Supreme Court - Daily Orders
Dr. Ayisha Beegam vs The State Of Kerala Represented By The ... on 17 September, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.13 COURT NO.4 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). 31242/2018
(Arising out of impugned final judgment and order dated
16-03-2018 in WA No. 2392/2016 AND WA No. 2457/2016 passed by
the High Court Of Kerala At Ernakulam)
DR. AYISHA BEEGAM & ANR. Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.125906/2018-
CONDONATION OF DELAY IN FILING and IA No.125907/2018-PERMISSION
TO FILE ADDITIONAL DOCUMENTS/FACTS)
Date :17-09-2018 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. P.A. Noor Muhamed, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to entertain these petitions. Accordingly, the special leave petitions are dismissed.
Pending application stands disposed of.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Digitally signed by CHARANJEET KAUR Date: 2018.09.17 A.R.-cum-P.S. Asstt. Registrar 16:44:46 IST Reason: