Supreme Court - Daily Orders
K. Anbazhagan And Etc. vs The Registrar General High Court Of ... on 16 January, 2017
Bench: J. Chelameswar, Abhay Manohar Sapre
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ITEM NO.48 COURT NO.3 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).
24328-24329/2015
(Arising out of impugned final judgment and order dated 01/04/2015
in WP No. 23532/2014 01/04/2015 in WP No. 5187/2014 passed by the
High Court Of Madras)
K. ANBAZHAGAN AND ETC. Petitioner(s)
VERSUS
THE REGISTRAR GENERAL HIGH COURT OF MADRAS AND ANR.Respondent(s)
(with office report)
WITH
SLP(C) No. 26929-26932/2015
(With appln.(s) for permission to file lengthy list of dates and
Office Report)
SLP(C) No. 32438/2015
(With Interim Relief and Office Report)
SLP(C) No. 34869-34873/2015
(With Interim Relief and Office Report)
SLP(C) No. 34695/2015
(With Interim Relief and Office Report)
SLP(C) No. 31857/2015
(With Interim Relief and Office Report)
SLP(C) No. 2286/2016
(With appln.(s) for permission to place addl. documents on record
and Office Report)
SLP(C) No. 5467/2016
(With Office Report)
SLP(C) No. 31167/2015
(With appln.(s) for directions and exemption from filing O.T. and
exemption from filing official english translation and Office
Signature Not Verified
Report)
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.01.16
17:12:00 IST
Reason:
SLP(C) No. 10555/2016
(With Office Report)
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SLP(C) No. 19639/2016
(With Office Report)
SLP(C) No. 23978-23979/2016
(With Office Report)
SLP(C) No. 23977/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and Office Report)
Date : 16/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Anandh Kannan N.,Adv.
Mr. Sumit Kumar,Adv.
Ms. Supriya, Adv.
Mr. Rajesh Pathak, Adv.
Mr. Rajiv Kapoor, Adv.
Mr. Prashant Kumar, Adv.
Mr. A. Mariarputham, Sr. Adv.
Ms. Aruna Mathur, Adv.
Mr. Yusuf Khan, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
M/s Arputham Aruna & Co.,Adv.
Mr. Balaji Srinivasan,Adv.
Ms. Vaishnavi Subrahmanyam, Adv.
Ms. Srishti Govil, Adv.
Ms. Pratiksha Mishra, Adv.
Mr. Abhishek Bharti, Adv.
Mr. Atul Kumar,Adv.
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Sheetanshu Shekhar, Adv.
Mr. Tushar Juneja, Adv.
Dr. Kailash Chand,Adv.
Mr. Saurabh Jain, Adv.
Mr. Kaushik Poddar,Adv.
Mr. Nikhil Jain,Adv.
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Ms. Madhusmita Bora,Adv.
Ms. Archana Singh, Adv.
Mr. Pawan Kishore Singh, Adv.
Ms. Madhur Dadlani, Adv.
Mr. Shiv Ram Sharma,Adv.
Mr. Satyendra Kr. S., Adv.
For Respondent(s) Mr. Subramonium Prasad, Sr. Adv.
Mr. B. Balaji, Adv.
Mr. Muthuvel Palani, Adv.
Mr. Ashok Kumar Juneja, Adv.
Mr. Chand Qureshi, Adv.
Mr. Tapesh Kumar Singh, Adv.
State of Jharkhand Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Tapesh Kumar Singh, Adv.
Mr. Mohd. Waquas, Adv.
Mr. Shashank Singh, Adv.
Mr. Aditya Pratap Singh, Adv.
Ms. Susmita Lal, Adv.
Mr. Krishnanand Pandeya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Rejoinder affidavit be filed within four weeks, as prayed for.
List thereafter.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master