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Supreme Court - Daily Orders

S. Suresh Kumar . vs Law Secretary, Govt. Of Kerala . on 7 August, 2018

Bench: Chief Justice, D.Y. Chandrachud

     SLP(C) 34374/2016 etc.
                                                       1


     ITEM NO.20                                COURT NO.1                   SECTION XI-A

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

                         Petition for Special Leave to Appeal (C) No. 34374/2016

     (Arising out of impugned final judgment and order dated 07-10-2016
     in WPC No. 24662/2016 passed by the High Court Of Kerala At
     Ernakulam)

     S. SURESH KUMAR & ORS.                                             Petitioners

                                                   VERSUS

     LAW SECRETARY, GOVT. OF KERALA & ORS.                              Respondents

     WITH
     SLP(C) No. 37585/2016 (XI-A)

     Date : 07-08-2018 This matter was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                            HON'BLE KM. JUSTICE INDIRA BANERJEE

     For Petitioners
                                      Mr. M. Gireesh Kumar, Adv.
                                      Mr. Ankur S. Kulkarni, AOR
                                      Mr. Sidhant Sinha, Adv.

                                      Mr. T.G. Narayanan Nair, AOR

     For Respondents
                                      Mr. C.K. Sasi, AOR


                            UPON hearing the counsel the Court made the following
                                                O R D E R
SLP(C) No. 37585/2016

Heard learned counsel for the petitioner.

Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.08.07

The special leave petition is dismissed.

16:47:55 IST Reason:

Pending interlocutory applications, if any, shall stand disposed of.

SLP(C) 34374/2016 etc. 2 SLP(C) No. 34374/2016 In terms of the order passed in SLP(C) No. 37585/2016, the present special leave petition stands dismissed.

Pending interlocutory applications, if any, shall stand disposed of.

(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar