Supreme Court - Daily Orders
State Of Kerala vs Safe Development Alms Melamuri & Ors ... on 7 October, 2016
Bench: Dipak Misra, Uday Umesh Lalit
SLP CC 19387-19388/2016
1
ITEM NO.61 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)......CC 19387-19388/2016
(Arising out of impugned final judgment and order dated 23/09/2016
in WP No. 30697/2016 23/09/2016 in WP No. 30712/2016 passed by the
High Court of Kerala at Ernakulam)
STATE OF KERALA Petitioner(s)
VERSUS
SAFE DEVELOPMENT ALMS MELAMURI & ORS ETC. Respondent(s)
(With appln.(s) for permission to file SLP and interim relief and
office report)
Date : 07/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. G. Prakash, AOR
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv.
Mrs. Beena Prakash, Adv.
Mr. Manu Srinath, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. V. Giri, Sr. Adv.
Mr. Haris Beeran, Adv.
Mr. Mushtaq Salim, Adv.
Mr. Usman Khan, Adv.
Mr. Radha Shyam Jena, AOR
Mr. Venkita Subramoniam T. R., AOR
Signature Not Verified UPON hearing the counsel the Court made the following
Digitally signed by
CHETAN KUMAR
Date: 2016.10.08
O R D E R
13:07:25 IST Reason:
Permission to file the special leave petitions is granted.
SLP CC 19387-19388/2016 2 Heard Mr. Jaideep Gupta, learned senior counsel for the petitioner and Mr. Kapil Sibal and Mr. V. Giri, learned senior counsel for the respondents.
Having heard learned counsel for the parties, we are not inclined to interfere with the order impugned in the special leave petitions. The same are, accordingly, dismissed.
However, the High Court is requested to decide the lis as expeditiously as possible.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master