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Union Of India vs V. Janakiraman on 11 October, 2022

Bench: S. Abdul Nazeer, V. Ramasubramanian

     ITEM NO.14                           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(s).   17036/2016

     (Arising out of impugned judgment and order dated 21-12-2015 in WP
     No. 5308/2015 passed by the High Court of Judicature at Madras)

     UNION OF INDIA             & ANR.                               Petitioner(s)

                                                 VERSUS

     V. JANAKIRAMAN             & ANR.                               Respondent(s)

     Date : 11-10-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN


     For Petitioner(s)             Mr.   K.M.Natraj,ASG
                                   Mr.   Surender Kumar Gupta,Adv.
                                   Mr.   Bharat Singh,Adv.
                                   Ms.   Priya Mishra,Adv.
                                   Mr.   Sharath Narayan Nambiar,Adv.
                                   Mr.   Anand Sanjay M.Nuli,Adv.
                                   Mr.   Amrish Kumar, AOR
                                   Mr.   Nakul Chengappak K., Adv.
                                   Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)             Mrs. Rani Chhabra, AOR
                                   Ms. Meenu Maine, Adv.
                                   Ms. Riya Sethi, Adv.

                                   Mr. Hrishikesh Baruah, AOR
                                   Mr. Joy Banerjee, Adv.


                         UPON hearing the counsel the Court made the following
                                            O R D E R

We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petition is dismissed.

Pending applications, if any, also stand disposed of.

     (NEELAM GULATI)                                              (KAMLESH RAWAT)
     ASTT. REGISTRAR-cum-PS                                       COURT MASTER (NSH)