Supreme Court - Daily Orders
The Project Director, Project ... vs K. Periyasamy on 4 July, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.3 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 33240/2018
(Arising out of impugned final judgment and order dated
25-04-2018 in WA No. 308/2016, WA No. 309/2016, WA No.
310/2016, WA No. 311/2016 and WA No. 312/2016 passed by the
High Court Of Judicature At Madras)
THE PROJECT DIRECTOR, PROJECT IMPLEMENTATION UNIT Petitioner(s)
VERSUS
K. PERIYASAMY & ORS. ETC. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.144952/2018-CONDONATION OF
DELAY IN FILING and IA No.144955/2018-PERMISSION TO PLACE
ADDITIONAL FACTS AND GROUNDS)
Date : 04-07-2019 These matters were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr.Mukesh Kumar, Adv.
Ms. Padma Priya, Adv.
for M/S. M.V. Kini & Associates, AOR
For Respondent(s) Mr.M.P. Parthiban, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Until further orders, the operation of the impugned judgment and order passed by the High Court shall remain stayed.
Tag with SLP(C) No. 35515 of 2015.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.07.04 15:58:03 ISTReason: [ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR