Supreme Court - Daily Orders
Attingal Amateur Athletic Association vs Kerala Sports Council on 15 April, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.60 COURT NO.15 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). 17945/2022
[Arising out of impugned final judgment and order dated 25-05-2022
in AS No. 287/1998 passed by the High Court of Kerala at Ernakulam]
ATTINGAL AMATEUR ATHLETIC ASSOCIATION & ORS. PETITIONER(S)
VERSUS
KERALA SPORTS COUNCIL & ORS. RESPONDENT(S)
(IA No. 152249/2022 - EXEMPTION FROM FILING O.T.)
Date : 15-04-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. V. Chitambaresh, Sr. Adv.
Mr. Karthik S.D, Adv.
Mr. John Mathew, AOR
For Respondent(s) Mr. P.B.Suresh, Sr. Adv.
Mr. Vipin Nair, AOR
Mr. Mohd Aman Alam, Adv.
Mr. Aditya Narendranath, Adv.
Mrs. M.B.Ramya, Adv.
Mrs. Deeksha, Adv.
UPON hearing the counsel the court made the following
O R D E R
1. Heard learned counsel for the parties.
2. Leave granted.
(Nidhi Mathur) (Geeta Ahuja) Court Master (NSH) Signature Not Verified Assistant Registrar-cum-PS Digitally signed by geeta ahuja Date: 2025.04.16 12:51:04 IST Reason: