Supreme Court - Daily Orders
P.K. Haneefa Etc. Etc. vs State Of Kerala . on 9 September, 2014
Bench: Ranjan Gogoi, S.A. Bobde
ITEM NO.2 COURT NO.11 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). 4515-4517/2013
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01/11/2012
IN OP NOS. 6533, 6773 AND 6987 OF 2002 PASSED BY THE HIGH COURT OF
KERALA AT ERNAKULAM)
P.K. HANEEFA ETC. ETC. Petitioner(s)
VERSUS
STATE OF KERALA & ORS. Respondent(s)
(WITH INTERIM RELIEF AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
Date : 09/09/2014 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P. Vishwanatha Shetty, Sr. Adv.
Mr. E. M. S. Anam, Adv.
For Respondent(s)
Mr. Ramesh Babu M. R., Adv.
Mr. Romy Chacko, Adv.
Mr. Hari Shankar, Sr. Adv.
Mr. Jagdish, Adv.
Mr. Sudarshan Singh Rawat, Adv.
Mr. T. G. Narayanan Nair, Adv.
Mr. K.N. Madhusoodhanan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters before a Bench of which one of us (Ranjan Gogoi, J.) is not a member.
In view of the urgency expressed, Registry is directed to list the cases before the appropriate Bench at an early date.
Signature Not Verified Digitally signed by Vinod Lakhina[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Date: 2014.09.10 12:21:30 IST Reason: