Supreme Court - Daily Orders
K.R. Tamizhmani vs The State Of Tamil Nadu Department Of ... on 10 September, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.8 COURT NO.4 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No. 2217 of 2018 in T.C.(C) No. 137 of 2015
K.R. TAMIZHMANI & ORS. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
(FOR ADMISSION and IA No.114034/2018-INTERVENTION/IMPLEADMENT and
IA No.107428/2018-INTERVENTION/IMPLEADMENT and IA No.107432/2018-
CLARIFICATION/ DIRECTION and IA No.107438/2018-CLARIFICATION/
DIRECTION)
Date : 10-09-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Mahesh Agrawal, Adv.
Ms. Neeha Nagpal, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Ms. Asmita Singh, Adv.
Mr. Gautam Narayan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application(s) for impleadment/intervention is/are dismissed. We are of the view that there is no ambiguity in the Judgment and till such time a reconstitution of the Tribunal does not take place arising from a retirement of a Member from the legal field, the existing Tribunal will decide all the cases.
The application/s for clarification/direction is/are disposed of.
In view of the above, the misc. petition is disposed of. Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2018.09.12 18:03:55 IST Reason:
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR