Supreme Court - Daily Orders
S. Ramadass vs The Government Of Tamil Nadu on 18 July, 2025
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.36 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19655/2025
[Arising out of impugned final judgment and order dated 01-07-2024
in WA No. 1346/2021 passed by the High Court of Judicature at
Madras]
S. RAMADASS Petitioner(s)
VERSUS
THE GOVERNMENT OF TAMIL NADU & ORS. Respondent(s)
(IA No. 126352/2025 - CONDONATION OF DELAY IN FILING IA No.
126353/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 18-07-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Petitioner(s) :Mr. S. Nagamuthu, Sr. Adv.
Mr. Shreyas Kaushal, Adv.
Mr. Shyam Gopal, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
As prayed by learned counsel for the petitioner, list after two weeks.
(GULSHAN KUMAR ARORA) (NAND KISHOR) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2025.07.18 16:43:59 IST Reason: