Supreme Court - Daily Orders
T. Murugan Etc. vs The Commissioner Nagercoil ... on 18 October, 2022
Bench: B.R. Gavai, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PET.(C) No.980/2021 in SLP(C) Nos.8607/2018
J. SAHAYARANI Petitioner(s)
VERSUS
TMT. ASHA AJITH Alleged Contemnor(s)/Respondent(s)
O R D E R
We are not inclined to entertain this Contempt Petition, the same is, accordingly, dismissed.
….........................J (B.R. GAVAI) ...........................J (B.V. NAGARATHNA) NEW DELHI OCTOBER 18, 2022 Signature Not Verified Digitally signed by SNEHA Date: 2022.10.22 14:25:45 IST Reason: 1 ITEM NO.6 COURT NO.8 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). 8602-8609/2018 (Arising out of impugned final judgment and order dated 27-03-2018 in WPMD No. 656/2018 27-03-2018 in WPMD No. 653/2018 27-03-2018 in WPMD No. 647/2018 27-03-2018 in WPMD No. 646/2018 27-03-2018 in WPMD No. 288/2018 27-03-2018 in WPMD No. 190/2018 27-03-2018 in WPMD No. 189/2018 27-03-2018 in WPMD No. 106/2018 passed by the High Court Of Judicature At Madras At Madurai) T. MURUGAN ETC. Petitioner(s) VERSUS THE COMMISSIONER NAGERCOIL MUNICIPALITY ETC. Respondent(s) (IA No. 47901/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 117706/2018 - EXEMPTION FROM FILING O.T. IA No. 60033/2018 - EXEMPTION FROM FILING O.T. IA No. 47902/2018 - EXEMPTION FROM FILING O.T. IA No. 117703/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 60028/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH SLP(C) No. 24438/2018 (XII) (IA No. 76961/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 76959/2018 - EXEMPTION FROM FILING O.T.) CONMT.PET.(C) No. 980/2021 in SLP(C) No. 8602-8609/2018 (XII) (FOR ADMISSION and IA No.130092/2021-EXEMPTION FROM FILING O.T.) SLP(C) No. 10743/2018 (XII) (FOR ADMISSION and I.R. and IA No.60294/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.60289/2018-EXEMPTION FROM FILING O.T.) 2 SLP(C) No. 11217/2018 (XII) SLP(C) No. 8785/2018 (XII) (FOR ADMISSION and I.R. and IA No.48786/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.48787/2018-EXEMPTION FROM FILING O.T.) SLP(C) No. 24324/2018 (XII) (IA No. 77931/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 77932/2018 - EXEMPTION FROM FILING O.T.) SLP(C) No. 10226/2018 (XII) SLP(C) No. 23994/2018 (XII) (IA No. 75415/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 75416/2018 - EXEMPTION FROM FILING O.T.) Date : 18-10-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(s) Mr. M.P. Parthiban, AOR Mr. A.S. Vairawan,Adv.
Mr. R. Sudhakaran,Adv.
Mr. G.R. Vikash,Adv.
Mr. D. Subrahmanya Bhanu,Adv. Mr. Rohan,Adv.
Mr. T. Hari Hara Sudhan,Adv.
Mr. Ankur Prakash, AOR For Respondent(s) Mr. V. Krishna Murthy,Sr.Adv., AAG Mr. D.kumanan, AOR Mr. Sheikh F. Kalia,Adv.
Ms. Racheeta Chawla,Adv.
Mr. Mayil Samy K.,Adv.
Mr. P. Soma Sundaram, AOR Mr. C. Thangaraja,Adv.
Mr. S. Krishnamoorthy,Adv.
Mr. G. Ananda Selvam,Adv.
Mr. Sanchit Maheshwari,Adv.
Mr. Vinodh Kanna B., AOR UPON hearing the counsel the Court made the following O R D E R 3 CONMT.PET.(C) No. 980/2021 in SLP(C) No. 8602-8609/2018 The contempt petition is dismissed, in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
REST OF THE MATTERS We are not inclined to interfere with the impugned judgment(s) and order(s) passed by the High Court. The special leave petition(s) is/are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order, as above, is placed on the file) 4