Supreme Court - Daily Orders
State Of Tamil Nadu, Rep. By Its ... vs A. Baby Sabeena And Ors. And Etc. on 29 June, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.21 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
Petition(s) for Special Leave to Appeal (C)......CC No(s).
9122-9123/2016
(Arising out of impugned final judgment and order dated 08/08/2014
in WA No. 168/2012 & WA No. 169/2012 passed by the High Court of
Judicature at Madras)
STATE OF TAMIL NADU, REP. BY ITS PRINCIPAL SECRETARY, PUBLIC WORKS
DEPARTMENT, FORT ST. GEORGE, CHENNAI AND ANR. ETC.
ETC. Petitioner(s)
VERSUS
A. BABY SABEENA AND ORS. AND ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 29/06/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. K. Venkataramani,Sr.Adv.(AAG)
Mr. B. Balaji,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed on the ground of delay as well as on merit.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2016.06.29
16:10:10 IST
Reason: