Supreme Court - Daily Orders
Union Of India vs M. Karumbayee on 18 September, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.25 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 27352/2017
(Arising out of impugned final judgment and order dated 28-02-2017
in WP No. 36981/2015 passed by the High Court Of Judicature At
Madras)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
M. KARUMBAYEE Respondent(s)
(IA No.86932/2017-CONDONATION OF DELAY IN FILING)
Date : 18-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Kiran Bhardwaj,Adv.
Mr. Vijay Prakash
Mr. Raj Bahadur,Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH (MAHABIR SINGH) Date: 2017.09.19 15:59:37 IST (PARVEEN KUMARI PASRICHA) Reason: COURT MASTER COURT MASTER