Supreme Court - Daily Orders
S. Pradeep Kumar vs The Managing Director T.N.S.T. C. Ltd on 29 August, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
ITEM NO.41 COURT NO.6 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). 12016/2014
(Arising out of impugned final judgment and order dated 11/10/2013
in CMA No. 2226/2012 passed by the High Court Of Madras)
S. PRADEEP KUMAR Petitioner(s)
VERSUS
THE MANAGING DIRECTOR T.N.S.T. C. LTD Respondent(s)
(with interim relief and office report)
Date : 29/08/2014 This petition was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Jayanth Muth Raj, Adv.
Mrs. Malavika J., Adv.
Mr. Sureshan P.,Adv.
For Respondent(s) Mr. Subramonium Prasad, AAG
Mr. R. Ayyam Perumal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties state that they would explore the possibility of a settlement. Parties or their counsel may appear before the Supreme Court Mediation Centre on 05.09.2014 at 3.00 p.m. The Supreme Court Mediation shall make an effort to settle all their disputes and submit its report to this Court.
List the matter after the report of the Supreme Court Mediation Centre is received.
(Gulshan Kumar Arora) (Tapan Kumar Chakraborty)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2014.09.03
16:05:01 IST
Reason: