Supreme Court - Daily Orders
Reghunath T.K. vs State Of Kerala on 6 May, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.19 COURT NO.5 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)......CC No(s).
8327/2016
(Arising out of impugned final judgment and order dated 28/01/2015
in OP No. 64/2014 passed by the High Court Of Kerala At Ernakulam)
REGHUNATH T.K. AND ORS Petitioner(s)
VERSUS
STATE OF KERALA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 06/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Mathai M. Paikaday, Sr. Adv.
Mr. Santhosh P.N., Adv.
Mr. Anas Shamnad, Adv.
Mr. Shishir Pinaki, Adv.
Mr. Ramesh K., Adv.
Mr. Sanjay Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.05.07
10:13:38 IST
Reason: