Supreme Court - Daily Orders
R. Sivasamy Velumani vs The Secretary To The Government on 20 February, 2024
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
REVISED FOR APPEARANCE
ITEM NO.15 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 for Special Leave to Appeal (C) No.4056/2024
(Arising out of impugned final judgment and order dated 11-01-2024
in WP No. 18289/2023 passed by the High Court of Judicature at
Madras)
R. SIVASAMY VELUMANI Petitioner(s)
VERSUS
THE SECRETARY TO THE GOVERNMENT & ORS. Respondent(s)
(IA No.38413/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 20-02-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) Mr. R. Anand Padmanabhan, Sr. Adv.
Ms. Ruchi Arya, Adv.
Mr. Anvesh, Adv.
Mr. R. Sharath, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice to the respondents. The direction issued in paragraph 23 of the impugned order is stayed until further orders.
(KRITIKA TIWARI) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT Signature Not Verified COURT MASTER (NSH) Digitally signed by Nisha Khulbey Date: 2024.02.24 11:09:40 IST Reason: ITEM NO.15 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 for Special Leave to Appeal (C) No.4056/2024 (Arising out of impugned final judgment and order dated 11-01-2024 in WP No. 18289/2023 passed by the High Court of Judicature at Madras) R. SIVASAMY VELUMANI Petitioner(s) VERSUS THE SECRETARY TO THE GOVERNMENT & ORS. Respondent(s) (IA No.38413/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 20-02-2024 This petition was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) Mr. R. Sharath, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Issue notice to the respondents. The direction issued in paragraph 23 of the impugned order is stayed until further orders. (KRITIKA TIWARI) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)