Supreme Court - Daily Orders
Fr Antony Plus Edezhath vs Kerela State Electricity Board . on 11 January, 2016
Bench: V. Gopala Gowda, Uday Umesh Lalit
ITEM NO.36 COURT NO.10 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(s) for Special Leave to Appeal (C) No(s). 52/2016
(Arising out of impugned final judgment and order dated 05/08/2015
in WA No. 821/2015 in WPC No. 6546/2014 passed by the High Court of
Kerala at Ernakulam)
FR ANTONY PLUS EDEZHATH Petitioner(s)
VERSUS
KERELA STATE ELECTRICITY BOARD AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 11/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. V.T. Madhavanunni, Adv.
Mr. V.A. Satheesh, Adv.
Mr. P. A. Noor Muhamed,Adv.
Ms. Giffara S., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petition and on the prayer for interim relief.
Dasti, in addition, is also permitted. List the matter after two weeks.
(S. K. RAKHEJA) (MALA KUMARI SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Vinod Kumar Date: 2016.01.11 18:12:31 IST Reason: