Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

C.V. Noby vs The State Of Kerala on 8 February, 2019

Bench: Abhay Manohar Sapre, Dinesh Maheshwari

     ITEM NO.47                               COURT NO.6                 SECTION II-B

                                   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 (CRIMINAL) Diary No(s). 3168/2019

     (Arising out of impugned final judgment and order dated 20-01-2017
     in CRLA No. 855/2013 passed by the High Court of Kerala at
     Ernakulam)

     C.V. NOBY                                                            Petitioner(s)

                                                     VERSUS

     STATE OF KERALA                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.20081/2019-CONDONATION OF DELAY
     IN FILING and IA No.20083/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 08-02-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI


     For Petitioner(s)                 Mr.   Renjith. B, AOR
                                       Ms.   Lakshmi N.Kaimal,Adv.
                                       Mr.   Badusha Sulaiman,Adv.
                                       Mr.   Anil Sharma,Adv.

     For Respondent(s)


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

Delay condoned.

We see no reason to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.

Pending application shall also stand disposed of.

13:39:02 IST COURT MASTER COURT MASTER Reason: