Supreme Court - Daily Orders
P Soundararajan vs Managing Director Sipcot Ltd., Chennai ... on 3 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
R E V I S E D
ITEM NO.32 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).
14984-14986/2017
(Arising out of impugned final judgment and order dated 17-03-2017
in WA No. 524/2015 & MP No. 1 & 2 of 2015 passed by the High Court
of Judicature at Madras)
P SOUNDARARAJAN Petitioner(s)
VERSUS
MANAGING DIRECTOR SPICOT LTD., CHENNAI 600008 Respondent(s)
(FOR ADMISSION and I.R.)
Date : 03-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. G. Natarajan, Adv.
Mr. R. Ramesh, Adv.
Mr. Durga Prasad, Adv.
Mr. A. Sumathi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order. The special leave petitions are, accordingly, dismissed.
Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (VEENA KHERA) SENIOR PERSONAL ASSISTANT Signature Not Verified ASSISTANT REGISTRAR Digitally signed by SWETA DHYANI Date: 2017.07.18 10:40:09 IST Reason: ITEM NO.32 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). 14984-14986/2017 (Arising out of impugned final judgment and order dated 17-03-2017 in WA No. 524/2015 17-03-2017 in MP No. 1/2015 17-03-2017 passed by the High Court of Madras) P SOUNDARARAJAN Petitioner(s) VERSUS MANAGING DIRECTOR SIPCOT LTD., CHENNAI 600008 Respondent(s) (FOR ADMISSION and I.R.) Date : 03-07-2017 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. G. Natarajan, Adv.
Mr. R. Ramesh, Adv.
Mr. Durga Prasad, Adv.
Mr. A. Sumathi, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
We do not find any ground to interfere with the impugned order. The special leave petitions are, accordingly, dismissed.
Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (VEENA KHERA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR