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P. Raman vs The Government Of Tamil Nadu on 25 October, 2021

Bench: Indira Banerjee, J.K. Maheshwari

     ITEM NO.43                      Court 8 (Video Conferencing)              SECTION XII

                                     S U P R E M E C O U R T O F       I N D I A
                                             RECORD OF PROCEEDINGS

                           SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3959/2021

     (Arising out of impugned final judgment and order dated 15-12-2014
     in WA No. 980/2014 18-12-2020 in RA No. 44/2016 passed by the High
     Court of Judicature at Madras)

     P. RAMAN                                                                Petitioner(s)

                                                       VERSUS

     THE GOVERNMENT OF TAMIL NADU & ORS.                                     Respondent(s)

     (IA No. 25794/2021 - CONDONATION OF DELAY IN FILING)

     Date : 25-10-2021 These matters were called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)                   Mr. M. A. Chinnasamy, AOR
                                         K.S. Gnanasambandan, Adv.
                                         C. Rubavathi, Adv.
                                         M. Veeraragavan, Adv.
                                         Ch. Leela Sarveswar, Adv.
                                         V. Senthil Kumar, Adv.
                                         P. Rajaram, Adv.
                                         K. Ethiraj, Adv.

     For Respondent(s)                   Dr. Joseph Aristotle S., AOR
                                         Ms. Preeti Singh, Adv.
                                         Ms. Ripul Swati Kumari, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The matter is adjourned in terms of the letter circulated by the learned counsel for the Respondent to enable the respondent to file the counter affidavit.

Rejoinder Affidavit, if any, be filed within two weeks, thereafter.

Let the matter be listed on a non-miscellaneous day in the Month of January, 2022.

(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)