Supreme Court - Daily Orders
G. Venkatesh vs Bridge Federation Of India . on 24 April, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.41 COURT NO.6 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).
11837-11838/2015
(Arising out of impugned final judgment and order dated 09/03/2015
in WA No. 482/2011,09/03/2015 in WA No. 483/2011 passed by the
High Court Of Madras)
G. VENKATESH Petitioner(s)
VERSUS
BRIDGE FEDERATION OF INDIA AND ORS. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 24/04/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. N. L. Ganapathi,Adv.
Mr. R. Narayanan, Adv.
For Respondent(s) Mr. Sethumaran, Adv.
Mr. S. Thananjayan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not see any reason to interfere with the impugned order as the main writ petition itself is pending before the High Court. The special leave petitions are dismissed. However, we deem it appropriate to continue the interim order for a week. In the meanwhile, it is open to the parties to approach the High Court to dispose of the writ petition itself.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.04.24 16:54:12 IST (DEEPAK MANSUKHANI) (INDU BALA KAPUR) Reason: COURT MASTER COURT MASTER