Supreme Court - Daily Orders
The State Of Kerala vs N.U. Paulose (Died) on 23 July, 2021
Bench: Vineet Saran, Dinesh Maheshwari
ITEM NO.7 Court 10 (Video Conferencing) 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)………….. Diary No(s).4485/2021
(Arising out of impugned final judgment and order dated 08-11-2019
in ARBA No.48/2019 passed by the High Court Of Kerala At Ernakulam)
STATE OF KERALA Petitioner(s)
VERSUS
N.U. PAULOSE (DIED) & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.81939/2021-CONDONATION OF DELAY
IN FILING and IA No.81940/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 23-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. G. Prakash, AOR
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The arbitration appeal filed by the petitioner was with a delay of 1127 days. Finding that the same is not properly explained, appeal has been dismissed by the High Court. It is further noticed that there is delay of 376 days in filing this petition, which has also not been properly explained.
The petition is, accordingly, dismissed on the ground of delay as well as on merits.
Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.07.23 16:36:05 IST Reason: (POOJA SHARMA) (PRADEEP KUMAR) (COURT MASTER (SH) (BRANCH OFFICER)