Supreme Court - Daily Orders
The M.D. Tnstc (Coimbatore Div.-I) vs R. Kannan & Ors. Etc on 6 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.8 COURT NO.10 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(s). 12778-12781/2015
(Arising out of impugned final judgment and order dated 26/11/2014
in WA No. 1224/2012,WA No. 1225/2012,WA No. 1327/2012 and WA No.
68/2014 passed by the High Court Of Madras)
THE M.D. TNSTC (COIMBATORE DIV.-I) Petitioner(s)
VERSUS
R. KANNAN & ORS. ETC Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 06/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Subramonium Prasad, Sr.Adv.
Mr. Enakshi Mukhopadhyay, Adv.
Mr. R. Ayyam Perumal,Adv.
For Respondent(s) Mr. A. Mariarputham, Sr.Adv.
Mr. G.Ananda Selvam, Adv.
Mr. Ram Sankar, Adv.
Mr. K. Vijaya Kumar, Adv.
Mr. Ravindra Keshavrao Adsure,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Counsel for the parties.
We are not inclined to interfere in the present Special Leave Petitions. The Special Leave Petitions are dismissed. Because of what is noted in paragraph 5 of the Impugned Judgment Learned Senior Counsel for the Petitioner however states that the concession was made by Counsel without having been informed of subsequent events. He states that the Petitioner proposes to file a Review. The dismissal of the Special Leave Petitions shall not Signature Not Verified foreclose the Petitioner's right to file a Review.
Digitally signed by Usha Rani Bhardwaj Date: 2015.05.07 17:35:27 IST Reason: (USHA BHARDWAJ) (SUMAN JAIN)
AR-CUM-PS COURT MASTER