Supreme Court - Daily Orders
Union Of India vs A. Periasamy, I.F.S. on 28 November, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.59 COURT NO.11 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). 395/2014
(Arising out of impugned final judgment and order dated 12/03/2013
in WP No. 8418/2011 passed by the High Court Of Madras)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
A. PERIASAMY, I.F.S. & ANR. Respondent(s)
(with interim relief and office report)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Atul Yeshwant Chitale, Sr. Adv.
Ms. Manita Verma, Adv.
Ms. S.K. Bajwa, Adv.
Mr. Shreekant N. Terdal,Adv.
For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. R. Rakesh Sharma, Adv.
Mr. Praveen Maratha, Adv.
Dr. Sushil Balwada,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. However, the question of law is kept open.
Signature Not Verified(VINOD KUMAR) Digitally signed by Vinod Kumar Date: 2014.11.29 (MALA KUMARI SHARMA) 12:35:33 IST Reason: COURT MASTER COURT MASTER