Supreme Court - Daily Orders
P Radhakrishnan vs State Of Kerala on 12 September, 2014
R SLP(C) No. 24990/2014
1
ITEM NO.65 COURT NO.1 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). 24990/2014
(Arising out of impugned final judgment and order dated 02/09/2014
in WPC No. 4387/2008 passed by the High Court Of Kerala At
Ernakulam)
P RADHAKRISHNAN AND ORS Petitioner(s)
VERSUS
STATE OF KERALA AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. A. Reghunath, Adv.
Mr. S. Mohanan, Adv.
Mr. R. Sathish,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are informed that the impugned order is amenable to an intra-court appeal. If the petitioners are so advised, they may pursue their remedy in the High Court.
Signature Not VerifiedDigitally signed by Rajesh Dham Date: 2014.09.15 17:25:33 IST Reason:
For a period of ten days from today, status quo with regard to subject land shall be SLP(C) No. 24990/2014 2 maintained by all concerned.
The order of status quo shall have no bearing on consideration of the matter by the appellate Bench in the High Court, should any intra-court appeal be filed by the petitioners. Special leave petition is disposed of.
(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER