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Union Of India Rep By Government Of ... vs K. Velajagan on 5 March, 2018

Bench: Kurian Joseph, Mohan M. Shantanagoudar

     ITEM NO.53                                 COURT NO.5                    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).   2868/2018

     (Arising out of impugned final judgment and order dated 27-09-2016
     in WP No. 30904/2014 passed by the High Court Of Judicature At
     Madras)

     UNION OF INDIA REP BY GOVERNMENT OF PUDUCHERRY & ANR. Petitioner(s)

                                                        VERSUS

     K. VELAJAGAN & ORS.                                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.2829/2018-CONDONATION OF DELAY IN
     FILING and IA No.2832/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


     Date : 05-03-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

     For Petitioner(s)                   Mr.   R. Venkataramani,Sr.Adv.
                                         Mr.   V.G. Pragasam, AOR
                                         Mr.   Prabu Ramasubramanian,Adv.
                                         Mr.   S. Manuraj,Adv.
                                         Mr.   Yashraj Singh Bundela,Adv.
                                         Mr.   Praveen Vignesh,Adv.

     For Respondent(s)                   Mr.   T.V. Ratnam,Adv.
                                         Mr.   Hrishikesh Baruah,Adv.
                                         Ms.   Radhika Gupta,Adv.
                                         Mr.   Siddhant Kaushik,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Four weeks' time is granted for filing counter affidavit. Rejoinder affidavit, if any, be filed within two weeks thereafter.

Vakalatnama/Appearance, if any, be filed within four weeks.

List after six weeks.

18:05:11 IST Reason:

(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR