Supreme Court - Daily Orders
V.P. Satheedevi vs The State Of Kerala State Of Kerala And ... on 25 July, 2016
Author: S.A. Bobde
Bench: S.A. Bobde
ITEM NO.37 COURT NO.12 SECTION XIA
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) Diary No.5006/2016
(Arising out of impugned final judgment and order dated 29/10/2015
in WA No. 2283/2015 29/10/2015 in WPC No.16224/2012 passed by the
High Court of Kerala at Ernakulam)
V.P. SATHEEDEVI AND ORS. Petitioner(s)
VERSUS
STATE OF KERALA AND ORS. Respondent(s)
(Office report on default)
Date : 25/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S.A. BOBDE
[IN CHAMBERS]
For Petitioner(s) Mr. R. Basant, Adv.
Ms. Aanchal Tikmani, Adv.
Mr. Senthil Jagadeesan,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As a last chance, four weeks' time is granted to learned counsel for the petitioners to cure the defects as pointed out by the Registry.
(RASHMI DHYANI) (INDU POKHRIYAL)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.07.26
14:17:46 IST
Reason: