Supreme Court - Daily Orders
The State Of Kerala vs M/S Cochin Shipyard Ltd. on 22 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.20 COURT NO.2 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
Petition(s) for Special Leave to Appeal (C) No(s). 5227/2019
(Arising out of impugned final judgment and order dated 09-10-2018
in OTR No. 35/2014 passed by the High Court Of Kerala At Ernakulam)
THE STATE OF KERALA Petitioner(s)
VERSUS
M/S COCHIN SHIPYARD LTD. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 22-02-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. C. K. Sasi, AOR
Ms. Namantara Roy, Adv.
Mr. Abdullah N., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.02.23 11:22:57 IST Reason: