Supreme Court - Daily Orders
The State Of Kerala vs T.P. Antony on 9 April, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.20 COURT NO.3 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
SPECIAL LEAVE PETITION (CIVIL) NO(S)……………………/2018
DIARY NO(S). 6687/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 09-08-2017
IN CMA NO. 59/2017 IN RFA NO. 46/2017 AND IN RFA NO. 46/2017
PASSED BY THE HIGH COURT OF KERALA AT ERNAKULAM)
THE STATE OF KERALA & ORS. PETITIONER(S)
VERSUS
T.P. ANTONY RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.38599/2018-CONDONATION OF DELAY
IN FILING)
Date : 09-04-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. G. Prakash, AOR
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv.
Mrs. Beena Prakash, Adv.
Mr. Vijay Shankar V.L., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
We find no merit in the present Special Leave Petitions. The Special Leave Petitions are accordingly dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.04.09 17:13:49 IST Reason: [VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER