Supreme Court - Daily Orders
Dr. Jacob Thomas Ips vs High Court Of Kerala on 23 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.18 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). 2831/2018
(Arising out of impugned final judgment and order dated 20-03-2018
in COC No. 2/2018 passed by the High Court Of Kerala At Ernakulam)
DR. JACOB THOMAS IPS Petitioner(s)
VERSUS
HIGH COURT OF KERALA Respondent(s)
IA 45887/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ,
45890/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS
Date : 23-10-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Dushyant A. Dave, Sr. Adv.
Mr. Haris Beeran, Adv.
Mr. Mushtaq Sali, Adv.
Mr. Usman Ghani Khan, Adv.
Ms. Pallavi Pratap, AOR
For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. P.N. Ravindran, Sr. Adv.
Mr. T. G. Narayanan Nair, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have gone through the case file and have also heard Mr. Dushyant A. Dave, learned senior counsel appearing for the petitioner, and Mr. V. Giri, learned senior counsel who appeared for the High Court. At this stage, the petitioner who is present Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.10.27 in-person tenders unconditional apology. In view thereof it is not 12:26:47 IST Reason:
necessary to go into the merits of the dispute and we are of the opinion that it would be in the fitness of things in accepting the 2 unconditional apology and giving quietus to the entire controversy.
In view of the aforesaid apology tendered by the petitioner the notice issued in Contempt Case (Criminal) No. 2/2018(S)by the High Court of Kerala is discharged and those proceedings are closed.
The Special Leave Petition is disposed of. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER