Supreme Court - Daily Orders
Union Territory Of Lakshdweep vs E.K. Khaleel on 27 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.12 COURT NO.10 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.)...... CRLMP No(s).
1105/2017
(Arising out of impugned final judgment and order dated 07/06/2016
in AR No. 471/2004 passed by the High Court Of Kerala At Ernakulam)
UNION TERRITORY OF LAKSHDWEEP Petitioner(s)
VERSUS
E.K. KHALEEL Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 27/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. Ritesh Kumar,Adv.
Ms. Sunita Sharma,Adv.
Mr. Zohiab Hussain,Adv.
Mr. Raj Bahadur Yadav,Adv.
Mr. Mukesh Kumar Maroria,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any merit in this special leave petition which is hereby dismissed.
(Madhu Bala) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by MADHU BALA Date: 2017.01.27 15:41:25 IST Reason: