Supreme Court - Daily Orders
V.P. Satheedevi vs The State Of Kerala State Of Kerala And ... on 3 October, 2016
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.9 IN COURT NO.2 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)......CC No. 18118/2016
(Arising out of impugned final judgment and order dated 29/10/2015
in WPC No. 16224/2012 29/10/2015 in WA No. 2283/2015 passed by the
High Court of Kerala at Ernakulam)
V.P. SATHEEDEVI AND ORS. Petitioner(s)
VERSUS
STATE OF KERALA AND ORS. Respondent(s)
I.A. 1/2016(with c/delay in refiling SLP)
Date : 03/10/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Mr. Raghenth Basant, Adv.
Ms. Shriya Raychaudhuri, Adv.
Mr. Senthil Jagadeesan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the petitioners, delay of 190 days in re-filing the Special Leave Petition is condoned, subject to deposit of costs of Rs.1,000/-(Rupees One Thousand) within two weeks to the credit of Supreme Court Legal Services Committee.
(LAYA RAWAT) (Sharda Kapoor)
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.10.04
10:36:55 IST
Reason: