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Supreme Court - Daily Orders

Adani Vizhinjam Port Pvt. Ltd. vs The State Of Kerala on 31 August, 2021

Bench: A.M. Khanwilkar, Sanjiv Khanna, J.K. Maheshwari

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     ITEM NO.26+44                 Court 3 (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).   12669/2021

     (Arising out of impugned final judgment and order dated 16-03-2021
     in WA No. 294/2021 passed by the High Court Of Kerala At Ernakulam)

     ADANI VIZHINJAM PORT PVT. LTD.                                   Petitioner(s)

                                                 VERSUS

     THE STATE OF KERALA & ORS.                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.100745/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.100747/2021-PERMISSION TO
     FILE LENGTHY LIST OF DATES and IA No.100967/2021-APPLICATION FOR
     PERMISSION )
     WITH
     Diary No(s). 19534/2021
     (FOR ADMISSION and I.R. and IA No.104426/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.104427/2021-EXEMPTION FROM
     FILING O.T. and IA No.104430/2021-EXEMPTION FROM FILING AFFIDAVIT
     and IA No.104425/2021-PERMISSION TO FILE PETITION (SLP/TP/WP/..)

     Date : 31-08-2021 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE SANJIV KHANNA
                          HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)              Mr. Mahesh Agarwal, Adv.
                                    Mr. Rohan Talwar, Adv.
                                    Mr. E.C. Agrawala, AOR

                                    Ms. Smrithi Suresh, Adv.
                                    Mr. Enoch David Simon Joel, Adv.
                                    Mr. A. Karthik, AOR

     For Respondent(s)

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

Signature Not Verified List these matters along with Civil Appeal Digitally signed by NEETU KHAJURIA Date: 2021.08.31 19:11:43 IST Reason: Nos. 12122-12123 of 2018 and connected cases, if any, before appropriate Bench on 01.09.2021.

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If any matter is unready, appropriate office report be circulated for consideration.



 (NEETU KHAJURIA)                   (VIDYA NEGI)
   COURT MASTER                     COURT MASTER