Supreme Court - Daily Orders
O. C. Pavithran vs The State Of Kerala on 1 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
ITEM NO.46 COURT NO.11 SECTION II-B
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 (CRIMINAL) Diary No(s). 2530/2018
(Arising out of impugned final judgment and order dated 05-09-2013
in CRLA No. 2989/2008 passed by the High Court of Kerala at
Ernakulam)
O. C. PAVITHRAN Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(IA No.59209/2018-CONDONATION OF DELAY IN FILING and IA
No.59207/2018-CONDONATION OF DELAY IN REFILING )
Date : 01-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Shinoj K. Narayanan, Adv.
Mr. Bijo Mathew Joy, Adv.
Mr. K. Rajeev, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner and perused the record.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.05.02 16:57:36 IST Reason: