Supreme Court - Daily Orders
M.D. Venkatesan vs The Chairman Tamil Nadu Housing Board on 29 March, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.26 COURT NO.6 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). 8382/2019
(Arising out of impugned final judgment and orders dated 25-10-2018
in RA No. 151/2018 and dated 06-11-2017 in WA No. 1676/2015 passed
by the High Court of Judicature at Madras)
M.D. VENKATESAN Petitioner(s)
VERSUS
THE CHAIRMAN, TAMIL NADU HOUSING BOARD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.44508/2019-CONDONATION OF DELAY
IN FILING and IA No.44509/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.44510/2019-EXEMPTION FROM FILING O.T.
and IA No.44802/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Rakesh Khanna,Sr.Adv.
Ms. R.Maheshwari,Adv.
Mr. T.S.Chaudhary,Adv.
Mr. Gopal Singh Chauhan,Adv.
Ms. Ramiya Khanna,Adv.
Mr. Karmvir Singh,Adv.
Mr. T.S.Kanmani,Adv.
Mr. Saurabh Trivedi, AOR
For Respondent(s) Mr. K.Ramamoorthy,Sr.Adv.
Mr. C.Paramasivam,Adv.
Mr. M. Yogesh Kanna, AOR
Mr. P.Raj Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned orders Signature Not Verified passed by the High Court. The special leave Digitally signed by ANITA MALHOTRA Date: 2019.03.30 13:01:29 IST petition(s) is/are, accordingly, dismissed.
Reason:Pending applications shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER