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State Of Tamil Nadu Rep By Secretary To Govt v. Promod Kumar Ips & Anr

State Of Tamil Nadu Rep By Secretary To Govt v. Promod Kumar Ips & Anr

(Supreme Court Of India)

Special Leave to Appeal (Civil) No. 12112-12113/2017 | 21-08-2018

1. Leave granted.

2. The appeals are disposed of in terms of the signed nonreportable judgment.

3. Pending interlocutory applications, if any, stand disposed of.

Advocate List

  • For Petitioner(s) Mr. K. V. Vijayakumar, AOR Ms. Naitreyee Mishra, Adv. Mr. Krishana, Adv.

  • For Respondent(s) Mr. Jayant Mohan, AOR Mr. B. V. Balaram Das, AOR

Bench
  • HON'BLE MR. JUSTICE L. NAGESWARA RAO
  • HON'BLE MR. JUSTICE S. A. BOBDE
Eq Citations
  • 2018 (4) SCT 597 (SC)
  • 2019 -1-LW 886
  • 2019 LABIC 30
  • 2019 (1) SLR 41 (SC)
  • AIR 2018 SC 4060
  • (2019) 2 SCC (LS) 127
  • 2019 (1) SCJ 71
  • 2018 (10) SCALE 157
  • (2018) 17 SCC 677
  • LQ/SC/2018/1044
Head Note

A. Constitution of India — Arts. 136 and 142 — Leave to appeal — Dismissal of appeal in terms of non-reportable judgment — Pending applications, if any, disposed of — Civil Procedure Code, 1908 — Ss. 114 and 100 — Leave granted — Constitution of India, Arts. 136 and 142