Supreme Court - Daily Orders
Xxxxx vs The State Of Kerala on 21 October, 2022
Bench: Ajay Rastogi, C.T. Ravikumar
ITEM NO.21 COURT NO.7 SECTION II-B
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 (Crl.) No(s). 9544/2022
(Arising out of impugned final judgment and order dated 22-09-2022
in TRPCR No. 52/2022 passed by the High Court Of Kerala At
Ernakulam)
XXXXX Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.152661/2022-EXEMPTION FROM FILING
O.T.)
Date : 21-10-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. K. Rajeev, AOR
Ms. Niveditha R. Menon, Adv.
Mr. Aditya Verma, Adv.
For Respondent(s) Mr. Mukul Rohtagi, Sr. Adv.
Mr. Siddhartha Dave, Sr. Adv.
Mr. Philip T. Varghese, Adv.
Mr. Sujesh Menon, Adv.
Ms. Ranjeeta Rohatgi, Adv.
Ms. Pragya Baghel, Adv.
Mr. P. Vamshi Rao, Adv.
Ms. Ranjeeta Rohatgi, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.10.22Pending interlocutory application(s), if any, is/are disposed 14:28:57 IST Reason: of.
(JAYANT KUMAR ARORA) (MATHEW ABRAHAM) ASTT. REGISTRAR-cum-PS COURT MASTER