Supreme Court - Daily Orders
Pious vs The State Of Kerala on 13 November, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.12 COURT NO.8 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).36562/2018
(Arising out of impugned final judgment and order dated 30-08-2017
in LAA No.803/2014 20-11-2017 in RP No.883/2017 passed by the High
Court of Kerala at Ernakulam)
PIOUS & ANR. PETITIONER(S)
VERSUS
THE STATE OF KERALA & ANR. RESPONDENT(S)
(IA No.155111/2018-CONDONATION OF DELAY IN FILING)
Date : 13-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Mr.Thomas P. Joseph, Sr.Adv.
Mr.M.Gireesh Kumar, Adv.
Mms.Shweta S. Parihar, Adv.
Mr.Sidhant Sinha, Adv.
Mr.Ankur S. Kulkarni, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed, list the matter after one month. In the meantime, the petitioners are permitted to file additional documents.
(Ashok Raj Singh) (Chander Bala)
Court Master Court Master
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2018.11.15
15:43:40 IST
Reason: