Supreme Court - Daily Orders
K Bhaskaran vs The Chairman Kerala State Warehousing ... on 1 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.26 COURT NO.12 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)...... Diary No(s).9870/2019
(Arising out of impugned final judgment and order dated 06-07-2018
in W.A No.1186/2017, 27-09-2018 in RP No.775/2018 passed by the
High Court Of Kerala At Ernakulam)
K BHASKARAN Petitioner(s)
VERSUS
THE CHAIRMAN KERALA STATE WAREHOUSING CORPORATION
& ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.49173/2019-CONDONATION OF DELAY
IN FILING and IA No.49177/2019-EXEMPTION FROM FILING O.T.)
Date : 01-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. James P. Thomas, AOR
Md. Afzal Ansari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.04.01 15:11:06 IST Reason: