Supreme Court - Daily Orders
E.N. Chandran vs Valsan Matahil on 28 July, 2017
Bench: Dipak Misra, A.M. Khanwilkar
ITEM NO.23 COURT NO.2 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 20074/2017
(Arising out of impugned final judgment and order dated 06-01-2017
in RSA No. 855/2016 passed by the High Court Of Kerala At
Ernakulam)
E.N. CHANDRAN Petitioner(s)
VERSUS
VALSAN MATAHIL Respondent(s)
(CONDONATION OF DELAY IN FILING and EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
Date : 28-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. K. Rajeev, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with SLP (C) No.11662 of 2017.
(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2017.07.29 13:06:28 IST Reason: