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M. M. Varghese vs Kerala State Electricity Board on 2 September, 2016

Bench: Shiva Kirti Singh, R. Banumathi

     ITEM NO.20                             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).
     15929-15930/2016

     (Arising out of impugned final judgment and order dated 21/11/2015
     in WA No. 1675/2014 18/01/2016 in WA No. 1675/2014 18/01/2016 in RP
     No. 28/2016 passed by the High Court Of Kerala At Ernakulam)

     M. M. VARGHESE                                                    Petitioner(s)

                                                   VERSUS

     KERALA STATE ELECTRICITY BOARD AND ORS                            Respondent(s)

     (with appln. (s) for c/delay in filing SLP)


     Date : 02/09/2016 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
                           HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                  Ms. Malini Poduval,Adv.
                                        Ms. Babita Sant, Adv.
                                        Ms. Cordelia, Adv.

     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard.

Delay condoned.

Special Leave Petitions are dismissed. Interlocutory Applications, if any, shall stand disposed of.

COURT MASTER COURT MASTER Date: 2016.09.03 12:20:49 IST Reason: