Supreme Court - Daily Orders
Dr. Sharmad vs The State Of Kerala on 24 February, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.7 COURT NO.7 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). 18592/2017
(Arising out of impugned final judgment and order dated 20-01-2017
in OP No. 1360/2013 passed by the High Court of Kerala at
Ernakulam)
DR. SHARMAD Petitioner(s)
VERSUS
STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and
IA No. 64081/2017 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH SLP(C) No. 24851/2019
(FOR ADMISSION and I.R. and IA No.150230/2019-CONDONATION OF DELAY
IN FILING and IA No.150231/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.150229/2019-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.150228/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 24-02-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. V.Giri,Sr.Adv.
Mr. Shinoj K.Narayanan,Adv.
Mr. Aditya Verma,Adv.
Mr. K. Rajeev, AOR
For Respondent(s) Mr. Sanand Ramakrishnan, AOR
Mr. C.Govind Venugopal,Adv
Mr. Rajeev Mishra,Adv.
Mr. C. K. Sasi, AOR
Mr. Abdulla Naseeh V.T.,Adv.
Ms. Meena K.P.,Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Anita Malhotra Date: 2022.02.26 List after six weeks.
12:34:41 IST Reason:(ANITA MALHOTRA) (RAM SUBHAG SINGH) COURT MASTER COURT MASTER