Supreme Court - Daily Orders
Sunil C. Kurien vs State Of Kerala on 7 November, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
1
ITEM NO.57 COURT NO.7 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).31173/2016
(Arising out of impugned final judgment and order dated 01/09/2016
in WA No. 1765/2016 passed by the High Court of Kerala at
Ernakulam)
SUNIL C. KURIEN AND ORS Petitioner(s)
VERSUS
STATE OF KERALA AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to file
additional documents)
Date : 07/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. Venkita Subramoniam T. R., AOR
Mr. Raghavendra S. Srivatsa, Adv.
Mr. Rahat Bansal, Adv.
For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. N. Manojkumar, Adv.
Mr. C. K. Sasi, AOR
Mr. P.P. Rao, Sr. Adv.
Mr. Shailendra Sharma, Adv.
Mr. Purushottam Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It appears that the tenure of the present Managing Committee expired on 28th September, 2016. Signature Not Verified Mr. Shekhar Naphade, learned senior counsel appearing Digitally signed by SANJAY KUMAR Date: 2016.11.08 15:28:22 IST Reason: on behalf of the petitioners says that a new Committee has been appointed on 27th August, 2016 and that one Mr. 2 Muralidharan is the Chairman of the new Managing Committee.
We would like to have an affidavit from Mr. Muralidharan within one week explaining how the Managing Committee was constituted and whether the new Managing Committee has taken over the functions and would like to pursue this matter.
Liberty to file an affidavit on behalf of Respondent No.8.
List the matter on 15th November, 2016.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER