Supreme Court - Daily Orders
Union Of India vs T.M. Thomas on 26 July, 2019
Bench: D.Y. Chandrachud, Aniruddha Bose
ITEM NO.4 COURT NO.10 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).....CC No.23053/2016
(Arising out of impugned final judgment and order dated 01-04-2015
in OP No. 142/2014 passed by the High Court of Kerala at Ernakulam)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
T.M. THOMAS Respondent(s)
(WITH IA No. 1/2016 - CONDONATION OF DELAY IN FILING)
Date : 26-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Ms. Madhavi Divan, ASG
Ms. Anil Katiyar, Adv.
Ms. Vimla Sinha, Adv.
Mr. Sumiran Sharma, Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s) Mr. Haris Beeran, Adv.
Mr. Mushtaq Salim, Adv.
Mr. Usman Ghani Khan, Adv.
Mr. Radha Shyam Jena, AOR
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 484 days which has not been satisfactorily explained.
Even otherwise, we see no reason to entertain the special leave petition under Article 136 of the Constitution.
The special leave petition is dismissed both on the Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.07.27 ground of delay and on merits.
13:08:27 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER