Supreme Court - Daily Orders
Union Of India vs S. Renuka on 3 March, 2023
Bench: Hrishikesh Roy, Sanjay Karol
1
ITEM NO.48 COURT NO.16 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).24458/2019
(Arising out of impugned final judgment and order dated 27-06-2018
in WPMD No.11470/2018 passed by the High Court Of Judicature At
Madras At Madurai)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
S. RENUKA & ORS. Respondent(s)
IA No. 190571/2019 - MODIFICATION)
Date : 03-03-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. R. Bala Subramanian, Sr. Adv.
Dr. Ram Sankar, Adv.
Ms. K. Vajayanthi, Adv.
Mr. Nagender, Adv.
Ms. Sujatha Bagathi, Adv.
Mr. Vishwanathan Iyer, Adv.
Mr. Raj Kumar, Mahto, Adv.
Mr. Yusuf, AOR
Mr. Amrish Kumar, AOR
Mr. Vikramjit Banerjee, A.S.G.
Mr. Mukul Singh, Adv.
Mr. Abhishek Singh, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Ashok Panigrahi, Adv.
For Respondent(s) Mr. D. Kumanan, AOR
Mrrs. Deepa S. Adv.
Mr. Sheikh Kalia, Adv.
Ms. Racheeta Chawla, Adv.
Ms. Divya Singh, Adv.
Mr. Yusuf, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Deepak Singh
Date: 2023.03.04
13:29:17 IST
Reason:
O R D E R
Heard Mr. Abhishek Singh, learned counsel appearing for the 2 petitioners. Also heard Mr. R. Bala Subramanian learned senior counsel appearing for the respondent No.1. It is submitted that the respondent No.1 who served in the Railways has superannuated on 28.02.2022 and therefore the exercise in this case would largely be academic on the aspect of whether she belonged to the claimed Scheduled Tribe category. Considering the above, we deem it appropriate to order for closure of the proceedings.
Accordingly, the Special Leave petition stands disposed of Pending application(s), if any, shall stand disposed of.
(DEEPAK JOSHI) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR