Supreme Court - Daily Orders
D. Amose (Dead) Through Lrs. vs C. Selvaraj . on 4 March, 2020
Bench: N.V. Ramana, Sanjiv Khanna, Krishna Murari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.399 OF 2010
D. AMOSE (DEAD) THROUGH LRS. … APPELLANTS
Versus
C. SELVARAJ & ORS. … RESPONDENTS
O R D E R
This appeal, by way of special leave, is directed against
judgment dated 09.11.2009 passed by the High Court of Kerala at
Ernakulam in W.A.No.1033 of 2007 whereby the High Court dismissed
the writ appeal filed by the appellant with directions.
Having heard learned counsel for the parties and perusing
the materials placed before us, we do not find any ground to
interfere with the impugned judgment passed by the High Court in
exercise of our jurisdiction under Article 136 of the Constitution.
The appeal is accordingly dismissed.
........................J.
(N.V.RAMANA)
........................J.
(SANJIV KHANNA)
Signature Not Verified
........................J.
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2020.03.06
(KRISHNA MURARI)
17:07:39 IST
Reason:
NEW DELHI;
MARCH 04, 2020.
ITEM NO.107 COURT NO.2 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
Civil Appeal No(s).399/2010
D. AMOSE (DEAD) THROUGH LRS. Appellant(s)
VERSUS
C. SELVARAJ & ORS. Respondent(s)
Date : 04-03-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Appellant(s) Mr. Sajith. P, AOR
For Respondent(s) Dr. K.P. Kylashnatha Pillay, Sr.Adv.
Mr. Achuth, Adv.
Ms. V.S.Lakshmi, Adv.
Mr. A. Venayagam Balan, AOR
Mr. R. Sathish, AOR
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)