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The Principal Secretary, Department Of ... vs S. Parthasarathy on 8 January, 2021

Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy

                      ITEM NO.10        Court 8 (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

                      Petition for Special Leave to Appeal (C)             No.     13263/2020

                      (Arising out of impugned final judgment and order dated
                      19-08-2020 in WAMD No. 591/2020 passed by the High Court Of
                      Judicature At Madras At Madurai)

                      THE PRINCIPAL SECRETARY, DEPARTMENT OF MUNICIPAL
                      ADMINISTRATION AND WATER SUPPLY & ANR.                          Petitioner(s)
                                                      VERSUS

                      S. PARTHASARATHY & ANR.                                         Respondent(s)

                      (FOR ADMISSION and I.R. and IA No.114069/2020-EXEMPTION FROM
                      FILING C/C OF THE IMPUGNED JUDGMENT and IA No.114070/2020-
                      EXEMPTION FROM FILING O.T. and IA No.114071/2020-PERMISSION TO
                      FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

                      Date :08-01-2021 This petition was called on for hearing today.

                      CORAM :
                                HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                HON'BLE MR. JUSTICE DINESH MAHESHWARI
                                HON'BLE MR. JUSTICE HRISHIKESH ROY


                      For Petitioner(s)          Mr.   Aryama Sundaram, Sr. Adv.
                                                 Mr.   Balaji Srinivasan, AAG
                                                 Ms.   Rohini Musa, Adv.
                                                 Mr.   Vinodh Kanna B., AOR
                                                 Mr.   Jyotisman Kar, Adv.

                      For Respondent(s)          Co. R Balasubramanian, Sr. Adv.
                                                 Mr. A. Selvinraja, AOR


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

We are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.

Pending applications stand disposed of.

[CHARANJEET KAUR] [ANITA RANI AHUJA] ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR