Supreme Court - Daily Orders
The Principal Chief Conservator Of ... vs Suresh Mathew on 31 August, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy, C.T. Ravikumar
ITEM NO.11 Court 6 (Video Conferencing) SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) No(s). 12353-12355/2021
(Arising out of impugned final judgment and order dated 19-01-2021
in WA No. 1568/2020 19-01-2021 in WA No. 1577/2020 19-01-2021 in WA
No. 1589/2020 passed by the High Court Of Kerala At Ernakulam)
THE PRINCIPAL CHIEF CONSERVATOR OF FOREST
& ORS. ETC. Petitioner(s)
VERSUS
SURESH MATHEW & ANR. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.96505/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 31-08-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Nishe Rajen Shonker, AOR
Ms. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing C/C of the impugned judgment is allowed.
Learned senior counsel for the petitioners has invited our attention to the administrative order of the Divisional Forest Officer, Konni, (Annexure P-2 at pages 74 to 76) giving reasons for cancellation of the tender.
Issue notice.
In the meantime, the operation of the Signature Not Verified impugned order shall remain stayed.
Digitally signed by Charanjeet kaur Date: 2021.08.31 17:19:34 IST Reason:[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) *Cause title qua the parties be updated in the system.