Supreme Court - Daily Orders
M.C. Abdul Gafoor vs K. Abdurahiman on 21 August, 2015
: ITEM NO.30 COURT NO.4 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)......CC No(s)
.
14374/2015
(Arising out of impugned final judgment and order dated 05/02/2015
in RECEV No.285/2014 passed by the High Court of Kerala at
Ernakulam)
M.C. ABDUL GAFOOR Petitioner(s)
VERSUS
K. ABDURAHIMAN AND ANR. Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 21/08/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr.M.K.Sreegesh, Adv.
Mr. A. Venayagam Balan, Adv.
For Respondent(s) Mr.M.Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by Satish Kumar Yadav Date: 2015.08.21 16:13:31 IST Reason: