Supreme Court - Daily Orders
The State Of Kerala vs Karthik K. on 11 July, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.20+51+52 COURT NO.10 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).2664-2665/2022
(Arising out of impugned final judgment and order dated 10-11-2021 in
W.A. No.1435/2021 16-12-2021 in RP No.902/2021 passed by the High
Court Of Kerala At Ernakulam)
THE STATE OF KERALA & ORS. Petitioner(s)
VERSUS
KARTHIK K. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.24405/2022-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT
IA No. 24405/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(C) No. 3239-3240/2022 (XI-A)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
26658/2022
IA No. 26658/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 3235-3236/2022 (XI-A)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
26581/2022
IA No. 26581/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 26680/2022 (XI-A)
(IA FOR CONDONATION OF DELAY IN FILING ON IA 148351/2022
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
148353/2022
IA No. 148351/2022 - CONDONATION OF DELAY IN FILING
IA No. 148353/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 14471/2022 (XI-A)
(For admission and IR
IA No. 110371/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 20285/2022 (XI-A)
(IA EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
Signature Not Verified
Jayant170212/2022
Digitally signed by
Kumar Arora
Date: 2023.07.13
IA No. 170212/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
16:58:29 IST
Reason:
JUDGMENT)
SLP(C) No. 22493/2022 (XI-A)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
190174/2022
IA No. 190174/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 37624/2022 (XI-A)
(FOR FCONDONATION OF DELAY IN FILING ON IA 181107/2022
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
181108/2022
IA No. 181107/2022 - CONDONATION OF DELAY IN FILING
IA No. 181108/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 8024/2023 (XI-A)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
42773/2023
FOR CONDONATION OF DELAY IN FILING ON IA 42775/2023
IA No. 42775/2023 - CONDONATION OF DELAY IN FILING
IA No. 42773/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(CIVIL) Diary No(s). 19830/2023
(FOR ADMISSION and I.R. and IA No.122622/2023-CONDONATION OF DELAY IN
FILING and IA No.122623/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
SLP (C) No. 13263/2023
IA No.124001/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 11-07-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. C. K. Sasi, AOR
Ms. Meena K Poulose, Adv.
For Respondent(s) Mr. Prashant Kumar, Adv.
Mr. Robin V. S., Adv.
Mr. Sachin Singh Dalal, Adv.
Mr. Romy Chacko, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner seeking adjournment, the matters are adjourned by two weeks.
(DEEPAK JOSHI) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR