Supreme Court - Daily Orders
Baiju K.G vs Dr. V. P. Joy on 5 August, 2022
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
ITEM NO.31 COURT NO.3 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 244/2021 in W.P.(C) No. 213/2011
BAIJU K.G & ORS. Petitioner(s)
VERSUS
DR. V. P. JOY Respondent(s)
(WITH IA No. 30400/2021 - EXEMPTION FROM FILING O.T.)
Date : 05-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. P.N. Ravindran, Sr. Adv.
Mr. P. S. Sudheer, AOR
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Ms. Shruti Jose, Adv.
Mr. Kamal Kant, Adv.
For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Nishe Rajen Shonker, AOR
Ms. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 A report has been submitted by the State of Kerala on the updated status of providing compensation and medical and palliative care to the victims of Endosulfan.
2 Learned counsel appearing on behalf of the petitioners seeks an adjournment to consider the affidavit and to make suggestions on affidavit.
3 List the petition on 18 August 2022.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.08.06 12:34:14 IST Reason: (SANJAY KUMAR-I) (RAM SUBHAG SINGH)
DEPUTY REGISTRAR COURT MASTER