Supreme Court - Daily Orders
The Accountant General (A And E) vs M.V. Mathai on 26 November, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.51 COURT NO.2 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). 27604/2017
(Arising out of impugned final judgment and order dated 17-07-2017
in WA No. 146/2016 passed by the High Court Of Kerala At Ernakulam)
THE ACCOUNTANT GENERAL (A AND E) & ORS. Petitioner(s)
VERSUS
M.V. MATHAI Respondent(s)
(FOR I.R. )
Date : 26-11-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. P.V. Surendra Nath, Sr. Adv.
Mr. Nishe Rajen Shonker, AOR
Resmitha R. Chandran, Adv.
Mr. Lekha Sudhakran, Adv.
Mr. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Reggan S. Bel, Adv.
Mr. Nebil N., Adv.
For Respondent(s) Mr. Raghenth Basant, Adv.
Mr. Mithun V., Adv.
Ms. Liz Mathew, AOR
UPON hearing the counsel the Court made the following
O R D E R
On the peculiar facts of this case, we are not inclined to entertain this petition.
The special leave petition is accordingly dismissed.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER Signature Not Verified ASSISTANT REGISTRAR Digitally signed by DEEPAK GUGLANI Date: 2018.11.27 17:47:26 IST Reason: