SWAPNA SUKUMAR vs. STATE OF KERALA .

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 JUDGMENT 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 . Page 1