Supreme Court - Daily Orders
State Of Kerala & Ors. Etc. vs Manager, Pmsa L.P. School, ... on 1 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.24 COURT NO.13 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). 8994-8995/2015
(Arising out of impugned final judgment and order dated 07/06/2012
in WA No. 95/2010 and WA No. 670/2010 passed by the High Court Of
Kerala At Ernakulam)
STATE OF KERALA & ORS. ETC. Petitioner(s)
VERSUS
MANAGER, PMSA L.P. SCHOOL,
CHATTIPARAMBA & ANR. & ETC. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 01/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Jogy Scaria, Adv.
Mr. Reegan Sbel, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed on the ground of delay alone.
(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.07.04 13:17:27 IST Reason: