Supreme Court - Daily Orders
State Of Kerala vs Jomy John on 1 July, 2021
Bench: Vineet Saran, Dinesh Maheshwari
ITEM NO.22 Court 11 (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
Petition(s) for Special Leave to Appeal (C) No(s). 7684/2021
(Arising out of impugned final judgment and order dated 20-01-2021
in OPKAT No. 20/2021 passed by the High Court Of Kerala At
Ernakulam)
STATE OF KERALA & ANR. Petitioner(s)
VERSUS
JOMY JOHN Respondent(s)
( IA No.68284/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 01-07-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. G. Prakash, AOR
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing c/c of the impugned judgment is granted.
Issue notice.
(ASHWANI KUMAR) (PRADEEP KUMAR) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2021.07.01 15:11:00 IST Reason: