Supreme Court - Daily Orders
The Tamil Nadu Nursery Primary ... vs Government Of Tamil Nadu on 8 October, 2021
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.4 Court 16 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 23565/2020
(Arising out of impugned final judgment and order dated 13-09-2019
in WP No. 27451/2018 passed by the High Court of Judicature at
Madras)
THE TAMIL NADU NURSERY PRIMARY Petitioner(s)
MATRICULATION HIGHER SECONDARY SCHOOLS
ASSOCIATION
VERSUS
GOVERNMENT OF TAMIL NADU & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.123827/2021-CONDONATION OF DELAY
IN FILING and IA No.123825/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 08-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. G.sivabalamurugan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice and tag with Civil Appeal No. 5702/2014 titled as “Association of Management of Coimbatore Vs. The President,K.Vellakulam Panchayat.” List the matter before the appropriate Bench in the third week of January, 2022.
We clarify that there is no stay on the impugned judgment and the petitioner would pay the property tax.
Signature Not VerifiedIn case the petitioner succeeds, appropriate directions/order would be passed.
Digitally signed by Dr. Mukesh Nasa Date: 2021.10.09 12:36:04 IST Reason: (BABITA PANDEY) (ANITA RANI AHUJA) COURT MASTER (SH) ASST. REGISTRAR