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Shaji Sanjayi Nottithodi vs The Managing Director Kerala State Road ... on 15 December, 2017

Bench: Kurian Joseph, Amitava Roy

     ITEM NO.25                                 COURT NO.5                    SECTION XI -A

                                     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).    30958/2017

     (Arising out of impugned final judgment and order dated 26-05-2017
     in WA No. 302/2014 passed by the High Court of Kerala at Ernakulam)

     SHAJI SANJAYI NOTTITHODI                                                  Petitioner(s)

                                                        VERSUS

     THE MANAGING DIRECTOR KERALA STATE ROAD
     TRANSPORT CORPORATION & ORS.                                                Respondent(s)

     (WITH IA No.105481/2017-CONDONATION OF DELAY IN FILING)


     Date : 15-12-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                   Mr.   Roy Abraham,Adv.
                                         Ms.   Reena Roy,Adv.
                                         Ms.   Seema Jain,Adv.
                                         Mr.   Akhil Abraham,Adv.
                                         Mr.   Himinder Lal, AOR

     For Respondent(s)                   Mr.   Deepak Prakash, AOR
                                         Mr.   Subhash Choudhary,Adv.
                                         Ms.   Sree Devi,Adv.
                                         Ms.   Yanmi Phazang,Adv.
                                         Mr.   Raneev Dahiya,Adv.
                                         Mr.   Sawneesh Shaktivats,Adv.
                                         Mr.   Nachiketa Vajpayee,Adv.

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

As prayed, four weeks' time is granted for filing counter affidavit.

Rejoinder affidavit, if any, be filed within two weeks thereafter.

List after six weeks.

(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASST. REGISTRAR