Supreme Court - Daily Orders
Secretary To Government Of Tamilnady vs The Correspondent St. Thomas Aided ... on 17 April, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
ITEM NO.9 COURT NO.11 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). 6960/2023
(Arising out of impugned final judgment and order dated 10-03-2022
in WA No. 2809/2021 passed by the High Court Of Judicature At
Madras)
SECRETARY TO GOVERNMENT OF TAMIL NADU & ORS. Petitioner(s)
VERSUS
THE CORRESPONDENT ST. THOMAS AIDED PRIMARY
SCHOOL & ANR. Respondent(s)
( IA No.70506/2023-CONDONATION OF DELAY IN FILING and IA
No.70513/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.70514/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 17-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. D.kumanan, AOR
Mrs. Deepa. S, Adv.
Mr. Sheikh F Kalia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioners. We do not find any reason to interfere with the order impugned in this petition.
The special leave petition is, accordingly, dismissed. The point of law, however, is kept open. Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.04.17
Pending application(s), if any, shall stand disposed of. 17:19:58 IST Reason:
(NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR