Supreme Court - Daily Orders
Yohannan vs The State Of Kerala on 20 September, 2018
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.15 COURT NO.11 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). 12437/2018
(From the judgment and order dated 07.11.2017 passed by the
Division Bench of the High Court of Kerala at Ernakulam in LA App.
No. 139 of 2012)
YOHANNAN Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
(Office report on default)
Date : 20-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Petitioner(s) Mr. Venkita Subramoniam T.r, AOR
Mr. Rahat Bansal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for and is granted four weeks’ time to cure the defects pointed out by the Registry failing which the special leave petition shall stand dismissed without any further reference to the Court.
(MADHU BALA) (SUMAN JAIN)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2018.09.20
16:44:27 IST
Reason: