Supreme Court - Daily Orders
U.P. Power Corporation Ltd vs Nitin Kumar on 27 January, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.32 COURT NO.6 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 1536/2016
(Arising out of impugned final judgment and order dated 29/09/2015
in WA No. 1432/2013 passed by the High Court of Kerala at
Ernakulam)
DR. P. SURESH KUMAR Petitioner(s)
VERSUS
STATE OF KERALA & ORS. Respondent(s)
Date : 27/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. R. Venkataramani, Sr. Adv.
Mr. M. Girish Kumar,Adv.
Mr. Yash Raj Singh Bundela, Adv.
Ms. Neelam Singh, Adv.
Mr. Ankur S. Kulkarni, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2016.01.27
17:28:52 IST
Reason: