Supreme Court - Daily Orders
Tnstc (Coimbatore) Ltd. vs K.C. Palanisamy on 27 March, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.27 COURT NO.10 SECTION XV
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)......CC No(s).
4983/2015
(Arising out of impugned final judgment and order dated 15/09/2014
in WA No. 142/2012 passed by the High Court Of Madras)
TNSTC (COIMBATORE) LTD. & ANR. Petitioner(s)
VERSUS
K.C. PALANISAMY Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 27/03/2015 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. R. Ayyam Perumal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
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.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.03.27
17:28:37 IST
Reason: