Supreme Court - Daily Orders
V.S Abdul Khader vs The State Of Kerala on 24 November, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.15 COURT NO.11 SECTION XI -A
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 (C) No(s). 31359/2017
(Arising out of impugned final judgment and order dated 08-02-2017
in WA No. 260/2017 passed by the High Court Of Kerala At Ernakulam)
V.S ABDUL KHADER Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.61089/2017-EXEMPTION FROM FILING
O.T. and IA No.61088/2017-CONDONATION OF DELAY IN REFILING)
Date : 24-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Guru Krishna Kumar,Sr.Adv.
Mr. Abid Ali Beeran P, AOR
Mr. Irfana Nazeer,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is allowed to be withdrawn without prejudice to any other remedy in accordance with law.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by MADHU BALA Date: 2017.11.25 11:24:08 IST Reason: