Supreme Court - Daily Orders
Bineesh vs State Of Kerala on 1 May, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.18 COURT NO.2 SECTION IIB
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 (Crl.)...... of 2015
CRLMP No(s). 6930/2015
(Arising out of impugned final judgment and order dated 08/01/2013
in CRLMA No. 8645/2012,08/01/2013 in CRLA No. 2548/2008 passed by
the High Court Of Kerala At Ernakulam)
BINEESH Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 01/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Renjith B. Marar,Adv.
Ms. Lakshmi N. Kaimal,Adv.
Ms. Anu Dixit Kaushik,Adv.
Mr. Anas M. Shamnad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Learned counsel for the petitioner prays for and is granted four weeks' time to file an additional document. Post thereafter.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.05.01 13:49:13 IST Reason: