Supreme Court - Daily Orders
The State Of Tamil Nadu Food, Civil ... vs National South Indian River ... on 9 February, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.48 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). 16142/2017
(Arising out of impugned final judgment and order dated 04-04-2017
in WPMD No. 18119/2016 passed by the High Court Of Judicature At
Madras At Madurai)
THE STATE OF TAMIL NADU & ANR. Petitioner(s)
VERSUS
NATIONAL SOUTH INDIAN RIVER
INTERLINKING AGRICULTURIST ASSOCIATION Respondent(s)
Date : 09-02-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Subramonium Prasad, Sr.Adv.
Mr. Vinodh Kanna B., AOR
Mr. A. Sriram, Adv.
For Respondent(s) Mr. N. Rajaraman, AOR
Mr. Reegan S. Bel, Adv.
Mr. Lakshman, Adv.
Mr. I.V. Kasyap, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner, list the matter after ten weeks.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.02.10
14:02:52 IST
Reason: