Supreme Court - Daily Orders
Exe. Officer,Antiyur Town Panchayat vs G.Arumugam (D) By Lrs. on 17 December, 2014
Bench: Kurian Joseph, Abhay Manohar Sapre
ITEM NO.601 COURT NO.8 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2014 in Civil Appeal No(s). 8574/2014
EXE. OFFICER, ANTIYUR TOWN PANCHAYAT Appellant(s)
VERSUS
G. ARUMUGAM (D) BY LRS. Respondent(s)
(With appln(s) for for stay)
WITH I.A. 2/2014 in C.A. No. 8577/2014
(With appln.(s) for stay)
Date : 17/12/2014 These applications were taken up in mentioning
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Appellant(s) Mr. R. Nedumaran,Adv.
For Respondent(s) Mr. V.N. Subramaniam,Adv.
Mr. S. Gangadhara,Adv.
Mrs. Revathy Raghavan,Adv.
Mr. V. Balaji,Adv.
Mr. C. Kannan,Adv.
Mr. Rakesh K. Sharma,Adv.
Mr. Aribam Guneshwar Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard counsel on both sides.
There shall be stay of further proceedings in E.P. Nos.219 and 220 of 2004 pending before Principal District Munsif, Bhavani, Tamil Nadu, until further orders.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2014.12.17 17:26:11 IST Reason: (NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER