Supreme Court - Daily Orders
M.K. Kareem Sahib vs State Of Kerala on 22 August, 2014
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ITEM NO.2 COURT NO.3 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3801/2010
M.K. KAREEM SAHIB & ORS. Appellant(s)
VERSUS
STATE OF KERALA & ANR. Respondent(s)
(Office report for direction)
Date : 22/08/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Dr. K.P.K.Pillay, Sr. Adv.
Ms. Asha Joseph, Adv.
Mr. Vijay Kumar ,Adv.
For Respondent(s) Mr. K.Radhakrishnan, Sr. Adv.
Mr.Saddhashiv Reddy, Adv.
Mr. B. Krishna Prasad ,Adv.
Mr. D. Mahesh Babu ,Adv.
Mr. K. R. Sasiprabhu ,Adv.
Ms. Bina Madhavan ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The civil appeal is dismissed in terms of the signed order.
Signature Not Verified Digitally signed by(Shashi Sareen) (Veena Khera) Shashi Sareen Date: 2014.08.23 06:08:44 ALMT Court Master Court Master Reason: ( The Signed Order is placed on the file.) 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. 3801 OF 2010 M.K.KAREEM SAHIB AND ORS. .. Appellant(s) .
Versus STATE OF KERALA AND ANR. .. Respondent(s) .
O R D E R Heard learned counsel for the parties.
We see no reason to interfere with the impugned order.
The civil appeal is dismissed.
......................J. (T.S.THAKUR) ......................J. (R.Banumathi) New Delhi, August 22nd, 2014.