Supreme Court - Daily Orders
Harikrishnan R. vs The State Of Kerala on 23 November, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.22 Court 8 (Video Conferencing) 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). 13863/2020
(Arising out of impugned final judgment and order dated 14-07-
2020 in OPKAT No. 78/2020 passed by the High Court Of Kerala At
Ernakulam)
HARIKRISHNAN R. & ORS. Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.118853/2020-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118852/2020-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date :23-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. K. Rajeev, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment passed by the High Court. The special leave petition is, accordingly, dismissed.
All pending applications stand disposed of.
(CHARANJEET KAUR) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Charanjeet kaur Date: 2020.11.23 15:49:34 IST Reason: