Supreme Court - Daily Orders
The State Of Tamil Nadu vs The Adminstration, Tnstc Employees ... on 9 December, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
ITEM NO.41 COURT NO.13 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) No(s). 28238-
28239/2024
[Arising out of impugned final judgment and order dated 10-09-2024
in RAMD No. 36/2024 in WA(MD)No.1240/2023 and in WAMD No. 246/2024
passed by the High Court of Judicature at Madras at Madurai]
THE STATE OF TAMIL NADU & ORS.ETC. Petitioner(s)
VERSUS
THE ADMINSTRATION, TNSTC EMPLOYEES
PENSION TRUST & ORS. Respondent(s)
(FOR ADMISSION )
Date : 09-12-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Abhishek Manu Singhvi, Sr. Adv.
Mr. P.s. Raman, Ag, Sr. Adv.
Mr. Sabarish Subramanian, AOR
Mr. C. Kranthi Kumar, Adv.
Mr. Avishkar Singhvi, Adv.
Mr. Vishnu Unnikrishnan, Adv.
Mr. Danish Saifi, Adv.
Ms. Aswani Satheesh, Adv.
Mr. V.m. Eashwar, Adv.
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Ms. Madhusmita Bora, AOR
Mr. Pawan Kishore Singh, Adv.
Mr. M. Vinoth, Adv.
Mr. Dipankar Singh, Adv.
Ms. Pavithra V., Adv.
Signature Not Verified
Mr. V.Giri, Sr. Adv.
Digitally signed by
INDU MARWAH
Date: 2024.12.13
Mr. Ajmal Khan, Sr. Adv.
Mr. A Velan, AOR
18:07:04 IST
Reason:
Ms. Navpreet Kaur, Adv.
Mr. Nilay Rai, Adv.
Mr. Prince Singh, Adv.
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Mr. Rudraksh Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Heard the learned counsel appearing for the petitioners.
2. We are not inclined to interfere with the impugned judgment passed by the High Court. Hence, the Special Leave Petitions are dismissed.
3. Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (NIDHI WASON) AR-cum-PS COURT MASTER (NSH)