Supreme Court - Daily Orders
A.M. Harees vs State Of Kerala . on 10 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.20 COURT NO.5 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.10249/2015
(Arising out of impugned final judgment and order dated 08/12/2014
in WA No. 1670/2014 passed by the High Court of Kerala at
Ernakulam)
A.M. HAREES Petitioner(s)
VERSUS
STATE OF KERALA & ORS. Respondent(s)
Date : 10/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Nishe Rajen Shonker, AOR
Mr. Anu K. Joy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the request made in the letter circulated on behalf of the petitioner, list the matter after two weeks.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2015.04.10
17:15:13 IST
Reason: