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Muslim Educational Society vs The State Of Kerala on 2 December, 2019

Bench: Arun Mishra, Sanjiv Khanna

     ITEM NO.19                                COURT NO.3                    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).     27632/2019

     (Arising out of impugned final judgment and order dated 02-09-2019
     in WA No. 2125/2018 passed by the High Court of Kerala at
     Ernakulam)

     MUSLIM EDUCATIONAL SOCIETY & ANR.                                        Petitioner(s)

                                                         VERSUS

     STATE OF KERALA & ORS.                                                   Respondent(s)

     (FOR ADMISSION and I.R.)

     Date : 02-12-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ARUN MISHRA
                             HON'BLE MR. JUSTICE SANJIV KHANNA

     For Petitioner(s)                  Mr.   Siddarth Dave,Sr.
                                        Mr.   Babu Karukapadath,Adv.
                                        Mr.   Anu K.Joy,Adv.
                                        Mr.   Abraham C.Mathews,Adv.
                                        Mr.   Alim Anvar,Adv.
                                        Mr.   Nebil Nizar,Adv.
                                        Mr.   Arvind Gupta, AOR

     For Respondent(s)


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

We find no ground to interfere with the impugned order passed by the High Court. The special leave petition is, according, dismissed.

Pending application, if any, shall stand disposed of.

17:38:51 IST COURT MASTER COURT MASTER Reason: