Supreme Court - Daily Orders
Joseph Antony Etc. Etc. vs K.C.Chacko And Anr. Etc. Etc. on 2 July, 2015
Bench: Ranjan Gogoi, M.Y. Eqbal
ITEM NO.17 COURT NO.8 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)....../2015
(CC No(s). 8981-8986/2015)
(Arising out of impugned final judgment and order dated 04/03/2015
in WA No. 1943/2014 in WA No. 1944/2014 in WA No. 1945/2014 in WA
No. 1946/2014 in WA No. 1926/2014 in WA No. 1923/2014 passed by the
High Court Of Kerala At Ernakulam)
JOSEPH ANTONY ETC. ETC. Petitioner(s)
VERSUS
K.C.CHACKO AND ANR. ETC. ETC. Respondent(s)
I.A. 1-5/2015(with exemption from paying court fee and office
report)
Date : 02/07/2015 These matters were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Atul Shah Kar Vinod,Adv.
Mr. Dileep Pillai,Adv.
Mr. Ajay K.Jain,Adv.
Ms. Neelam Saini,Adv.
Mr. M. P. Vinod,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petitions are dismissed.
Signature Not Verified Digitally signed by Madhu Bala Date: 2015.07.02 (MADHU BALA) (ASHA SONI)
17:13:32 IST
Reason: COURT MASTER COURT MASTER