Supreme Court - Daily Orders
Sakeer vs The State Of Kerala on 22 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
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ITEM NO.21 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(s). 19720/2017
(Arising out of impugned final judgment and order dated 20-06-2017
in WP(C) No.20379/2017 passed by the High Court of Kerala at
Ernakulam)
SAKEER Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.67282/2017-EXEMPTION FROM FILING
O.T.)
Date : 22-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr.M.K.S.Menon, Adv.
Ms.Usha Nandini V., Adv.
Mr.M.S.Vishnu Sankar, Adv.
Ms.Athira G. Nair, Adv.
Ms.Shreya Menon, Adv.
For Respondent(s)
Mr.K.K.Venugopal, Sr.Adv. (A.G.)
Mr.G.Prakash, Adv.
Mr.Jishnu M.L., Adv.
Mrs.Priyanka Prakash, Adv.
Mrs.Beena Prakash, Adv.
Mr.Vijay Shankar V.L., Adv.
Mr.Subhash Chandran K.R., Adv.
Mr.C.K.Sasi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Heard Mr.M.K.S.Menon, learned counsel for the ASHOK RAJ SINGH Date: 2017.09.23 13:04:34 IST Reason: petitioner and Mr.K.K.Venugopal, learned senior counsel for the respondents. Regard being had to the facts and circumstances of the case, we permit the petitioner to file 2 an application for variation of order dated 28.06.2017 passed by the High Court in WP(C) No.20379 of 2017.
It is open to the petitioner to raise all the contentions before the High Court including the issue of jurisdiction.
The special leave petition is accordingly disposed of.
(Ashok Raj Singh) (H.S.Parasher) Court Master Assistant Registrar