Supreme Court - Daily Orders
Vayalali Girishan vs State Of Kerala on 17 October, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.69 COURT NO.3 SECTION IIB
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 (Crl.)...... CRLMP No(s).
16103/2016
(Arising out of impugned final judgment and order dated 15/02/2016
in CRLA No. 859/2011 passed by the High Court Of Kerala At
Ernakulam)
VAYALALI GIRISHAN & ORS. Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 17/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. P. V. Dinesh,Adv.
Mr. Bineesh K, Adv.
Mr. Rajendra Beniwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, also stands disposed of.
Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.10.17 (Renuka Sadana) 18:09:57 IST Reason: (Parveen Kumar) Assistant Registrar AR-cum-PS