Supreme Court - Daily Orders
Manju Gopinath vs State Of Kerala on 7 February, 2014
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ITEM NO.201 COURT NO.10 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 (Civil) No(s).24644/2008
(From the judgement and order dated 24/07/2008 in WA No.1546/2008 of the
HIGH COURT OF KERALA AT ERNAKULAM)
MANJU GOPINATH & ORS. Petitioner(s)
VERSUS
STATE OF KERALA & ANR. Respondent(s)
(With appln(s) for directions and with prayer for interim relief and office
report) (FOR FINAL DISPOSAL)
Date: 07/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s) Mr. C.S. Rajan,Sr.Adv.
Mr. Vipin Nair,Adv.
Mr. P.B. Suresh,Adv.
Mr. Venkatasubramanian R.,Adv.
For M/S. Temple Law Firm,Advs.
Mr. M.T. George,Adv.
Ms. Kawitha,Adv.
for Mr. G. Prakash,Adv.
Dr. K.P. Kylasanatha Pillay,Sr.Adv.
Mr. P.A. Noor Muhamed,Adv.
Ms. Asha Joseph,Adv.
Mr. Giffara S.,Adv.
UPON hearing counsel the Court made the following
O R D E R
List this matter on a non-miscellaneous day in the second week of April, 2014.
(A.S. BISHT) (SNEH LATA SHARMA) A.R.-CUM-P.S. COURT MASTER