Supreme Court - Daily Orders
S. Ansad And Etc vs State Of Kerala And Ors Etc on 5 August, 2016
Bench: C. Nagappan, Abhay Manohar Sapre
ITEM NO.43 COURT NO.12 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).
21831-21832/2016
(Arising out of impugned final judgment and order dated 22/03/2016
in WPC No. 38283/2007 22/03/2016 in WA No. 668/2009 22/03/2016 in
WA No. 2764/2009 passed by the High Court Of Kerala At Ernakulam)
S. ANSAD AND ETC Petitioner(s)
VERSUS
STATE OF KERALA AND ORS ETC Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 05/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE C. NAGAPPAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. K. Rajeev, Adv.
For Respondent(s)
Mr. E. M. S. Anam,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter. The matter is adjourned for one week, as prayed for.
(DEEPAK MANSUKHANI) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.08.06
10:35:52 IST
Reason: