Supreme Court - Daily Orders
State Of Kerala vs K. V. Sreejith on 26 July, 2019
Bench: D.Y. Chandrachud, Aniruddha Bose
ITEM NO.22 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).23337/2019
(Arising out of impugned final judgment and order dated 28-02-2019
in WA No. 724/2015 passed by the High Court of Kerala at Ernakulam)
STATE OF KERALA & ORS. Petitioner(s)
VERSUS
K. V. SREEJITH & ORS. Respondent(s)
(WITH I.R. and IA No.102775/2019-CONDONATION OF DELAY IN FILING)
Date : 26-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. C. K. Sasi, AOR
Ms. Nayantara Roy, Adv.
Mr. Abdulla Naseeh, Adv.
For Respondent(s) Mr. K. Rajeev, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. K Rajeev accepts notice on behalf of the respondents.
Tag with SLP(C) Nos.15232-15257 of 2019. The direction of the learned Single Judge for the disbursal of the monetary benefits shall remain stayed, until the next date of hearing.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.07.27 13:08:43 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER