Supreme Court - Daily Orders
C.P. Mohammed vs The State Of Kerala on 20 July, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.49 COURT NO.6 SECTION II-B
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.) No(s).3545/2018
(Arising out of impugned final judgment and order dated 23-03-2018
in WA No. 628/2018 passed by the High Court Of Kerala At Ernakulam)
C.P. MOHAMMED & ANR. Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
Date : 20-07-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Kapil Sibal,Sr.Adv.
Mr. Ramesh Babu M. R., AOR
Mr. Chandy Oommen,Adv.
For Respondent(s) Mr. Ranjith Kumar,Sr.adv.
Mr. G. Prakash, AOR
Mr. Jishnu M.L.,Adv.
Ms. Priyanka Prakash,Adv.
Ms. Beena Prakash,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel appearing for the Petitioner seeks permission to withdraw this Special Leave Petition with liberty to approach this Court to raise maintainability of LPA in case the decision of the High Court is adverse to the petitioner. The High Court may deal with the matter expeditiously, as far as possible within six months.
The Special Leave Petition is, accordingly, Signature Not Verified dismissed as withdrawn.
Digitally signed by BALA PARVATHI Date: 2018.07.21 12:37:07 IST Reason: (B.Parvathi) (Indu Kumari Pokhriyal) Court Master Assistant Registrar