Supreme Court - Daily Orders
Indira vs State Of Kerala on 27 February, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.11 COURT NO.4 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.) No(s).1529/2015
(Arising out of impugned final judgment and order dated 29/01/2015
in CRMC No.571/2015 passed by the High Court of Kerala at
Ernakulam)
INDIRA Petitioner(s)
VERSUS
STATE OF KERALA AND ANR. Respondent(s)
(With interim relief)
Date : 27/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Basant, Sr.Adv.
Mr.Nishad L.S., Adv.
Mr.Sri Ram Parakkat, Adv.
Mr.Karthik Ashok, Adv.
Mr. Ankur S. Kulkarni, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENU DIWAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.02.27
17:10:24 IST
Reason: