Supreme Court - Daily Orders
Adyar Venkatrathnam Nagar Residents ... vs The Secretary To Government Of ... on 23 July, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.6 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19584/2018
(Arising out of impugned final judgment and order dated 13-12-2017
in WA No. 786/2017, WA No. 1556/2017 and WA No. 1557/2017 passed by
the High Court of Judicature at Madras)
ADYAR VENKATRATHNAM NAGAR RESIDENTS WELFARE Petitioner(s)
ASSOCIATION
VERSUS
THE SECRETARY TO GOVERNMENT OF TAMILNADU & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.88259/2018-CONDONATION OF DELAY
IN FILING SLPs)
Date : 23-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Jayanth Muth Raj, Adv.
Mr. Malavika Jayanth, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petitions are dismissed.
If the respondents violate any orders passed by the High Court as well as any undertaking given by the President, City Cooperative Housing Society and the Secretary, City Cooperative Housing Society, the petitioner will be at liberty to move appropriate proceedings before the concerned Court.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.07.23 16:51:08 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR