SWAPNA SUKUMAR Vs STATE OF KERALA .
Bench: FAKKIR MOHAMED IBRAHIM KALIFULLA,SHIVA KIRTI SINGH
Case number: C.A. No.-000226-000227 / 2015
Diary number: 23867 / 2013
Advocates: K. RAJEEV Vs
Page 1
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
I.A. NO. 6/2015 & I.A.NO. 7/2015 IN CIVIL APPEAL NO(S).226-227/2015
SWAPNA SUKUMAR & ORS. Appellant(s)/ Applicant(s)
VERSUS
STATE OF KERALA & ORS. Respondent(s)/ Applicant(s)
O R D E R
I.A. NO.6 Learned counsel appearing for the
applicant submits that the applicant does not
want to press this I.A. The I.A. is,
accordingly, dismissed as not pressed.
I.A. NO.7 I.A. No.7 is allowed in terms of prayer
'a'.
................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA]
................................J. [SHIVA KIRTI SINGH]
NEW DELHI; APRIL 10, 2015.