Supreme Court - Daily Orders
M.D. Thomas vs State Of Kerala on 10 November, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.24 COURT NO.8 SECTION IIB
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). 8357/2014
(Arising out of impugned final judgment and order dated 17/07/2014
in CRLRP No. 1977/2010 passed by the High Court of Kerala at
Ernakulam)
M.D. THOMAS Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 10/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Gireesh Kumar,Adv.
Mr. Ankur S. Kulkarni,Adv.
Mr. Sriram P.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this special leave petition, which is dismissed.
Since, it is stated that three months' time granted by the High Court has expired, we grant one more month's time to the petitioner to comply with the directions of the High Court.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Narendra Prasad Date: 2014.11.11 13:19:58 IST Reason: