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P. Ramakrishnan vs Union Of India on 21 August, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

     ITEM NO.16                           COURT NO.11                    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 for Special Leave to Appeal (Civil) No......of 2017
     Diary No(s). 20247/2017

     (Arising out of impugned final judgment and order dated                     27-01-2017
     in OPCAT No. 37/2017 passed by the High Court Of                            Kerala At
     Ernakulam)

     P. RAMAKRISHNAN                                                     Petitioner(s)

                                                   VERSUS

     UNION OF INDIA & ORS.                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.71966/2017-CONDONATION OF DELAY
     IN FILING and IA No.71967/2017-CONDONATION OF DELAY IN REFILING and
     IA No.71970/2017-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS)


     Date : 21-08-2017 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                          HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)              Mr. Lakshmeesh S. Kamath, AOR

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard learned counsel for the petitioner. Delay condoned.

We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.

Pending application(s), if any, shall also stand disposed of.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER