Supreme Court - Daily Orders
The Executive Engineer, Tamil Nadu ... vs M Shanmuga Sundara Chokalingam And Ors. on 17 September, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2019
Diary No. 26751 of 2019
IN
SPECIAL LEAVE PETITION (CIVIL) NOS. 13553-13556 OF 2016
THE EXECUTIVE ENGINEER,
TAMIL NADU WATER SUPPLY AND DRAINAGE BOARD,
DESALINATION PLANT Petitioner(s)
VERSUS
M SHANMUGA SUNDARA CHOKALINGAM AND ORS. Respondent(s)
O R D E R
Application for oral hearing in Court is rejected.
Delay condoned.
We have perused the review petition and the connected papers. We do not find any merit in the review petitions and the same stand dismissed.
……………………………………………………………., J. [ ROHINTON FALI NARIMAN ] ……………………………………………………………., J. [ VINEET SARAN ] New Delhi;
September 17, 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.09.25 17:36:41 IST Reason: ITEM NO.1005 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No. 26751/2019 (Arising out of impugned final judgment and order dated 07-05-2019 in SLP(C) No. 13553-13556/2016 passed by the Supreme Court of India) THE EXECUTIVE ENGINEER, TAMIL NADU WATER SUPPLY AND DRAINAGE BOARD, DESALINATION PLANT Petitioner(s) VERSUS M SHANMUGA SUNDARA CHOKALINGAM & ORS. Respondent(s) (With IA No. 112022/2019 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT and IA No. 112020/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 17-09-2019 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed in terms of the signed order.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed order is placed on the file.]