Supreme Court - Daily Orders
Meethala Panayullahil Avulla vs The State Of Kerala on 5 April, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
ITEM NO.13 COURT NO.2 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(s) for Special Leave to Appeal (C) No(s). 7571/2019
(Arising out of impugned final judgment and order dated 04-12-2018
in WA No.2278/2018 passed by the High Court Of Kerala At Ernakulam)
MEETHALA PANAYULLAHIL AVULLA Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
( IA No.46178/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.46179/2019-EXEMPTION FROM FILING O.T. )
Date : 05-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Lakshmeesh S. Kamath, AOR
Mr. Soheb Rahman, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
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) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.04.05 17:13:06 IST Reason: