Supreme Court - Daily Orders
S. Sundar vs The Chief Engineer (Highways) General . on 18 August, 2015
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.73 COURT NO.4 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) Diary No(s).
7078/2015
(Arising out of impugned final judgment and order dated 10/07/2014
in WA No. 2155/2013 passed by the High Court of Madras)
S. SUNDAR Petitioner(s)
VERSUS
THE CHIEF ENGINEER (HIGHWAYS) GENERAL AND ORS. Respondent(s)
(Office report on default)
Date : 18/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Krishna Kumar R.S., Adv.
Mr. K.S. Mahadevan, Adv.
Mr. Rajesh Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry in office report dated 15th June, 2015.
(Neeta) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.08.20
15:14:48 IST
Reason: