Supreme Court - Daily Orders
State Of Kerala vs N.V. Sebastian . on 13 July, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3907 OF 2011
State of Kerala & Ors. .. Appellant(s)
Versus
N.V. Sebastian & Ors. .. Respondent(s)
WITH
CIVIL APPEAL NO. 3908 of 2011
CIVIL APPEAL NO. 3909 of 2011
CIVIL APPEAL NO. 3910 of 2011
O R D E R
1. Learned counsel for the appellants, on instructions, seeks permission of this Court to withdraw these appeals in view of order passed by this Court in Civil Appeal No. 8776 of 2010, dated 16.04.2013.
Signature Not VerifiedDigitally signed by Charanjeet Kaur Date: 2015.07.14 17:58:43 IST Reason:
2. Permission sought for is granted. Accordingly, the civil Appeals are disposed of as 2 withdrawn in view of order passed by this Court in Civil Appeal No. 8776 of 2010, dated 16.04.2013.
...................CJI.
[ H.L. DATTU ] ....................J. [ ARUN MISHRA ] ....................J. [ AMITAVA ROY ] NEW DELHI, JULY 13, 2015.
3 ITEM NO.5 COURT NO.1 SECTION XIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No. 3907/2011 STATE OF KERALA & ORS. Appellant(s) VERSUS N.V. SEBASTIAN & ORS. Respondent(s)
(Office report for direction) WITH C.A. No. 3908/2011 (Office Report for Direction) C.A. No. 3909/2011 (Office Report for Direction) C.A. No. 3910/2011 (With Office Report for Direction) Date : 13/07/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. M.J. Philips, Adv.
Ms. Liz Mathew,Adv.
Mr. P.V. Dinesh,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are disposed of as withdrawn in view of order passed by this Court in Civil Appeal No. 8776 of 2010, dated 16.04.2013.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ]