Kerala High Court
State Of Kerala vs Araliyil Moideen Haji on 18 January, 2008
Author: Kurian Joseph
Bench: Kurian Joseph, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA App No. 504 of 2005()
1. STATE OF KERALA
... Petitioner
Vs
1. ARALIYIL MOIDEEN HAJI, KARAVANTHODIKAL
... Respondent
For Petitioner :SRI.RAJAN JOSEPH, ADDL.A.G.
For Respondent :SRI.V.V.SURENDRAN
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :18/01/2008
O R D E R
KURIAN JOSEPH & HARUN-UL-RASHID, JJ.
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L.A.A. NO. 504 OF 2005
&
C.M. APPLICATION NO.701 OF 2005
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Dated this the 18th day of January, 2008
JUDGMENT
Kurian Joseph, J.
C.M. Application No.701 of 2005 is an application to condone the delay of 815 days in filing the appeal. On merits, it is seen that the relied on judgment has become final since there is no appeal. Therefore, there is no merit in this appeal. Hence, the application and the appeal are dismissed. I.A. No.1367 of 2005 is also dismissed.
(KURIAN JOSEPH, JUDGE) (HARUN-UL-RASHID, JUDGE) sp/ KURAIN JOSEPH & HAURN-UL-RASHID, J.J L.A.A. .NO JUDGMENT 18th JANUARY, 2008