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Raphimon M.E. vs Kerala State Waqf Board on 22 November, 2016

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.601                              COURT NO.5                 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) No(s).                   34109/2016

     (Arising out of impugned final judgment and order dated 01/11/2016
     in WPC No. 21218/2015 passed by the High Court Of Kerala At
     Ernakulam)

     RAPHIMON M.E. AND ORS.                                              Petitioner(s)

                                                    VERSUS

     KERALA STATE WAQF BOARD AND ANR.                                    Respondent(s)

     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and exemption from filing O.T. and interim relief)

     Date : 22/11/2016 This petition was mentioned for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                Mr. Basant R., Sr. Adv.
                                      Mr. Karthik A., Adv.
                                      Ms. Liz Mathew,Adv.

     For Respondent(s)

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

Taken on board.

Heard the learned senior counsel for the petitioners and perused the relevant material.

We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.

Digitally signed by NEETU KHAJURIA Date: 2016.11.22 17:52:50 IST Reason: (Neetu Khajuria) (Asha Soni) Court Master Court Master