Supreme Court - Daily Orders
M/S Tamil Nadu Generation And ... vs Tamil Nadu Fly Ash Bricks And Blocks ... on 21 July, 2017
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
CHAMBER MATTER COURT NO.3 SECTION XII
No. 33
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).
29890-29892/2014
M/S TAMIL NADU GENERATION AND DISTRIBUTION CORP. LTD & ANR.
Petitioner(s)
VERSUS
TAMIL NADU FLY ASH BRICKS AND BLOCKS MANUFACTURES ASSO. AND ORS
Respondent(s)
Date : 21-07-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBERS]
For Petitioner(s) Mr. B. Vinodh Kanna, Adv.
Mr. A. Sriram, Adv.
` Mr. B. Balaji, AOR
For Respondent(s) Mr. K. K. Mani, Adv.
Mrs. T. Archana, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time, as last opportunity, is granted to learned counsel for the petitioners to file proof of deposit of Rs. 1,000/- (Rupees One Thousand Only) with the Supreme Court Employees Mutual Welfare Fund.
(SONALI SAUND) (SNEH LATA SHARMA)
SENIOR PERSONAL ASSISTANT COURT MASTER
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2017.07.26
17:10:00 IST
Reason: