Supreme Court - Daily Orders
Registration Dept.Sc/St & Mbc ... vs State Of Tamil Nadu . on 3 January, 2014
\206
ITEM NO.24 COURT NO.15 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 (Civil) No(s).5589/2006
(From the judgement and order dated 28/02/2005 in WP No.11297/2004 dated
09/12/2005 in RA No.65/2005 of The HIGH COURT OF MADRAS)
REGISTRATION DEPT.SC/ST & MBC EMP.G.W.S. Petitioner(s)
VERSUS
STATE OF TAMIL NADU & ORS. Respondent(s)
(With office report on default)
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
(IN CHAMBERS)
For Petitioner(s)
Mr. S. Thananjayan,Adv.
For Respondent(s)
Mr. Naresh Kumar,Adv.
UPON hearing counsel the Court made the following
O R D E R
At the request of learned counsel for the petitioners, four weeks’ time is granted for filing the necessary application for deleting the Respondent No. 4.
[SONIA KUMARI] [SNEH LATA SHARMA]
SR. P.A. COURT MASTER