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Supreme Court - Daily Orders

Durairaj Venkatachalam vs The Additional Chief Secretary on 15 November, 2019

Bench: Mohan M. Shantanagoudar, Sanjiv Khanna

      ITEM NO.17                              COURT NO.12                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). 26440/2019
      (Arising out of impugned final judgment and order dated 17-10-2019
      in WPMD No. 19218/2019 passed by the High Court Of Judicature At
      Madras At Madurai)

      DURAIRAJ VENKATACHALAM                                             Petitioner(s)

                                                    VERSUS

      THE ADDITIONAL CHIEF SECRETARY & ORS.                              Respondent(s)

      (FOR ADMISSION and I.R. and IA No.169369/2019-EXEMPTION FROM FILING
      C/C OF THE IMPUGNED JUDGMENT )

      Date : 15-11-2019 This petition was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                             HON'BLE MR. JUSTICE SANJIV KHANNA

      For Petitioner(s)                Mr. siddharth Luthra, Sr. Adv.
                                       Mr. Ch. Leela Sarveswar, Adv.
                                       Mr P. Muni Subramanyam, Adv.
                                       Mr. V.B.R. Menon, Adv.
                                       Mr. Somanatha Padhan, AOR

      For Respondent(s)                Mr.   Parijat Sinha, AOR
                                       Ms.   Reshmi Rea Sinha, Adv.
                                       Mr.   Rudra Dutta, Adv.
                                       Mr.   Devesh Mishra, Adv.

                                       Ms.   Meenakshi Arora, Sr. Adv.
                                       Ms.   Mala Narayan, Adv.
                                       Mr.   Rahul Narayan, Adv.
                                       Mr.   Shashwat Goel, Adv.
                                       Mr.   Rahul Narayan, AOR

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

Heard learned counsel for the parties. The special leave petition is dismissed. Signature Not Verified Pending applications, if any, stand disposed of accordingly.

Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2019.11.16
13:03:21 IST
Reason:




      (GULSHAN KUMAR ARORA)                                           (R.S. NARAYANAN)
           COURT MASTER                                                 COURT MASTER