Supreme Court - Daily Orders
S Ganeshraja vs The Deputy Salt Commissioner And Ors. on 14 August, 2017
Bench: Dipak Misra, A.M. Khanwilkar
R E V I S E D
ITEM NO.15 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.7192/2017
(Arising out of impugned final judgment and order dated 31-08-2016
in SA No. 1214/2010 passed by the High Court of Madras)
S GANESHRAJA Petitioner(s)
VERSUS
THE DEPUTY SALT COMMISSIONER AND ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T., for bringing legal
heirs of the deceased petitioner and c/delay in bringing legal
heirs of the deceased petitioner)
Date : 14-08-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. A.T.M. Ranga Ramanujam, Sr. Adv.
Mr. A. Chinnasamy, Adv.
Ms. C. Rubavathi, Adv.
Mr. S. Peer Mohamad, Adv.
Mr. M. A. Chinnasamy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for bringing legal heirs of the deceased petitioner is allowed.
Having heard Mr. A.T.M. Ranga Ramanujam, learned senior counsel for the petitioner, we do not perceive any merit in this special leave petition and it is, accordingly, dismissed.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.08.21 17:53:56 IST Reason:(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar