Supreme Court - Daily Orders
Union Of India vs T.Chakrapani . on 3 January, 2014
ITEM NO.21 COURT NO.14 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 (Civil)....../2013
(CC 21951-21981/2013)
(From the judgement and order dated 04/03/2011 in WP No.15699/2010, WP
No.15818-15819/2008 and WP No.22912/2010, WP No.22913/2010, WP No.28122-
28133/2010, WP No.28314-28321, W.P.No.28917-28922/2010 of The HIGH COURT OF
MADRAS)
UNION OF INDIA & ANR Petitioner(s)
VERSUS
T.CHAKRAPANI & ORS. Respondent(s)
(With appln(s) for permission to file SLP and office report)
Date: 03/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. Rakesh K. Khanna, ASG
Mr. S. Nand Kumar, Adv.
Ms. Saroj Bala, Adv.
Mr. D.S. Mahra, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned Additional Solicitor General appearing on behalf of the petitioners.
Permission to file SLPs is granted. Delay condoned.
Leave granted.
Tag with Civil Appeal Nos.8872-8873/2013. (Usha Bhardwaj) (Phoolan Wati Arora) A.R.-cum-P.S. Assistant Registrar