Supreme Court - Daily Orders
Prathapachandran P. vs Cochin Shipyard Ltd on 21 October, 2016
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.5 IN COURT NO.2 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.1/2016 in Petition for Special Leave to Appeal(C) No.26052/2014
(Arising out of impugned final judgment and order dated 02/04/2014
in WA No. 522/2014 passed by the High Court of Kerala at Ernakulam)
PRATHAPACHANDRAN P. AND ORS Petitioner(s)
VERSUS
COCHIN SHIPYARD LTD AND ORS Respondent(s)
(for withdrawal of SLP and office report)
Date : 21/10/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBERS]
For Petitioner(s) Mr. Abhilash, Adv.
Mr. Nishe Rajen Shonker, Adv.
For Respondent(s) Mr. Romy Chacko, Adv.
Mr. Shubam Singh, Adv.
Mr. Varun M., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Interlocutory application no. 1 of 2016 is allowed. The special leave petition is dismissed as withdrawn.
(LAYA RAWAT) (RAJINDER KAUR)
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.10.22
11:56:27 IST
Reason: