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Government Of Tamil Nadu & Anr. Etc. vs Registration Department Sc/St And M.B.C. Employees General Welfare Sangam And Anr.Etc.

Supreme Court Of India · Decided on 5 March 2019 · Citation: (2019) 03 SC CK 0158

HON’BLE JUDGES
Ranjan Gogoi, CJ · Sanjiv Khanna, J
RESULT
Dismissed
CASE NUMBER
Miscellaneous Application No.235 Of 2019 In Dairy No. 543 Of 2019
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Judgment

3 paragraphs · 125 words
1.

We have heard Shri C.A. Sundaram, learned Senior Counsel appearing for the applicants/appellants. We have also read and considered the order/letter dated 30th January, 2019 of the Commercial Taxes and Registration (K) Department, Chennai on implementation of this Court's order dated 11th September, 2018 passed in Civil Appeal No.9334 of 2018 (arising out of Special Leave Petition (Civil) No.5588 of 2006) and other connected matters.

2.

Having heard the learned counsel for the applicants and having considered the matter we find no ground to recall or vary our order dated 11th September, 2018 passed in Civil Appeal No.9334 of 2018 (arising out of Special Leave Petition (Civil) No.5588 of 2006) and other connected matters.

3.

The Miscellaneous Application is dismissed in the above terms.