Supreme Court - Daily Orders
N. Abdul Rasheed vs The State Of Kerala on 15 June, 2017
Bench: R.K. Agrawal, Sanjay Kishan Kaul
1
ITEM NO.2 & 2.1 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)....../2017
D.NO.15287/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/02/2017
IN WA NO.311/2017 PASSED BY THE HIGH COURT OF KERALA AT ERNAKULAM)
KERALA PRIVATE HOSPITAL ASSOCIATION PETITIONER(S)
VERSUS
STATE OF KERALA & ORS. RESPONDENT(S)
[WITH APPLN.(S) FOR PERMISSION TO FILE SLP AND EXEMPTION FROM
FILING CERTIFIED COPY OF IMPUGNED ORDER]
SLP(C) NO.15791/2017
Date : 15/06/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[VACATION BENCH]
For Petitioner(s) Mr. Nishant R. Katneshwarkar, Adv.
Mr. Towseef Ahmad Dar, Adv.
Mr. Zulfiker Ali P.S., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted.
Exemption from filing certified copy of the impugned order is granted.
Heard the learned counsel for the petitioner and perused the relevant material.
Issue notice, returnable in four weeks.
Signature Not Verified[VINOD LAKHINA] [SHARDA KAPOOR] Digitally signed by A.R.-cum-P.S. ASSISTANT REGISTRAR VINOD LAKHINA Date: 2017.06.15 15:19:04 IST Reason: