Supreme Court - Daily Orders
L.S. Sibu vs Air India Limited on 5 August, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.3 COURT NO.7 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). 38916/2018
(Arising out of impugned final judgment and order dated 04-07-2018
in WA No. 1936/2017 passed by the High Court Of Kerala At
Ernakulam)
L.S. SIBU Petitioner(s)
VERSUS
AIR INDIA LIMITED & ORS. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.107798/2019-CONDONATION OF DELAY IN FILING and
IA No.107800/2019-CONDONATION OF DELAY IN REFILING)
Date : 05-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Abhilash MR,Adv.
Mr. Sayooj Mohandas M.,Adv.
Mr. Sudheesh K.K.,Adv.
Mr. Satya Ranjan Swain,Adv.
Mr. Vishal Arun, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard Mr. Abhilash MR, learned counsel appearing for the petitioner.
Since order under challenge is against the transfer order, we are not inclined to interfere with the impugned order.
The special leave petition is accordingly dismissed. However, the petitioner is at liberty to make a representation to the appropriate authority for transfer back to Thiruvanthapuram. As and when such a representation in this regard is made, the same shall be considered by the appropriate authority in accordance with law.
Signature Not Verified Digitally signed by The question of law raised by the petitioner is kept open. MAHABIR SINGH Date: 2019.08.07 10:05:27 ISTReason: Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (NISHA TRIPATHI)
COURT MASTER BRANCH OFFICER