Supreme Court - Daily Orders
Mohammed Iqbal Shah vs Kunnoth Moidu on 14 July, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.16 COURT NO.8 SECTION XIA
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) No......./2017
Diary No(s). 11832/2017
(Arising out of impugned final judgment and order dated 02-02-2017
in RP No.1058/2015 and 02-02-2017 in CRP No.388/2009 and 25-09-2014
in CRP No.388/2009, passed by the High Court Of Kerala At
Ernakulam)
MOHAMMED IQBAL SHAH & ORS. ETC. Petitioner(s)
VERSUS
KUNNOTH MOIDU & ORS. ETC. Respondent(s)
(IA No.39407/2017-CONDONATION OF DELAY IN FILING and IA
No.39410/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 14-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. G. Prakash, AOR
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv.
Mrs. Beena Prakash, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by SANJAY KUMAR Date: 2017.07.15 10:46:59 IST Reason: