Supreme Court - Daily Orders
K.N. Balasubramanian vs Commissioner, Corporation Of Chennai on 16 January, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.37 COURT NO.6 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). 916/2017
(Arising out of impugned final judgment and order dated 04/10/2016
in WP No. 27857/2014 passed by the High Court of Madras)
K.N. BALASUBRAMANIAN Petitioner(s)
VERSUS
COMMISSIONER, CORPORATION OF CHENNAI AND ANR Respondent(s)
(With interim relief)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. T. R. B. Sivakumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by counsel appearing for the petitioners seeking adjournment, list the matter after four weeks.
(JYOTI GUPTA) (SNEH LATA SHARMA)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
JYOTI GUPTA
Date: 2017.01.18
16:48:28 IST
Reason: