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Sujatha Ravi Kiran @ Sujata Sahu vs State Of Kerala on 29 April, 2014

öITEM NO.9                        COURT NO.14                   SECTION X

             S U P R E M E           C O U R T   O F    I N D I A
                                  RECORD OF PROCEEDINGS

CRL.M.P. NO.3133/2014 IN WRIT PETITION (CRL.) NO(s). 164 OF 2013


SUJATHA RAVI KIRAN @ SUJATA SAHU                                 Petitioner(s)

                     VERSUS

STATE OF KERALA & ORS                                            Respondent(s)

(With appln(s) for impleading party and office report)


Date: 29/04/2014      This Petition was called on for hearing today.


CORAM :
          HON’BLE MR. JUSTICE VIKRAMAJIT SEN
                      (IN CHAMBERS)

For Petitioner(s)      Ms.       Kamini Jaiswal,Adv.
                       Ms.       Shilpi Dey,Adv.
                       Mr.       Shri Krishna Tiwari,Adv.
                       Ms.       Shumaila Altaf,Adv.

For Respondent(s)      Mr. Raghvendra Pandey,Adv.
                       Mr. B.V. Balaram Das,Adv.

                        Ms. Bina Madhavan,Adv.

                        Mr. A. Raghunath,Adv.

                       Mr. Sanjay Kumar Visen,Adv.
                       Mr. Manendra Dubey,Adv.

             UPON hearing counsel the Court made the following
                                 O R D E R

There is no objection on behalf of the parties sought to be impleaded by means of this application.

Accordingly, the Crl.M.P. is allowed. The Union of India, Ministry of Defence, South Block, New Delhi and Commander, Head Quarter South Naval Command Naval Base, Kochi are impleaded as party respondents.

Counter affidavit be filed within four weeks. Rejoinder affidavit, if any, be filed within four weeks thereafter.

 (Narendra Prasad)                      (Saroj Saini)
    Court Master                        Court Master




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