Supreme Court - Daily Orders
U.K. Abdul Latheef vs The State Of Kerala on 1 July, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.46 COURT NO.4 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3805/2019
(Arising out of impugned final judgment and order dated 23-01-2019
in CRL.A No. 460/2008 passed by the High Court Of Kerala At
Ernakulam)
U.K. ABDUL LATHEEF Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R.)
Date : 01-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Laila I.S., Adv.
Mr. Somanatha Padhan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.07.02
16:51:33 IST
Reason: