Supreme Court - Daily Orders
Kerala State Co-Op Employees Pension ... vs C.D.Udayakumar . on 6 May, 2015
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.15 COURT NO.14 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 1/2014 in Civil Appeal No(s). 7929/2014
KERALA STATE CO-OP EMPLOYEES PENSION BRD Appellant(s)
VERSUS
C.D.UDAYAKUMAR & ORS. Respondent(s)
(for impleadment as party respondent)
Date : 06/05/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Appellant(s)
Mr. P. V. Dinesh,Adv.
For Respondent(s) Mr. James P. Thomas, Adv.
Mr. P. George Giri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel submits that the impleading applicants are already on record and, hence, he seeks leave to withdraw the application for impleadment.
In view of the above, the same is dismissed as not pressed.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.05.08
17:34:12 IST
Reason: