Supreme Court - Daily Orders
K. Balakrishnan Nair vs The State Of Kerala on 13 April, 2021
ITEM NO.21 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
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
BEFORE THE REGISTRAR SH. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 1523/2021
K. BALAKRISHNAN NAIR Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and IA No.10460/2021-PERMISSION TO PLACE ADDITIONAL
FACTS AND GROUNDS and IA No.10464/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 13-04-2021 This petition was called on for hearing today.
For Petitioner(s)
Mr. Romy Chacko, AOR
For Respondent(s) Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash,Adv.
Mr. G. Prakash, AOR
UPON HEARING THE COUNSEL THROUGH VIDEO CONFERENCE, THE
COURT MADE THE FOLLOWING
O R D E R
Mr. Jishnu M.L., Adv. for Mr. G. Prakash, AOR appears and submits that AOR had instructions to appear on behalf of Respondent Nos.1 and 2 and to file counter affidavit on their behalf.
The prayer is considered and allowed. Four weeks’ time is granted to file vakalatnama and counter affidavits on their behalf and upon completion of the time, the matter may be processed for listing before the Hon’ble Court, as per rules as none appears on behalf of the other respondents.
Signature Not Verified (SD) Digitally signed by RASHI GUPTA AVANI PAL SINGH Date: 2021.04.13 19:07:46 IST Registrar Reason: