Supreme Court - Daily Orders
K. Ramanathan vs State Of Kerala on 2 November, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.9 COURT NO.2 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)...... of 2015
CC No(s). 263/2015
(Arising out of impugned final judgment and order dated 10/02/1997
in LAA No. 86/1991 passed by the High Court Of Kerala At Ernakulam)
K. RAMANATHAN & ANR. Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 02/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Atul Shankar Vinod,Adv.
Mr. Dileep Pillai,Adv.
Mr. Ajay K. Jain,Adv.
Mr. M. P. Vinod,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
There is an inordinate delay of 5227 days in the filing of this special leave petition, besides a delay of 1178 days in the refiling of the special leave petition. The petitioner has no doubt filed applications for condonation of the said delay but the same do not, in our opinion, offer any cogent reasons for such a long delay. The applications for condonation of delay are accordingly dismissed and so also the special leave petition as time barred.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.11.02 16:13:39 IST Reason: (MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER