Supreme Court - Daily Orders
Dr. Abraham Kuruvilla vs Sree Chitra Tirunal Institute Of ... on 21 October, 2019
Bench: Indu Malhotra, R. Subhash Reddy
ITEM NO.12 COURT NO.15 SECTION XI-A
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). 24776-24777/2019
(Arising out of impugned final judgment and order dated 05-04-2019
in RP No. 306/2019 11-03-2019 in OPCAT No. 296/2016 passed by the
High Court Of Kerala At Ernakulam)
DR. ABRAHAM KURUVILLA Petitioner(s)
VERSUS
SREE CHITRA TIRUNAL INSTITUTE OF MEDICAL
SCIENCES AND TECHNOLOGY (SCTIMST) & ORS. Respondent(s)
(FOR ADMISSION)
Date : 21-10-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Ms. Resmitha R. Chandran, AOR
Mr. Biju Joseph, Adv.
Mr. Pramod P., Adv.
Mr. Antony Mukkath, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order. Consequently, the Special Leave Petitions are dismissed.
Pending applications, if any, are disposed of. (POOJA CHOPRA) Signature Not Verified (RAJINDER KAUR) COURT MASTER Digitally signed by RACHNA Date: 2019.10.23 BRANCH OFFICER 14:43:42 IST Reason: