Supreme Court - Daily Orders
The Superintendent Engineer, ... vs P. Kothandam And Anr. Etc. on 22 February, 2016
Bench: Madan B. Lokur, N.V. Ramana
1
ITEM NO.801 COURT NO.8 SECTION XV
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 21444-21534/2015
(Arising out of impugned final judgment and order dated 11/07/2012
in WA No. 1360/2012 11/07/2012 in WA No. 1361/2012 11/07/2012 in WA
No. 1363/2012 11/07/2012 in WA No. 1352/2012 11/07/2012 in WA No.
1353/2012 11/07/2012 in WA No. 1354/2012 11/07/2012 in WA No.
1355/2012 11/07/2012 in WA No. 1356/2012 11/07/2012 in WA No.
1357/2012 11/07/2012 in WA No. 1358/2012 16/10/2015 in RA No.
89/2015 10/07/2012 in WA No. 1340/2012 10/07/2012 in WA No.
1341/2012 11/07/2012 in WA No. 1474/2012 11/07/2012 in WA No.
1479/2012 11/07/2012 in WA No. 1480/2012 11/07/2012 in WA No.
1486/2012 11/07/2012 in WA No. 1487/2012 11/07/2012 in WA No.
1488/2012 11/07/2012 in WA No. 1489/2012 11/07/2012 in WA No.
1491/2012 16/10/2015 in RA No. 192/2015 11/07/2012 in WA No.
1392/2012 11/07/2012 in WA No. 1399/2012 11/07/2012 in WA No.
1425/2012 11/07/2012 in WA No. 1429/2012 11/07/2012 in WA No.
1433/2012 11/07/2012 in WA No. 1439/2012 11/07/2012 in WA No.
1443/2012 16/10/2015 in RA No. 113/2015 16/10/2015 in RA No.
117/2015 16/10/2015 in RA No. 121/2015 16/10/2015 in RA No.
126/2015 16/10/2015 in RA No. 130/2015 11/07/2012 in WA No.
1395/2012 11/07/2012 in WA No. 1427/2012 11/07/2012 in WA No.
1431/2012 11/07/2012 in WA No. 1436/2012 11/07/2012 in WA No.
1441/2012 11/07/2012 in WA No. 1445/2012 16/10/2015 in RA No.
115/2015 16/10/2015 in RA No. 128/2015 16/10/2015 in RA No.
132/2015 16/10/2015 in RA No. 136/2015 16/10/2015 in RA No.
140/2015 16/10/2015 in RA No. 179/2015 16/10/2015 in RA No.
183/2015 11/07/2012 in WA No. 1343/2012 11/07/2012 in WA No.
1350/2012 11/07/2012 in WA No. 1411/2012 11/07/2012 in WA No.
1430/2012 11/07/2012 in WA No. 1432/2012 11/07/2012 in WA No.
1438/2012 11/07/2012 in WA No. 1495/2012 11/07/2012 in WA No.
1502/2012 16/10/2015 in RA No. 104/2015 16/10/2015 in RA No.
109/2015 16/10/2015 in RA No. 122/2015 16/10/2015 in RA No.
127/2015 16/10/2015 in RA No. 139/2015 16/10/2015 in RA No.
157/2015 16/10/2015 in RA No. 159/2015 16/10/2015 in RA No.
163/2015 16/10/2015 in RA No. 166/2015 11/07/2012 in WA No.
1342/2012 11/07/2012 in WA No. 1348/2012 11/07/2012 in WA No.
1398/2012 11/07/2012 in WA No. 1423/2012 11/07/2012 in WA No.
1426/2012 11/07/2012 in WA No. 1444/2012 11/07/2012 in WA No.
1450/2012 11/07/2012 in WA No. 1455/2012 11/07/2012 in WA No.
1459/2012 11/07/2012 in WA No. 1463/2012 11/07/2012 in WA No.
1470/2012 11/07/2012 in WA No. 1494/2012 11/07/2012 in WA No.
Signature Not Verified
1500/2012 11/07/2012 in WA No. 1507/2012 16/10/2015 in RA No.
Digitally signed by
SANJAY KUMAR
Date: 2016.02.22
110/2015 16/10/2015 in RA No. 129/2015 16/10/2015 in RA No.
17:07:01 IST
Reason:
135/2015 16/10/2015 in RA No. 138/2015 16/10/2015 in RA No.
143/2015 16/10/2015 in RA No. 148/2015 16/10/2015 in RA No.
161/2015 16/10/2015 in RA No. 167/2015 16/10/2015 in RA No.
173/2015 16/10/2015 in RA No. 180/2015 11/07/2012 in WA No.
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1452/2012 11/07/2012 in WA No. 1458/2012 11/07/2012 in WA No.
1462/2012 11/07/2012 in WA No. 1469/2012 11/07/2012 in WA No.
1498/2012 11/07/2012 in WA No. 1504/2012 16/10/2015 in RA No.
105/2015 11/07/2012 in WA No. 1345/2012 16/10/2015 in RA No.
107/2015 11/07/2012 in WA No. 1349/2012 11/07/2012 in WA No.
1412/2012 16/10/2015 in RA No. 120/2015 11/07/2012 in WA No.
1424/2012 16/10/2015 in RA No. 123/2015 16/10/2015 in RA No.
134/2015 16/10/2015 in RA No. 141/2015 16/10/2015 in RA No.
142/2015 16/10/2015 in RA No. 145/2015 16/10/2015 in RA No.
147/2015 16/10/2015 in RA No. 150/2015 16/10/2015 in RA No.
152/2015 16/10/2015 in RA No. 154/2015 16/10/2015 in RA No.
155/2015 16/10/2015 in RA No. 160/2015 16/10/2015 in RA No.
162/2015 16/10/2015 in RA No. 165/2015 16/10/2015 in RA No.
170/2015 16/10/2015 in RA No. 171/2015 16/10/2015 in RA No.
177/2015 16/10/2015 in RA No. 178/2015 11/07/2012 in WA No.
1434/2012 11/07/2012 in WA No. 1449/2012 16/10/2015 in RA No.
184/2015 16/10/2015 in RA No. 185/2015 16/10/2015 in RA No.
187/2015 16/10/2015 in RA No. 189/2015 11/07/2012 in WA No.
1347/2012 11/07/2012 in WA No. 1390/2012 11/07/2012 in WA No.
1414/2012 11/07/2012 in WA No. 1442/2012 11/07/2012 in WA No.
1451/2012 11/07/2012 in WA No. 1457/2012 11/07/2012 in WA No.
1461/2012 11/07/2012 in WA No. 1466/2012 11/07/2012 in WA No.
1471/2012 11/07/2012 in WA No. 1492/2012 11/07/2012 in WA No.
1499/2012 11/07/2012 in WA No. 1506/2012 11/07/2012 in WA No.
1508/2012 16/10/2015 in RA No. 103/2015 16/10/2015 in RA No.
106/2015 16/10/2015 in RA No. 108/2015 16/10/2015 in RA No.
114/2015 16/10/2015 in RA No. 137/2015 16/10/2015 in RA No.
144/2015 16/10/2015 in RA No. 149/2015 16/10/2015 in RA No.
153/2015 16/10/2015 in RA No. 156/2015 16/10/2015 in RA No.
158/2015 16/10/2015 in RA No. 169/2015 16/10/2015 in RA No.
176/2015 16/10/2015 in RA No. 191/2015 11/07/2012 in WA No.
1416/2012 11/07/2012 in WA No. 1428/2012 11/07/2012 in WA No.
1473/2012 16/10/2015 in RA No. 112/2015 16/10/2015 in RA No.
119/2015 16/10/2015 in RA No. 131/2015 16/10/2015 in RA No.
168/2015 16/10/2015 in RA No. 175/2015 16/10/2015 in RA No.
182/2015 16/10/2015 in RA No. 188/2015 16/10/2015 in RA No.
125/2015 16/10/2015 in RA No. 133/2015 16/10/2015 in RA No.
146/2015 16/10/2015 in RA No. 151/2015 16/10/2015 in RA No.
164/2015 16/10/2015 in RA No. 172/2015 16/10/2015 in RA No.
186/2015 16/10/2015 in RA No. 190/2015 11/07/2012 in WA No.
1477/2012 11/07/2012 in WA No. 1346/2012 11/07/2012 in WA No.
1440/2012 11/07/2012 in WA No. 1497/2012 11/07/2012 in WA No.
1503/2012 16/10/2015 in RA No. 116/2015 11/07/2012 in WA No.
1344/2012 11/07/2012 in WA No. 1393/2012 11/07/2012 in WA No.
1415/2012 16/10/2015 in RA No. 111/2015 16/10/2015 in RA No.
118/2015 16/10/2015 in RA No. 124/2015 16/10/2015 in RA No.
174/2015 16/10/2015 in RA No. 181/2015 passed by the High Court Of
Madras)
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THE SUPERINTENDENT ENGINEER, TAMILNADU GENERATION AND DISTRIBUTION
CORPORATION LTD. CUDDALORE, TAMIL NADU AND ETC. Petitioner(s)
VERSUS
P. KOTHANDAM AND ANR. TEC. Respondent(s)
Date : 22/02/2016 These petitions were mentioned today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. P.P. Rao, Sr. Adv. (mentioned by)
Mr. B. Balaji, AOR
Mr. Muthu Vel Palani M., Adv.
For Respondent(s) Mr. B. Ragunath, Adv.
Mr. Vijay Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Upon being mentioned, the matter is taken on board on the request of learned counsel for the petitioners, since the Contempt Petitions, being Nos.1223 to 1303 of 2011, are listed in the High Court on 25th February, 2016.
Learned counsel for the respondents says that he will not press the contempt petitions on that day.
The statement of learned counsel for the respondents is taken on record.
List the matter on 11th March, 2016, the date already notified.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER