Supreme Court - Daily Orders
The Managing Director State Industries ... vs The Special Tahsildar (Land ... on 2 December, 2025
ITEM NO.1705 COURT NO.10 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). 14943-
14970/2024
THE MANAGING DIRECTOR STATE INDUSTRIES PROMOTION CORPORATION OF
TAMIL NADU LTD.Petitioner(s)
VERSUS
THE SPECIAL TAHSILDAR (LAND ACQUISITION) SIPCOT & ORS.Respondent(s)
230120/2025 - APPLICATION FOR SUBSTITUTION
230121/2025 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.
230124/2025 - SETTING ASIDE AN ABATEMENT
230125/2025 - APPLICATION FOR CONDONATION OF DELAY IN FILING THE
APPLICATION FOR SETTING ASIDE THE ABATEMENT
Date : 02-12-2025 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
[IN CHAMBER]
For Petitioner(s) :
Ms. Purnima Krishna, AOR
Mr. M.f.philip, Adv.
Mr. Karamveer Singh Yadav, Adv.
Mr. Togin M. Babichen, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
I.A. NO. 230120/2025, 230121/2025, 230124/2025 & 230125/2025 Delay condoned.
Interlocutory application for setting aside abatement and application for substitution are allowed.
Signature Not Verified Digitally signed by SNEHA DASAs prayed for, three weeks’ time is granted to the learned Date: 2025.12.03 counsel for the petitioner to file spare copies. 17:30:20 IST Reason:
(HARPREET KAUR) (MANOJ KUMAR) COURT MASTER (SH) BRANCH OFFICER