Supreme Court - Daily Orders
Rijo Jose M vs State Of Kerala on 3 January, 2017
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.30+51 COURT NO.9 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(s). 37393/2016
(Arising out of impugned final judgment and order dated 08/09/2016
in WA No. 5/2016 in WPC No. 15775/2012 passed by the High Court Of
Kerala At Ernakulam)
RIJO JOSE M Petitioner(s)
VERSUS
STATE OF KERALA AND ORS Respondent(s)
(with interim relief)
With SLP(C) No.37664 of 2016
(With interim relief and office report)
Date : 03/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. K. V. Mohan,Adv.
Mr. N.M. Varghese, Adv.
Ms. Tessy Varghese, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified[SUKHBIR PAUL KAUR] [INDU POKHRIYAL] Digitally signed by SUKHBIR PAUL KAUR Date: 2017.01.03 A.R.-CUM-P.S. COURT MASTER 17:06:47 IST Reason: