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State Of Kerala vs D.Komalan on 5 September, 2014

Bench: Dipak Misra, Vikramajit Sen

     ITEM NO.15                               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).
     14017/2014

     (Arising out of impugned final judgment and order dated 30/05/2012
     in WA No. 779/2008 passed by the High Court Of Kerala At Ernakulam)

     STATE                OF KERALA    AND ORS.                           Petitioner(s)

                                                      VERSUS

     D.KOMALAN                                                            Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)

     Date : 05/09/2014 This petition was called on for hearing today.

     CORAM :                    HON'BLE MR. JUSTICE DIPAK MISRA
                                HON'BLE MR. JUSTICE VIKRAMAJIT SEN

     For Petitioner(s)                   Mr. Jogy Scaria, Adv.

     For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                                 O R D E R

The special leave petition is dismissed on the ground of delay.

                         (NAVEEN KUMAR)                              (RENUKA SADANA)
                          COURT MASTER                                 COURT MASTER

Note: No appearance slip was given in the Court.