Supreme Court - Daily Orders
Shaji vs State Of Kerala on 1 October, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.6 COURT NO.4 SECTION IIB
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 (Crl.)...... CRLMP No(s).
No.6204/2015
(Arising out of impugned final judgment and order dated 11/12/2014
in CRLAP No.709/2004 passed by the High Court of Kerala at
Ernakulam)
SHAJI Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 01/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Renjith B.Marar, Adv.
Ms. Lakshmi N. Kaimal,Adv.
Mr.Anas Muhammed Shamnad B., Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has circulated a letter indicating that the arguing counsel is suffering from viral fever and an adjournment has accordingly been sought.
As requested, list after two weeks.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.10.01
16:06:08 IST
Reason: