Supreme Court - Daily Orders
Union Of India vs T. Karunakaran on 28 June, 2021
Bench: Sanjay Kishan Kaul, Krishna Murari
ITEM NO.20+41 Court 8 (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). 6097/2021
(Arising out of impugned final judgment and order dated 09-09-2020
in OPCAT No. 86/2018 passed by the High Court Of Kerala At
Ernakulam)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
T. KARUNAKARAN Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(C) No. 7527/2021 (XI-A)
(FOR ADMISSION and I.R.)
SLP(C) No. 7547/2021 (XI-A)
FOR ADMISSION AND I.R. AND IA NO. 67244/2021-EXEMPTION FROM FILING
O.T.
Date : 28-06-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Madhavi Divan, ASG
Ms. Meenakshi Grover, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Prashant Singh, Adv.
Mr. Mukul Singh, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Vikramjit Banerjee, ASG
Mr. Jayant K. Sud, ASG
Mr. Piyush Beriwal, Adv.
Mr. Vivek Narayan Sharma, Adv.
Mr. Bhuvan Mishra, Adv.
Mr. V. Balaji, Adv.
Ms. Rekha Pandey, Adv.
Ms. Vanshika Shukla, Adv.
Mr. Gurmeet Singh Makker, AOR
Signature Not Verified
For Respondent(s)
Digitally signed by
NEETU KHAJURIA
Date: 2021.06.29
17:39:13 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
In order to enable the petitioner to move the High Court as it is the submission of the learned Additional Solicitor General that the departmental proceedings have been concluded and the consequences of that have not been taken into account, the Special Leave Petitions, are dismissed as withdrawn.
(MANISH ISSRANI) (POONAM VAID) COURT MASTER(SH) COURT MASTER (NSH)