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Supreme Court - Daily Orders

Dr. Premachandran Keezhoth vs The Chancellor Kannur University on 17 October, 2023

                                                                     SLPC 4347/2022


     ITEM NO.19                    COURT NO.1                 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.4347/2022

     (Arising out of impugned final judgment and order dated 23-02-2022
     in WA No.1698/2021 passed by the High Court of Kerala at Ernakulam)


     DR. PREMACHANDRAN KEEZHOTH & ANR.                         Petitioner(s)

                                          VERSUS

     THE CHANCELLOR KANNUR UNIVERSITY & ORS.                   Respondent(s)

     (With IA No.35569/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
     FACTS/ANNEXURES)


     Date : 17-10-2023 These matters were called on for hearing today.


     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE J.B. PARDIWALA
                         HON'BLE MR. JUSTICE MANOJ MISRA


     For Petitioner(s)       Mr. Dama Seshadri Naidu, Sr. Adv.
                             Mr. George Poonthottam, Sr. Adv.
                             Mr. Atul Shankar Vinod, Adv.
                             Mr. Hiresh Choudhary, Adv.
                             Ms. Surbhi Sharma, Adv.
                             Mr. Kannan Gopal Vinod, Adv.
                             Mr. K. Sai Teja, Adv.
                             Mr. M.P. Vinod, AOR

     For Respondent(s)       Mr. R. Venkataramani, AG
     For R-1                 Mr. Venkita Subramoniam T.R., AOR

Signature Not Verified

Digitally signed by
CHETAN KUMAR
Date: 2023.10.17

                                                                         Page 1 of 2
16:33:16 IST
Reason:
                                                                         SLPC 4347/2022


For R-2                    Mr. K.K. Venugopal, Sr. Adv.
                           Mr. Nishe Rajen Shonker, AOR
                           Mrs. Anu K. Joy, Adv.
                           Mr. Alim Anvar, Adv.

For R-3                    Mr. Shailesh Madiyal, AOR
                           Mr. Vaibhav Sabharwal, Adv.
                           Mr. Akshay Kumar, Adv.
                           Ms. Divija Mahajan, Adv.

For R-4                    Mr. Basavaprabhu S. Patil, Sr. Adv.
                           Mr. Anirudh Sanganeria, AOR
                           Mr. Samarth Kashyap, Adv.


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

1 We have heard Mr Dama Seshadri Naidu, senior counsel for the petitioner, Mr R Venkataramani, Attorney General for India for the first respondent, the Chancellor, Mr K K Venugopal, senior counsel for the second respondent, State of Kerala, Mr Basavaprabhu S Patil, senior counsel for the fourth respondent, the Vice Chancellor and Mr Shailesh Madiyal, counsel for the third respondent, the University.

2 Leave granted.

3 Arguments concluded.

4 Judgment reserved.

            (CHETAN KUMAR)                              (SAROJ KUMARI GAUR)
             A.R.-cum-P.S.                              Assistant Registrar




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