Supreme Court - Daily Orders
Alphonsa Joy @ Alice @ Alphonsa Gloris vs The State Of Kerala on 12 March, 2018
Bench: Arun Mishra, Navin Sinha
ITEM NO.16 COURT NO.10 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)…………….. Diary No(s).3314/2018
(Arising out of impugned final judgment and order dated 19.07.2017
in LAA No.233/2015 and dated 21.11.2017 in RP No.994/2017 in LAA
No.233/2015 passed by the High Court Of Kerala At Ernakulam)
SMT. ALPHONSA JOY @ ALICE @ ALPHONSA GLORIS Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 12-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. E.M.S. Anam,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
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 petitions are accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Suman Jain)
Court master Branch Officer
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.03.13
15:46:38 IST
Reason: