Supreme Court - Daily Orders
M. P. Anil Kumar & Ors., Etc. vs State Of Kerala & Ors., Etc. on 9 March, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.36 COURT NO.7 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)....../2015
CC No(s). 3840-3841/2015
(Arising out of impugned final judgment and order dated 05/08/2014
in WA No. 1598/2012 & WA No. 1740/2012 passed by the High Court of
Kerala at Ernakulam)
ANIL KUMAR M. P. & ORS., ETC. Petitioner(s)
VERSUS
STATE OF KERALA & ORS., ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 09/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Benoy Thomas,Adv.
Mr. K. Rajeev,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain these special leave petitions, which are dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.03.11
14:42:30 IST
Reason: