Supreme Court - Daily Orders
Govt. Of Tamil Nadu, Rep. By Its ... vs Sheela . on 27 October, 2017
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.32 COURT NO.2 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 for Special Leave to Appeal (C) D. No. 25671/2016
GOVT. OF TAMIL NADU, REP. BY ITS SECRETARY
TO GOVT. ADI DRAVIDA WELFARE DEPARTMENT, FORT ST.
GEORGE, CHENNAI – 600 009 & ORS. Petitioner(s)
VERSUS
SHEELA & ORS. Respondent(s)
Date : 27-10-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBERS]
For Petitioner(s) Mr. P. Ramesh, AOR
Mr. B. Balaji, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' further time, as a last chance, is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry in its Office Report dated 13.10.2017.
(POOJA SEHGAL) (SUMAN JAIN)
SENIOR PERSONAL ASSISTANT COURT MASTER
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.11.01
17:03:29 IST
Reason: