Supreme Court - Daily Orders
Madurai Karpaga Nagar Nagarathar ... vs The State Of Tamil Nadu on 29 August, 2022
Bench: Indira Banerjee, M.M. Sundresh
ITEM NO.44 COURT NO.5 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). 13764/2022
(Arising out of impugned final judgment and order dated 23-06-2022
in WPMD No. 13259/2021 passed by the High Court Of Judicature At
Madras At Madurai)
MADURAI KARPAGA NAGAR NAGARATHAR SANGAM Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.110038/2022-EXEMPTION FROM FILING
O.T. )
Date : 29-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. M.P. Parthiban, AOR
Mr. A.S. Vairawan, Adv.
Mr. R. Sudhakaran, Adv.
Mr. G.R. Vikash, Adv.
Mr. Subrahmanya Bhanu, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We find no grounds to interfere with the impugned judgment and order of the High Court in exercise of jurisdiction under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Pending applications, if any, stand disposed of accordingly.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2022.08.29 (GULSHAN KUMAR ARORA) 17:11:00 IST Reason: (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH)