Supreme Court - Daily Orders
P.Dharani vs Govt. Of Tamil Nadu And Ors. on 14 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.19 COURT NO.9 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)......CC NO(S).
17238/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 30/06/2014
IN WP NO. 10668/2014 PASSED BY THE HIGH COURT OF MADRAS)
P.DHARANI PETITIONER(S)
VERSUS
GOVT. OF TAMIL NADU AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR PERMISSION TO FILE SLP AND INTERIM RELIEF AND
OFFICE REPORT)
Date : 14/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Lata Krishnamurti, Adv.
Dr. B. Kalaivannan, Adv.
Ms. P.R. Mala, Adv.
Mr. Pranav Diesh, Adv.
For Ms. P. Ratnamala, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted.
Exemption from filing certified copy of the impugned order is granted.
Permission to file additional documents is granted.
Issue notice.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.11.14 16:41:25 IST Reason: Page No.1 of 2There shall be stay of the impugned order dated 30 th June, 2014 passed by the High Court of Judicature of Madras in Writ Petition (Civil) No.10668 of 2014, if the same has not been given effect to, in the meantime.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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