Supreme Court - Daily Orders
Aishwarya Mohan vs Union Of India on 3 January, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.26 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). 34962/2022
(Arising out of impugned judgment and order dated 25-07-2022 in WA
No. 742/2022 25-07-2022 in WA No. 793/2022 passed by the High Court
of Kerala at Ernakulam)
AISHWARYA MOHAN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.194461/2022-CONDONATION OF DELAY
IN FILING and IA No.194462/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 03-01-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Ms. Maitryi S Hegde, Adv.
Ms. Aruna A, Adv.
Ms. Anjali Anil A, Adv.
Ms. Uttara P.V, Adv.
Mr. Mohammed Sadique T.A., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Issue notice.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by Narendra Prasad Date: 2023.01.03 (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS 17:22:09 IST Reason: COURT MASTER (NSH)