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[Cites 1, Cited by 5]

Supreme Court - Daily Orders

Haris M vs The State Of Kerala on 16 March, 2020

Bench: D.Y. Chandrachud, Hemant Gupta

     D 2673/2020
                                                  1

     ITEM NO.5                           COURT NO.8                  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

                         SPECIAL LEAVE PETITION (CIVIL) Diary No.2673/2020

     (Arising out of impugned final judgment and order dated 12-11-2019
     in OPKAT No.247/2018 12-11-2019 in OPKAT No. 256/2018 12-11-2019 in
     OPKAT No.312/2018 passed by the High Court of Kerala at Ernakulam)


     HARIS M & ORS.                                                    Petitioner(s)

                                                 VERSUS

     THE STATE OF KERALA & ORS.                                        Respondent(s)

     (With appln.(s) for interim relief, exemption from filing c/c of
     the impugned judgment, exemption from filing O.T. and permission to
     file SLP)

     WITH Diary No.6938/2020 (XI-A)
     (With appln.(s) for c/delay in filing SLP and exemption from filing
     O.T.)


     Date : 16-03-2020 This petition was called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MR. JUSTICE HEMANT GUPTA


     For Petitioner(s)             Mr.   Renjith B. Marar, Adv.
                                   Ms.   Lakshmi N. Kaimal, AOR
                                   Mr.   mahendra Kumawat, Adv.
                                   Mr.   U. Jayakrishan, Adv.
                                   Ms.   Surabhi Santosh, Adv.

     D 6938/2020                   Mr.   V. Chitambaresh, Sr. Adv.
                                   Mr.   Lakshmeesh S. Kamath, AOR
                                   Mr.   Soheb Rehaman, Adv.
                                   Mr.   Karri Venkata Reddy, Adv.
                                   Ms.   Nimitha Anwar, Adv.
Signature Not Verified


     For Respondent(s)
Digitally signed by
CHETAN KUMAR
Date: 2020.03.16
                                   Mr.   Roy Abraham, Adv.
15:46:28 IST
Reason:                            Ms.   Reena Roy, Adv.
                                   Ms.   Seema Jain, Adv.
                                   Mr.   Akhil Abraham, Adv.
                                   Mr.   Rajan Bhatia, Adv.
                                   Mr.   Himinder Lal, AOR
D 2673/2020
                                       2


                UPON hearing the counsel the Court made the following
                                 O R D E R
SLP (C) Diary No 2673/2020

Permission to file the Special Leave Petition is granted.

Learned counsel for the petitioner seeks permission of the Court to withdraw the Special Leave Petition.

The Special Leave Petition is permitted to be withdrawn.

SLP (C) Diary No 6938/2020

Delay condoned.

We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.

The Special Leave Petition is accordingly dismissed. Pending application(s), if any, stand disposed of.





              (Chetan Kumar)                          (Saroj Kumari Gaur)
               A.R.-cum-P.S.                              Court Master