Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Dr. Solamon A vs The State Of Kerala on 17 February, 2023

Bench: Surya Kant, Aravind Kumar

     ITEM NO.23+48                          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).4596/2023

     (Arising out of impugned final judgment and order dated               27-09-2022
     in OPKAT No.319/2022 passed by the High Court of                      Kerala at
     Ernakulam)

     DR. SOLAMON A                                                   Petitioner(s)
                                                VERSUS
     THE STATE OF KERALA & ORS.                                      Respondent(s)

     (IA   No.27009/2023-CONDONATION   OF   DELAY    IN  FILING   and   IA
     No.27007/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and   IA   No.27017/2023-EXEMPTION   FROM    FILING   O.T.   and   IA
     No.27011/2023-PERMISSION         TO           FILE         ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)
     With
     D.No.4756/2023(XI-A)
     (For admission and I.R. and I.A.No.33090/2023 – Condonation of
     delay in filing and IA No.33088/2023 – Exemption from filing c/c of
     the impugned judgment and IA No.33091/2023 – Exemption from filing
     O.T.)

     Date : 17-02-2023 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)             Mr. R.K. Kapoor, Adv.
                                   Dr. Reji Kumar R., Adv.
                                   Mr. P.R. Jayakrishnan, Adv.
                                   Ms. Shweta Kapoor, Adv.
                                   Mr. Ashwin Garg, Adv.
                                   Ms. Kheyali Singh, AOR
     For Respondent(s)

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

1. Heard learned counsel for the petitioner.

2. Delay condoned.

3. Issue notice, returnable within six weeks.

4. Digitally signed by Tag with D.No.4756/2023 satish kumar yadav Date: 2023.02.18 11:11:17 IST Reason: (SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)