Supreme Court - Daily Orders
Government Of Tamil Nadu And Anr. vs Registration Department Sc/St And ... on 31 October, 2014
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.36 COURT NO.5 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.5588/2006
(Arising out of impugned final judgment and order dated 28/02/2005
in WP No. 11296/2003,28/02/2005 in WP No. 11297/2003,28/02/2005 in
WP No. 11298/2003,09/12/2005 in RA No. 64/2005,09/12/2005 in RA
No. 65/2005,09/12/2005 in RA No. 66/2005,09/12/2005 in RA No.
67/2005,28/02/2005 in WP No. 28787/2004 passed by the High Court
Of Madras)
GOVT. OF T.N. & ANR. Petitioner(s)
VERSUS
S. CHANDRASEKAR & ORS. Respondent(s)
(With interim relief and office report)
WITH S.L.P.(C) No.5589/2006
(With Office Report)
S.L.P.(C) No.7651/2006
(With Office Report)
Date : 31/10/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Subramonium Prasad, AAG
Mr. Yogesh Kanna, Adv.
Mr. Santha Kumara, Adv.
Mr. B. Balaji, AOR
Mr. S. Thananjayan, AOR
For Respondent(s) Mr. P.R. Kovilan, Adv.
Mr. Naresh Kumar, AOR
Mr. Romil Pathak, Adv.
Mr. Pramod Dayal, AOR
Mr. M.A. Chinnasamy, Adv.
Mr. K. Sekar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Regard had being to the letter circulated, list the Signature Not Verified Digitally signed by matter after one week.
Chetan Kumar Date: 2014.11.01 12:37:25 IST Reason: (Chetan Kumar) (Renuka Sadana) Court Master Court Master