Swapna Sukumar & Ors. Vs. State of Kerala & Ors.
[I.A. No. 6/2015 & I.A. No. 7/2015 in Civil Appeal No (S).226-227/2015]
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.
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