Supreme Court - Daily Orders
A.K. Rajappan vs The State Of Kerala . on 1 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.39 COURT NO.13 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) No(s). 14837/2015
(Arising out of impugned final judgment and order dated 03/09/2013
in WA No. 2854/2009 passed by the High Court Of Kerala At
Ernakulam)
A.K. RAJAPPAN & ORS. Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(With interim relief and office report)
Date : 01/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Ms. Usha Nandini. V, Adv.
Mr. Vishnu Shankar, Adv.
Mr. Biju P. Raman, Adv.
Mr. Abhilash R. Pillai, Adv.
Ms. Kamalika Bhattacharjee, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay as well as on merits.
(Nidhi Ahuja) (Suman Jain)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.07.04
13:17:36 IST
Reason: