Supreme Court - Daily Orders
Leesamma Joseph vs The State Of Kerala on 27 February, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.21 COURT NO.2 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(s). 42529/2022
(Arising out of impugned final judgment and order dated 09-03-2020
in OPKAT No. 286/2015 04-04-2022 in RP No. 596/2021 in OPKAT
No.286/2015 passed by the High Court Of Kerala At Ernakulam)
LEESAMMA JOSEPH Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
IA No. 12759/2023 - CONDONATION OF DELAY IN FILING
Date : 27-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Lakshmeesh S. Kamath, AOR
Ms. Samriti Ahuja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order(s). The Special Leave Petitions are accordingly dismissed. Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS s COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2023.02.28
17:05:34 IST
Reason: