Supreme Court - Daily Orders
State Of Kerala . vs P.Krishna Pillai . on 21 November, 2019
Bench: R. Banumathi, A.S. Bopanna, Hrishikesh Roy
ITEM NO.105 COURT NO.5 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). 10198/2010
STATE OF KERALA & ANR. Appellant(s)
VERSUS
P.KRISHNA PILLAI & ORS. Respondent(s)
Date : 21-11-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Appellant(s) Mr. Jaideep Gupta,Sr.Adv.
Mr. C. K. Sasi, AOR
Ms. Nayantara Roy,Adv.
Mr. Abdulla Naseeh,Adv.
For Respondent(s) Mr. Deepak Prakash,Adv.
Mr. Nachiketa Vajpayee,Adv.
Ms. Divyangna Malik,Adv.
Mr. Subhash Choudhary,Adv.
Ms. Ekta Sharma,Adv.
Mr. Raneev Dahiya,Dav.
Mr. Sidharth Sen,Adv.
Mr. Pawan Dabas,Adv.
Ms. Usha Nandini. V, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr.Jaideep Gupta, learned senior counsel appearing on behalf of the appellant-State of Kerala in part.
Learned counsel for the State of Kerala shall file the detailed written submissions and is also permitted to file additional documents.
List the matter after two weeks.
Signature Not Verified (MADHU BALA) Digitally signed by (BEENA JOLLY) MADHU BALA COURT MASTER (SH) Date: 2019.11.22 16:34:12 IST BRANCH OFFICER Reason: