, Adv.
Mr. Amit Arora, Adv.
Mr. Mohd. Asif Ali, Adv.
Ms. Divya, Adv.
Mr. Ashish Upadhyaya, Adv.
Mr. Yusuf, AOR
Mr. Anirudh Krishnan, Advocate
Mr. Adarsh Subramaniam, Advocate
Mr. Shiva Krishnamurthi, Advocate
Mr. Mrigank Prabhakar, AOR
Mr. Abhimanyu Tewari, AOR
Mr. Anish R. Shah, AOR
Ms. Lakshmi Ramamurthy, AOR
Mr. Colin Gonsalves, Sr. Adv.
Ms. Anupradha Singh, Adv.
Mr. Satya Mitra, AOR
Mr. Abhimanyu Tewari, Advocate on Record
Mr. Reginald Valsalan, Advocate
UPON hearing the counsel the Court made the following
O R D E R
Impleadment / Intervention application is rejected. These special leave petitions have been filed against the interim orders passed by the High Court of Judicature at Madras in 2 W.M.P. Nos. 8928/2020 in 7578 of 2020 and W.M.P. No. 8929/2020 in W.P. No. 7589 of 2020.
By the impugned order, various directions were issued with regard to sale of liquor in the State of Tamil Nadu.
This Court passed an interim order staying the interim orders of the High Court by order dated 15.05.2020.
Learned counsel for the respondents submits that the writ petitions are being heard by the High Court and the interim orders passed by this Court may be allowed to continue till the disposal of the writ petitions.
Mr. Balaji, learned counsel appearing for the petitioners submits that the relief claimed in the writ petitions has virtually become infructuous.
We are of the view that the writ petitions which are being heard may be decided by the High Court. The interim protection granted by this Court on 15 th May, 2020 shall continue till disposal of the writ petitions.
With the aforesaid view, the special leave petitions are disposed of.
Pending applications stand disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
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