Supreme Court - Daily Orders
V.P. Satheedevi vs The State Of Kerala State Of Kerala And ... on 16 September, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.19 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
Petition(s) for Special Leave to Appeal (C) Diary No. 5006/2016
(Arising out of impugned final judgment and order dated 29/10/2015
in WPC No. 16224/2012 29/10/2015 in WA No. 2283/2015 passed by the
High Court of Kerala at Ernakulam)
V.P. SATHEEDEVI AND ORS. Petitioner(s)
VERSUS
STATE OF KERALA AND ORS. Respondent(s)
(office report on default)
Date : 16/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Mr. Raghenth Basant, Adv.
Mr. Senthil Jagadeesan, Adv.
Ms. Liz Mathew, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that the defects have been cured and the matter has since been filed on 14.09.2016.
The Registry is directed to verify and process the matter accordingly.
(LAYA RAWAT) (SNEH BALA MEHRA)
Sr. P.A. ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2016.09.19
11:17:28 IST
Reason: