Supreme Court - Daily Orders
Suneesh K.S. vs Travancore Devaswom Board on 9 February, 2022
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.10 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). 2051/2022
(Arising out of impugned final judgment and order dated 01-02-2022
in WPC No. 19896/2021 passed by the High Court of Kerala at
Ernakulam)
SUNEESH K.S. Petitioner(s)
VERSUS
TRAVANCORE DEVASWOM BOARD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.18712/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.18711/2022-EXEMPTION FROM
FILING O.T. )
Date : 09-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. V. Chitambaresh, Sr. Adv.
Mr. Karthik S.D., Adv.
Mr. John Mathew, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
The petitioner being a defaulter, the High Court has dismissed the writ petition. The High Court may have gone beyond the scope of the relief prayed for in the writ petition. However, it is not for the petitioner to question those directions on the Travancore Devaswom Board. No one else has appealed against the order of the High Court.
The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by Rachna Date: 2022.02.09Pending applications, if any, stand disposed of accordingly.
16:18:50 IST Reason: (MANISH ISSRANI) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)