Supreme Court - Daily Orders
S. Balakrishnan vs Union Of India on 13 January, 2020
Bench: Arun Mishra, M.R. Shah
ITEM NO.26 COURT NO.3 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). 273-274/2020
(Arising out of impugned final judgment and order dated 14-11-2019
in WP No. 14329/2019 14-11-2019 in WP No. 14333/2019 passed by the
High Court Of Judicature At Madras)
S. BALAKRISHNAN & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.1477/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.1479/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 13-01-2020 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Ms. Kiran Bhardwaj, AOR
Mr. Ajay K. J. Aneja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order(s) passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Pending interlocutory application(s), if any, stands disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2020.01.14
17:39:51 IST
Reason: