Supreme Court - Daily Orders
K.M. Mustafa vs The Indian Railway Catering And Tourism ... on 1 March, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.21 COURT NO.4 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). 5267-5268/2019
(Arising out of impugned final judgment and order dated 18-12-2018
in WA No. 2785/2018 & WA No. 2786/2018 passed by the High Court of
Judicature at Madras)
K.M. MUSTAFA Petitioner(s)
VERSUS
THE INDIAN RAILWAY CATERING AND TOURISM Respondent(s)
CORPORATION (IRCTC) LTD. & ORS.
(FOR ADMISSION and I.R. and IA No.33219/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 01-03-2019 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. K.V. Viswanathan, Sr. Adv.
Mr. Renjith B. Marar, Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Saneesh Kumar K., Adv.
Mr. Badusha Sulaiman, Adv.
Mr. Anil Sharma, Adv.
For Respondent(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. D. Banerjee, Sr. Adv.
Mr. Amit Pawan, AOR
Mr. R. Vishnu, Adv.
Mr. Abhishek Amritanshu, Adv.
Mr. Anand Nandan, Adv.
Mr. Akshay Sinha, Adv.
Mr. Hassan Zubair Waris, Adv.
Mr. Akshat Srivastava, Adv.
Mr. Rohit Rajershi, Adv.
Mr. Nikhil Majithia, AOR
Signature Not Verified
Mr. M.P. Vinod, AOR
Digitally signed by
VISHAL ANAND
Date: 2019.03.02
Mr. Atul Shanker Vinod, Adv.
10:31:42 IST
Reason: Ms. Lhingneivah, Adv.
-2-
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Senior counsel appearing for the parties.
We do not find any reason to interfere with the impugned orders passed by the High Court of Judicature at Madras.
The Special Leave Petitions are, accordingly, dismissed. Pending application filed in the matters also stands disposed of.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR