Supreme Court - Daily Orders
Mathrubhoomi Printing And Publishing ... vs P. Gopalankutty on 25 March, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
ITEM NO.4 Court 14 (Video Conferencing) 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 for Special Leave to Appeal (Crl.) No. 2368/2022
(Arising out of impugned final judgment and order dated 07-01-2022
in CRLMC No. 6574/2014 passed by the High Court of Kerala at
Ernakulam)
MATHRUBHOOMI PRINTING AND PUBLISHING
CO. LTD. & ORS. Petitioner(s)
VERSUS
P. GOPALANKUTTY & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.36599/2022-FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.36600/2022-FOR
EXEMPTION FROM FILING O.T.)
Date : 25-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Abhilash M.R., Adv.
Ms. T. Archana, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and on perusal of the record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
Signature Not Verified
All pending applications stand disposed of. Digitally signed by Dr. Mukesh Nasa Date: 2022.03.25 15:24:16 IST Reason: (SHRADDHA MISHRA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)