Supreme Court - Daily Orders
The State Of Kerala vs Fr. Saju M. D. on 27 September, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.22 COURT NO.9 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). 19839/2023
(Arising out of impugned final judgment and order dated 09-01-2023 in
WP(C) No. 39191/2022 passed by the High Court Of Kerala At Ernakulam)
THE STATE OF KERALA & ORS. Petitioner(s)
VERSUS
FR. SAJU M. D. Respondent(s)
(FOR ADMISSION and I.R. and IA No.195322/2023-CONDONATION OF DELAY IN
FILING and IA No.195326/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.195323/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 27-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. C. K. Sasi, AOR
Ms. Meena K Poulose, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. C. K. Sasi, learned counsel for petitioner would point out that the Special Leave Petition was filed against the relied upon judgment dated 10.11.2021 of the Division Bench of the Kerala High Court. Accordingly, the counsel prays for tagging this matter with the pending case.
Tag with SLP(C) No.2664-2665/2022(The State of Kerala & Ors. vs. Karthik K. & Anr.).
Signature Not VerifiedDigitally signed by Jayant Kumar Arora Date: 2023.09.30 13:24:34 IST Reason:
[DEEPAK JOSHI] [KAMLESH RAWAT]
COURT MASTER ASSISTANT REGISTRAR