Supreme Court - Daily Orders
E.K. Varghese vs The State Of Kerala State Of Kerala And ... on 15 February, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.38 COURT NO.6 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). 3787/2016
(Arising out of impugned final judgment and order dated 03/12/2015
in WA No. 949/2014 passed by the High Court of Kerala at
Ernakulam)
E.K. VARGHESE Petitioner(s)
VERSUS
STATE OF KERALA AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 15/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Dr. K.P. Kylasnath Pillai,Sr.Adv.
Mrs. V.S. Lakshmi,Adv.
Mr. Ganesh D. Gurnule,Adv.
Mr. A. Venayagam Balan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application seeking exemption from filing O.T. is allowed. Issue notice to consider the last part of the direction issued by the Division Bench in the impugned order in a positive manner.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by Gulshan
Kumar Arora
Date: 2016.02.15 17:18:12
IST
Reason: SIGNED BY
NARENDRA PRASAD,C.M.