Supreme Court - Daily Orders
Sulthan Said Ibrahim vs Prakasan on 11 April, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.10 COURT NO.3 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). 4307/2022
(Arising out of impugned final judgment and order dated 29-11-2021
in OPC No. 2290/2013 passed by the High Court of Kerala at
Ernakulam)
SULTHAN SAID IBRAHIM PETITIONER(S)
VERSUS
PRAKASAN & ORS. RESPONDENT(S)
(IA No. 65656/2022 - EXEMPTION FROM FILING O.T.
IA No. 35232/2022 - EXEMPTION FROM FILING O.T.
IA No. 65654/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 11-04-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. V. Chitambaresh, Sr. Adv.
Mr. Harshad V. Hameed, AOR
Mr. Dileep Poolakkot, Adv.
Mr. C. Govind Venugopal, Adv.
Mrs. Ashly Harshad, Adv.
Ms. Sonal Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petition as well as on the prayer for interim relief.
Petitioner is also permitted to take out notice by dasti Signature Not Verified service.
Digitally signed by Jagdish Kumar Date: 2023.04.11 17:28:22 IST Reason:(JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) ASSISTANT REGISTRAR