Supreme Court - Daily Orders
Vincy Cherian vs The State Of Kerala State Of Kerala And ... on 31 August, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.6465-6466 OF 2016
VINCY CHERIAN & ORS. ... APPELLANT(S)
VS.
STATE OF KERALA & ORS. ... RESPONDENT(S)
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The civil appeals are accordingly dismissed. Pending application, if any, stands disposed of.
...........................J. [ARUN MISHRA] ...........................J. [MOHAN M. SHANTANAGOUDAR] New Delhi;
31st August, 2017.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.09.01 17:58:53 IST Reason: ITEM NO.114 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
Civil Appeal No(s).6465-6466/2016 VINCY CHERIAN & ORS. Appellant(s) VERSUS STATE OF KERALA & ORS. Respondent(s) Date : 31-08-2017 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Nidhesh Gupta,Sr.Adv.
Mr. Tarun Gupta,AOR Mr. Puneet Varshney,Adv. Ms. Kirti Varshney,Adv.
For Respondent(s) Mr. Jaideep Gupta,Sr.Adv.
Mr. Jishnu M.L.,Adv.
Ms. Priyanka Prakash,Adv. Ms. Beena Prakash,Adv.
For Mr. G. Prakash,AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(Sarita Purohit) (Tapan Kumar Chakraborty) Court Master Branch Officer (signed order is placed on the file)