Supreme Court - Daily Orders
Administrator U.T. Of Lakshadweep vs K.P. Muthukoya . on 24 September, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.29 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)......CC No(s).
17366/2015
(Arising out of impugned final judgment and order dated 06/04/2015
in WPC No. 10196/2015 passed by the High Court of Kerala at
Ernakulam)
ADMINISTRATOR U.T. OF LAKSHADWEEP AND ORS. Petitioner(s)
VERSUS
K.P. MUTHUKOYA AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 24/09/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Sunita Sharma, Adv.
Mr. Anil Hooda, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioners seeks leave to withdraw the petition and says that she will move a review petition before the High Court on the ground that alternative arrangements are in place.
The special leave petition is dismissed as withdrawn.
(Meenakshi Kohli)
Signature Not Verified
(Jaswinder Kaur)
COURT MASTER COURT MASTER
Digitally signed by
Meenakshi Kohli
Date: 2015.09.26
07:19:04 IST
Reason: