Kerala High Court
State Of Kerala vs P. Nadeera on 14 January, 2008
Author: Kurian Joseph
Bench: Kurian Joseph, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA App No. 784 of 2006()
1. STATE OF KERALA, REP. BY
... Petitioner
Vs
1. P. NADEERA, T.C.35/39, 71/2599,
... Respondent
2. M. BASHEER, S/O.MUHAMMED,
3. MAHEEN, S/O.MUHAMMED,
4. THE DIRECTOR, AIRPORT AUTHORITY
For Petitioner :GOVERNMENT PLEADER
For Respondent : No Appearance
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :14/01/2008
O R D E R
KURIAN JOSEPH & HARUN-UL-RASHID, JJ.
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L.A.A.No.784 of 2006
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Dated 14th January, 2008.
J U D G M E N T
Kurian Joseph, J.
C.M.Appln.No.1337/06 : There is a delay of 323 days in filing the appeal.
The appeal is directed against the judgment and decree in LAR 249/96 on the file of the II Additional Sub Court, Thiruvananthapuram. It is submitted that the relied on judgment in LAR 233/96 has become final, by the judgment dated 10.10.2007 in LAA 1788/02. Therefore, there is no reason to condone the delay. The delay petition as well as the appeal are dismissed.
I.A.No.4522/06 : Dismissed.
KURIAN JOSEPH, JUDGE.
HARUN-UL-RASHID, JUDGE.
tgs