Supreme Court - Daily Orders
Bipin Sunny vs The State Of Kerala on 13 October, 2023
Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia
ITEM NO.7 COURT NO.2 SECTION II-B
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 (Crl.) No(s). 12934/2023
(Arising out of impugned final judgment and order dated 21-07-2023
in BA No. 4416/2023 passed by the High Court Of Kerala At
Ernakulam)
BIPIN SUNNY Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.207376/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.207378/2023-EXEMPTION FROM
FILING O.T.)
Date : 13-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Sriram P., AOR
Mr. Sriram Parakkat, Adv.
Mr. Ms Vishnu Shankar, Adv.
Mr. Micheal Rao, Adv.
Mr. Noopur Dubey, Adv.
For Respondent(s) Mr. Marvin D'Souza, Adv.
Mr. Salvador Santosh Rebello, AOR
Mr. Raghav Sharma, Adv.
Mr. Saswat Adhyapak, Adv.
Ms. Shivangi Singhal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated that the arguing counsel appearing for the petitioner is in personal difficulty and seeks adjournment by three weeks.
Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2023.10.13List after three weeks.
16:44:43 IST Reason:[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)