Supreme Court - Daily Orders
State Of Kerala vs Joseph @ Baby Etc Etc on 13 May, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.3 COURT NO.5 SECTION IIB
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 (Crl.)...... CRLMP No(s).
8019-8022/2015
(Arising out of impugned final judgment and order dated 04/04/2014
in CRLA No. 590/2000, 591/2000, 609/2000 and 616/2000 passed by
the High Court of Kerala at Ernakulam)
STATE OF KERALA Petitioner(s)
VERSUS
JOSEPH @ BABY ETC ETC Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 13/05/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ramesh Babu M.R., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.05.13 17:07:01 IST Reason: