Supreme Court - Daily Orders
The Tamil Nadu Industrial Development ... vs The Deputy Salt Commissioner . on 15 December, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.49 COURT NO.4 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).
35470-35473/2016
(Arising out of impugned final judgment and order dated 13-07-2016
in WA No. 807/2007, WA No. 808/2007, WA No. 809/2007 and WA No.
810/2007 passed by the High Court Of Judicature At Madras)
THE TAMIL NADU INDUSTRIAL
DEVELOPMENT CORPORATION LTD. Petitioner(s)
VERSUS
THE DEPUTY SALT COMMISSIONER & ORS. Respondent(s)
Date : 15-12-2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. M. Vijayan, Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Shruti Jose, Adv.
Ms. Shuboshree Sil, Adv.
For Respondent(s) Mr. M. A. Chinnasamy, AOR
Mr. K. Ethiraj, Adv.
Mr. C. Rubavathi, Adv.
Mr. V Senthil Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.12.18 11:33:28 IST Reason: