Supreme Court - Daily Orders
M.I.E.T. Educational Institutions ... vs The Assistant Executive Engineer on 2 July, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.13 COURT NO.12 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).12443/2019
(Arising out of impugned final judgment and order dated 28-01-2019
in WPMD No.18643/2016 passed by the High Court Of Judicature At
Madras At Madurai)
M.I.E.T. EDUCATIONAL INSTITUTIONS REP. BY GENERAL
SECRETARY Petitioner(s)
VERSUS
THE ASSISTANT EXECUTIVE ENGINEER & ORS. Respondent(s)
(With appln. for permission to file lengthy list of dates)
Date : 02-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. A.K. Ganguli,Sr.Adv.
Mr. A Mariarputham,Sr.Adv.
Mr. M. Palani,Adv.
Ms. Aruna Mathur,Adv.
Ms. Anuradha Arputham,Adv.
Ms. Geetanjali,Adv.
for M/s. Arputham Aruna & Co.,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending applications stand disposed of.
Signature Not Verified(B.Parvathi) (Sunil Kumar Rajvanshi) Digitally signed by Court Master Court Master BALA PARVATHI Date: 2019.07.04 15:05:30 IST Reason: