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The State Of Kerala vs Kallianikutty V. on 23 January, 2019

Bench: Uday Umesh Lalit, Indira Banerjee

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     ITEM NO.10                               COURT NO.9                  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 for Special Leave to Appeal (C) No.30743/2018

     (Arising out of impugned final judgment and order dated 19-01-2018
     in WA No.1280/2011 passed by the High Court Of Kerala At Ernakulam)

     STATE OF KERALA & ANR.                                                Petitioner(s)

                                                     VERSUS

     KALLIANIKUTTY V. & ANR.                                               Respondent(s)


     Date : 23-01-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MS. JUSTICE INDIRA BANERJEE


     For Petitioner(s)                 Mr.   G. Prakash, AOR
                                       Mr.   Jishnu M.L., Adv.
                                       Ms.   Priyanka Prakash, Adv.
                                       Ms.   Beena Prakash, Adv.

     For Respondent(s)                 Mr. Venkita Subramoniam T.r, AOR
                                       Mr. Rahat Bansal, Adv.

                                       Mr. Kunal Chatterji, Adv.
                                       Mr. P.C. Sharma, Adv.
                                       Mr. T. G. Narayanan Nair, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

In the facts and circumstances of the present case, we do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed leaving the question of law open.

Digitally signed by MUKESH KUMAR Date: 2019.01.25 19:42:01 IST Reason: Pending application(s), if any, shall stand disposed of.  2 SLP (Civil) Diary No.43738/2018 At the request of the learned counsel for the petitioner – State, this special leave petition is also taken on record. Delay condoned.

In view of the dismissal of the SLP (Civil) No.30743 of 2018, nothing survives in this matter. This special leave petition is, accordingly, dismissed leaving the question of law open. Pending application(s), if any, shall stand disposed of.

    (MUKESH KUMAR)                                   (SUMAN JAIN)
     COURT MASTER                                   BRANCH OFFICER