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Sreejith P.S vs The State Of Kerala on 10 November, 2017

Bench: N.V. Ramana, Amitava Roy

     ITEM NO.49                          COURT NO.9               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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 30956/2017

     (Arising out of impugned final judgment and order dated 17-08-2017
     in WP(C) No. 37493/2016(J) passed by the High Court of Kerala at
     Ernakulam)

     P.S SREEJITH & ORS.                                           Petitioner(s)

                                                VERSUS

     THE STATE OF KERALA & ORS.                                    Respondent(s)

     (IA No.102653/2017-EXEMPTION FROM FILING O.T. and IA
     No.102649/2017-PERMISSION TO FILE SLP/TP and IA
     No.116772/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
     No.116774/2017-EXEMPTION FROM FILING O.T.)

     WITH
     SLP(C) No. 30510/2017 (XI -A)

     Date : 10-11-2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)             Mr. Romy Chacko, AOR

                                   Mr. Venkita Subramoniam T.R., AOR

     For Respondent(s)

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

We have heard learned counsel for the petitioners. Permission to file special leave petition is granted. We are not inclined to interfere with the impugned order of the High Court.

The special leave petitions are, accordingly, dismissed.

Pending applications, if any, are also stand disposed of.

     (SWETA DHYANI)                                               (RENUKA SADANA)
     SENIOR PERSONAL ASSISTANT                                     ASST.REGISTRAR