Supreme Court - Daily Orders
R.S. Nadaraja Moorthy vs The Additional Chief Secretary To ... on 18 November, 2022
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.3 COURT NO.1 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). 15860/2021
(Arising out of impugned final judgment and order dated 11-03-2021
in WPMD No. 5230/2021 passed by the High Court of Judicature at
Madras at Madurai)
R.S. NADARAJA MOORTHY Petitioner(s)
VERSUS
THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT & ORS. Respondent(s)
( IA No.128380/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 18-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. C. Paramasivam, Adv.
Mr. M.P. Parthiban, Adv.
Mr. Rakesh K. Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed.
3 Pending application, if any, stands disposed of.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR) AR-CUM-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by GULSHAN KUMAR ARORA Date: 2022.11.18 17:57:18 IST Reason: