Supreme Court - Daily Orders
State Of Kerala And Etc. Etc. vs The Managing Director Kerela Stae ... on 16 September, 2016
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
1
SLP(C) D 18348/2016
ITEM NO.24 COURT NO.15 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) Diary No(s).
18348/2016
(Arising out of impugned final judgment and order dated 21/12/2015
in WA No. 1416/2015 21/12/2015 in WA No. 1440/2015 21/12/2015 in WA
No. 1441/2015 21/12/2015 in WA No. 1442/2015 21/12/2015 in WA No.
1479/2015 21/12/2015 in WA No. 1482/2015 21/12/2015 in WA No.
1488/2015 21/12/2015 in WA No. 1503/2015 21/12/2015 in WA No.
1505/2015 21/12/2015 in WP No. 19204/2005 21/12/2015 in WP No.
19427/2009 21/12/2015 in WA No. 1976/2015 21/12/2015 in WP No.
20180/2010 21/12/2015 in WA No. 2022/2015 21/12/2015 in WA No.
2023/2015 21/12/2015 in WA No. 2037/2015 21/12/2015 in WA No.
2038/2015 21/12/2015 in WA No. 2095/2015 21/12/2015 in WA No.
2108/2015 21/12/2015 in WA No. 2110/2015 21/12/2015 in WP No.
21173/2012 21/12/2015 in WA No. 2123/2015 21/12/2015 in WA No.
2342/2015 21/12/2015 in WP No. 26208/2005 21/12/2015 in WP No.
26208/2015 21/12/2015 in WP No. 30569/2010 21/12/2015 in WP No.
32207/2011 21/12/2015 in WP No. 33110/2010 21/12/2015 in WP No.
6085/2011 21/12/2015 in WP No. 6316/2010 21/12/2015 in WP No.
9959/2011 passed by the High Court of Kerala at Ernakulam)
STATE OF KERALA AND ORS. ETC. ETC. Petitioner(s)
VERSUS
P.P. SURESH AND ORS. ETC. ETC. Respondent(s)
(Office report on default)
Date : 16/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Mr. G. Prakash,Adv.
Mr. Jishnu M.L.,Adv.
Mrs. Priyanka Prakash,Adv.
Mrs. Beena Prakash,Adv.
Signature Not Verified Mr. Manu Srinath,Adv.
Digitally signed by
SAPNA BISHT
Date: 2016.09.19
10:35:36 IST
Reason: Mr. Ramesh Babu M. R.,Adv.
For Respondent(s) Mr. Ankur S. Kulkarni,Adv.
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SLP(C) D 18348/2016
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that he has already cured the defects as pointed out by the Registry.
Registry to verify and proceed further.
(SAPNA BISHT) (SHARDA KAPOOR)
SR. P.A. COURT MASTER