Supreme Court - Daily Orders
Kerala State Coop.Coir ... vs Respondent Nos. 1 To 4. on 17 February, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.6 COURT NO.13 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). 32397/2010
(Arising out of impugned final judgment and order dated 25/01/2010
in WA No. 2868/2009 passed by the High Court of Kerala at
Ernakulam)
KERALA STATE COOP.COIR MARK.FED.LD.&ANR Petitioner(s)
VERSUS
P.K. KANNAPPAN & ORS. Respondent(s)
(with interim relief and office report)
Date : 17/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Ranjith K. C.,Adv.
For Respondent(s) Mr. Sureshan P.,Adv.
Mr. B.S. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties We are not inclined to exercise jurisdiction under Article 136 of the Constitution of India. The special leave petition is dismissed.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.02.18
16:58:41 IST
Reason: