Supreme Court - Daily Orders
The Managing Director Kerala State Road ... vs K.B. Vittal Rai And Ors Etc on 16 December, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.26 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) Nos.34247-34248/2015
(Arising out of impugned final judgment and order dated 14/10/2015
in WA No.1925/2013 and WA No.1940/2013 passed by the High Court Of
Kerala At Ernakulam)
THE MANAGING DIRECTOR KERALA
STATE ROAD TRANSPORT CORPORATION Petitioner(s)
VERSUS
K.B. VITTAL RAI AND ORS ETC Respondent(s)
(With interim relief and office report)
Date : 16/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Haris Beeran, Adv.
Mr. P.C. Chacko, Adv.
Mr. Mushtaq Salim, Adv.
For Mr. Radha Shyam Jena,Adv.
For Respondent(s) Mr. K. V. Mohan,Adv.
Mr. Thampan Thomas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
However, the dismissal of these special leave petitions will not come in the way of the authorities concerned in disposing of any appeal that is pending.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.12.16 (Sanjay Kumar-II) (Indu Pokhriyal) 15:21:09 IST Reason: Court Master Court Master