Supreme Court - Daily Orders
M/S Savio Industrial And Structural ... vs Southern Railway Rep By General Manager on 4 November, 2019
Bench: N.V. Ramana, V. Ramasubramanian
ITEM NO.9 COURT NO.2 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).25365-25366/2019
(Arising out of impugned final judgment and order dated 02-01-2019
in OSA No.119/2018 and OSA No.303/2018 passed by the High Court of
Judicature at Madras)
M/S SAVIO INDUSTRIAL AND STRUCTURAL CORPORATION Petitioner(s)
VERSUS
SOUTHERN RAILWAY REP BY GENERAL MANAGER & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 04-11-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. S.Nagamuthu, Sr.Adv.
Mr. M.P. Parthiban, AOR
Mr. A.S. Vairawan, Adv.
Mr. R. Sudhakaran, Adv.
Mr. Hardik Gautam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. The special leave petitions are dismissed.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2019.11.05
17:23:11 IST
Reason: