SWAPNA SUKUMAR AND ORS. Vs. STATE OF KERALA AND ORS.
LAWS(SC)-2015-4-54
SUPREME COURT OF INDIA
Decided on April 10,2015

Swapna Sukumar And Ors. Appellant
VERSUS
STATE OF KERALA And ORS. Respondents

JUDGEMENT

- (1.) 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
(2.) I .A. No. 7 is allowed in terms of prayer 'a'.;


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