Supreme Court - Daily Orders
Ibrahim vs The State Of Kerala on 19 February, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.43 COURT NO.9 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 36798/2017
(Arising out of impugned final judgment and order dated 19-06-2017
in CRLA No. 710/2009 passed by the High Court of Kerala at
Ernakulam)
IBRAHIM Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(IA No.140590/2017-CONDONATION OF DELAY IN FILING and IA
No.140601/2017-EXEMPTION FROM FILING O.T. and IA
No.140594/2017-CONDONATION OF DELAY IN REFILING)
WITH
Diary No(s). 36791/2017 (II-B)
(IA FOR CONDONATION OF DELAY IN FILING ON IA 13930/2018
FOR CONDONATION OF DELAY IN REFILING ON IA 13932/2018
FOR CONDONATION OF DELAY IN FILING/REFILING SLP ON IA 13932/2018
FOR CONDONATION OF DELAY IN RE-FILING APPEAL ON IA 13932/2018
FOR EXEMPTION FROM FILING O.T. ON IA 13933/2018)
Date : 19-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. R. Basant, Sr. Adv.
Mr. Abid Ali Beeran P, AOR
Mr. Vivek Anand, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is informed by the learned Senior counsel appearing for the Signature Not Verified petitioners that Accused No.3 has also filed the Special Leave Digitally signed by ASHA SUNDRIYAL Date: 2018.02.19 Petition, 16:13:54 IST Reason: arising out of common impugned order, being Diary No.36796 of 2017.
-2-In view of the above, let the Special Leave Petitions be listed along with Special Leave Petition being Diary No.36796 of 2017.
(VISHAL ANAND) (RENUKA SADANA) COURT MASTER (SH) ASST.REGISTRAR