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Supreme Court - Daily Orders

Thiru C. Vijayarajkumar I.A.S, ... vs M.Balakumar, General Secretary, Tamil ... on 20 January, 2017

Bench: A.K. Sikri, R.K. Agrawal

     ITEM NO.43                                  COURT NO.8                    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).                          1497/2017

     (Arising out of impugned final judgment and order dated 24/11/2016
     in COP No. 1467/2015 passed by the High Court Of Madras)

     THIRU C. VIJAYARAJKUMAR I.A.S,
     MANAGING DIRECTOR TAMIL NADU WATER SUPPLY
     AND DRAINAGE BOARD                                                        Petitioner(s)

                                                         VERSUS

     M.BALAKUMAR, GENERAL SECRETARY, TAMIL NADU
     KUDINEER VADIGAL VARIYA OOLIYAR
     MATHIYA AMAIPU (CITU)                                                     Respondent(s)

     (WITH APPLN. (S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES AND
     INTERIM RELIEF AND OFFICE REPORT)


     Date : 20/01/2017 This petition was called on for hearing today.

     CORAM :                  HON'BLE MR. JUSTICE A.K. SIKRI
                              HON'BLE MR. JUSTICE R.K. AGRAWAL

     For Petitioner(s)                   Mr.    Mukul Rohatagi, AG
                                         Mr.    C. Paramasivam, Adv.
                                         Mr.    M. Yogesh Kanna,Adv.
                                         Ms.    Nithya, Adv.

     For Respondent(s)                   Mr. G. Sivabala Murugan, Adv.
                                         Ms. Vandana, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Adjourned by eight weeks to await the decision in the Curative Petition which is filed by the petitioner as well as the decision in special leave petition (c) no. 26465 of 2015.

In the meantime, there shall be stay of the contempt proceedings.

Signature Not Verified

Digitally signed by
ASHWANI KUMAR
Date: 2017.01.21
12:30:14 IST
Reason:




                              (Ashwani Thakur)                         (Mala Kumari Sharma)
                                COURT MASTER                               COURT MASTER