Supreme Court - Daily Orders
Major Basil John vs The State Of Kerala on 15 July, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.34 COURT NO.11 SECTION II-B
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 (Crl.) No(s).3651/2018
(Arising out of impugned final judgment and order dated 22-06-2017
in CRLMC No.1877/2015 passed by the High Court Of Kerala At
Ernakulam)
MAJOR BASIL JOHN Petitioner(s)
VERSUS
STATE OF KERALA & ORS. Respondent(s)
(IA No. 53483/2018 - EXEMPTION FROM FILING O.T.)
Date : 15-07-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. Ashish Kumar Sinha, Adv.
Ms. Jasmin Kurian, Adv.
Mr. James P. Thomas, AOR
For Respondent(s)
Mr. Nishe Rajen Shonker, AOR
Ms. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Reegan S. Bel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner seeking adjournment, list the matter after four weeks.
(ARJUN BISHT) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by ARJUN BISHT Date: 2019.07.18 BRANCH OFFICER 09:51:24 IST Reason: