Supreme Court - Daily Orders
The State Of Kerala vs K.C.Mathai (Dead) Through Lrs. on 18 February, 2016
Author: Arun Mishra
Bench: Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO. 2 OF 2015
IN
CIVIL APPEAL NO(s). 9211 OF 2014
STATE OF KERALA AND ANR. APPELLANT(S)
VERSUS
K.C.MATHAI (DEAD) RESPONDENT(S)
O R D E R
Application for restoration of the civil appeal is allowed. The civil appeal is restored to its original number.
Learned counsel for the appellant is directed to do the needful within a period of fifteen days.
........................J. (ARUN MISHRA) NEW DELHI, FEBRUARY 18, 2016 Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.02.19 16:51:02 IST Reason: ITEM NO.52 COURT NO.8 SECTION XIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. 2/2015 in Civil Appeal No(s). 9211/2014 STATE OF KERALA AND ANR. Appellant(s) VERSUS K.C.MATHAI (DEAD) Respondent(s) (For restoration and office report) Date : 18/02/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA [IN CHAMBER] For Appellant(s) Mr. Jogy Scaria, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Application for restoration of the civil appeal is allowed. The civil appeal is restored to its original number. Learned counsel for the appellant is directed to do the needful within a period of fifteen days.
(S. K. RAKHEJA) (MADHU NARULA)
COURT MASTER COURT MASTER
(Signed order is placed on the file)