Supreme Court - Daily Orders
Union Of India vs R. Parameswaran Pillai on 1 September, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.12 COURT NO.5 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
Diary No(s). 22400/2017
(Arising out of impugned final judgment and order dated 05-12-2016
in WPC No. 25742/2009 05-12-2016 in WPC No. 28080/2009 05-12-2016
in WPC No. 28190/2009 passed by the High Court Of Kerala At
Ernakulam)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
R. PARAMESWARAN PILLAI ETC. Respondent(s)
(WITH APPLN(S) FOR
IA No.79060/2017-CONDONATION OF DELAY IN FILING SLP AND
IA No.80447/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 01-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Pinky Anand,ASG
Dr. Nishesh Sharma,Adv.
Mr. Sachin Sharma,Adv.
Mr. Shreekant N. Terdal, AOR
Mr. Raj Bahadur,Adv.
Ms. Saudamini Sharma,Adv.
Mr. Sumit,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Since the party respondents have retired from service, we are not inclined to exercise our jurisdiction under Article 136 of the Constitution of India.
Therefore, this special leave petition is dismissed, leaving the question of law open.
Signature Not VerifiedPending application(s), if any, shall stand disposed of.
Digitally signed by NARENDRA PRASAD Date: 2017.09.01 20:15:02 IST Reason: (NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASST. REGISTRAR