Supreme Court - Daily Orders
Joy @ Yousef @ Mathew @ Brandy Joy @Babu @ ... vs The State Of Kerala on 8 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.37 COURT NO.7 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 21614/2017
(Arising out of impugned final judgment and order dated 11-02-2016
in CRLA No. 1195/2012 passed by the High Court Of Kerala At
Ernakulam)
JOY @ YOUSEF @ MATHEW @ BRANDY JOY @BABU @ KAREEM Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.65796/2017-CONDONATION OF DELAY
IN FILING and IA No.65803/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ranbir Singh Yadav, AOR
Mr. Puran Mal Saini,Adv.
Ms. Anzu K.Varkey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petition is dismissed. Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (MALA KUMARI SHARMA) COURT MASTER (SH) Signature Not Verified COURT MASTER Digitally signed by MADHU BALA Date: 2017.08.10 10:47:26 IST Reason: