Supreme Court - Daily Orders
State Of Kerala vs Kerala State Handloom Weavers ... on 24 April, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.23 COURT NO.6 SECTION XIA
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)......CC No(s).
4840/2017
(Arising out of impugned final judgment and order dated 11/07/2016
in WA No. 1288/2016 passed by the High Court of Kerala at
Ernakulam)
STATE OF KERALA AND ANR. Petitioner(s)
VERSUS
KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE SOCIETY
LTD. AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 24/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Jishnu M.L.,Adv.
Mrs. Priyanka Prakash,Adv.
Mrs. Beena Prakash,Adv.
Mr. Manu Srinath,Adv.
Mr. Vijaya Mohan V.,Adv.
For Mr. G. Prakash,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find that the connected matter has already been dismissed as withdrawn.
Learned counsel appearing for the petitioners, on instruction, seeks permission to withdraw this Special Leave Petition also.
Permission is granted.
The Special Leave Petition is, accordingly, dismissed as Signature Not Verified withdrawn.
Digitally signed by NARENDRA PRASAD Date: 2017.04.26 15:43:22 IST Reason: (NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR