Supreme Court - Daily Orders
J. Kirubakaran Marcus vs The Commissioner The Greater Chennai ... on 1 March, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.10 COURT NO.11 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). 4204/2019
(Arising out of impugned final judgment and order dated 31-07-2018
in WP No. 19570/2018 passed by the High Court Of Judicature At
Madras)
J. KIRUBAKARAN MARCUS Petitioner(s)
VERSUS
THE COMMISSIONER,
THE GREATER CHENNAI CORPORATION & ORS. Respondent(s)
(IA 17161/2019-Application for exemption from filing official
translation )
Date : 01-03-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. P. V. Dinesh, AOR
Ms. Sindhu T.P., Adv.
Mr. Mukund P. Unny, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard counsel for the petitioner. Application for exemption from filing official translation is allowed.
Issue notice on the special leave petition as also on the application for condonation of delay, returnable is three weeks.
Dasti, in addition, is permitted.
(NEETU KHAJURIA) (VIDYA NEGI)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
NEETU KHAJURIA
Date: 2019.03.02
12:15:16 IST
Reason: