Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

K.C. Padmakshy (Died) Thr. Lrs. . vs State Of Kerala . on 27 August, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.19                              COURT NO.8                   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).    13118/2013

     (Arising out of impugned final judgment and order dated 19-10-2012
     in MFA No. 162/2011 passed by the High Court Of Kerala At
     Ernakulam)

     K.C. PADMAKSHY (DEAD) THR. LRS.                                     Petitioner(s)

                                                      VERSUS

     STATE OF KERALA & ANR.                                              Respondent(s)

     Date : 27-08-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)                Mr.   Thomas P. Joseph, Sr. Adv.
                                      Mr.   Sudarsh Menon, AOR
                                      Mr.   S.behra, Adv.
                                      Mr.   Ram Gupta, Adv.

     For Respondent(s)                Mr.   Pallav Shishodia, Sr. Adv.
                                      Mr.   G. Prakash, AOR
                                      Mr.   Jishnu M.L., Adv.
                                      Ms.   Priyanka Prakash, Adv.
                                      Ms.   Beena Prakash, Adv.

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

Heard counsel for the parties. We decline to interfere in this special leave petition. The Special Leave Petition is accordingly dismissed.

In view of the above, pending application(s), if any, shall stand disposed of.


Signature Not Verified

Digitally signed by
                          (NEETU KHAJURIA)                              (VIDYA NEGI)
CHARANJEET KAUR
Date: 2019.08.29
17:28:51 IST
                            COURT MASTER                                COURT MASTER
Reason: