Supreme Court - Daily Orders
Sameer vs The State Of Kerala on 29 November, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.8 Court 7 (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(s) for Special Leave to Appeal (Crl.) Nos.8496-8497/2021
(Arising out of impugned final judgment and orders dated 08-09-2021
in BA No. 5747/2021 and dated 28-09-2021 in BA No. 7580/2021 passed
by the High Court of Kerala at Ernakulam)
SAMEER Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.143228/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.143229/2021-EXEMPTION FROM
FILING O.T.)
Date : 29-11-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. R.Basant,Sr.Adv.
Mr. Sriram P., AOR
Mr. Pawan Kr.Dabas,Adv.
Mr. Sarath S.Janardanan,Adv.
Mr. M.S.Vishnu Shankar,Adv.
Mr. Sreenath S.,Adv.
Mr. Mukund P.Unny,Adv.
Mrs.Athira G.Nair,Adv.
Ms. Prerna Robin,Adv.
Ms. Jessica Bhardwaj,Adv.
Mr. Rochit Abhishek,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment and exemption from filing official translation are allowed.
Signature Not VerifiedIssue notice.
Digitally signed by Anita Malhotra Date: 2021.11.30Tag with SLP(Crl.)Nos.8164-8166 of 2021. 16:54:59 IST Reason:
(ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER