Supreme Court - Daily Orders
The State Of Kerala vs C.P. Maggie on 9 April, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.8 COURT NO.3 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) NO(S)……………………/2018
DIARY NO(S). 10176/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21-11-2017
IN WA NO. 2291/2017 PASSED BY THE HIGH COURT OF KERALA AT
ERNAKULAM)
THE STATE OF KERALA & ORS. PETITIONER(S)
VERSUS
C.P. MAGGIE & ORS. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.43089/2018-CONDONATION OF DELAY
IN FILING)
Date : 09-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Ms. Nayantara Roy, Adv.
Mr. Manu Krishnan, Adv.
Mr. C. K. Sasi, AOR
For Respondent(s) Mr. C.C. Thomas, Sr. Adv.
Mr. Roy Abraham, Adv.
Ms. Reena Roy, Adv.
Ms. Seema Jain, Adv.
Mr. Himinder Lal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.04.09 17:13:58 IST Reason: [VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER