Supreme Court - Daily Orders
Director Of Survey And Settlements vs N.M. Kadamban Nambudripad (Dead) Thr ... on 2 December, 2014
Bench: Pinaki Chandra Ghose, R.K. Agrawal
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ITEM NO.11 COURT NO.12 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). 2089-2090/1999
(Arising out of impugned final judgment and order dated 20/11/1998
in CRP No. 324/1998 and order dated 27/01/1999 in CRP No. 324/1998
passed by the High Court of Madras)
DIRECTOR OF SURVEY AND SETTLEMENTS Petitioner(s)
VERSUS
N.M. KADAMBAN NAMBUDRIPAD & ANR. Respondent(s)
(with appln. (s) for clarification/direction and impleadment and
may refer to remarks and withdrawal)
(for final disposal)
WITH
SLP(C) No. 5362-5363/1999
(With Interim Relief)
SLP(C) No. 6185-6186/1999
(With appln.(s) for c/delay in filing SLP and Interim Relief)
Date : 02/12/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Subramonium Prasad, AAG
Mr. B. Balaji, Adv.
Mr. R. Rakesh Sharma, Adv.
Ms. R. Shase, Adv.
Mr. Paramveer, Adv.
Mr. Rajjev D., Adv.
Mr. P. N. Ramalingam, Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
Mr. Altaf Ahmed, Sr. Adv.
Neeta Sapra
Date: 2014.12.09
17:08:44 IST
Mr. G. N. Reddy, Adv.
Reason:
Mr. S.J. Aristotle, Adv.
Mr. Prabu Ramasubramanian, Adv.
Mr. V.G. Pragasam, Adv.
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Mr. V. Giri, Sr. Adv.
Mr. Deepak Prakash, Adv.
Mr. Subhash Chandran K.R., Adv.
Ms. Usha Nandini V., Adv.
Ms. Yogamaya M.G., Adv.
For M/s. T. T. K. Deepak & Co., Advs.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
List on a non-miscellaneous day in the second week of January, 2015.
(R.NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master