Supreme Court - Daily Orders
T.P. Nandakumar vs State Of Kerala on 13 July, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Sudhanshu Dhulia
ITEM NO.24 COURT NO.2 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).5733-
5734/2022
(Arising out of impugned final judgment and orders dated 16-02-
2022 in CRLMC No. 4233/2020 & 16-02-2022 in CRLMC No. 4560/2020
passed by the High Court Of Kerala At Ernakulam)
T.P. NANDAKUMAR Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.85749/2022-EXEMPTION FROM FILING
O.T. )
Date : 13-07-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. K. Rajeev, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere. The Special Leave Petitions are dismissed.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by Indu Marwah Date: 2022.07.16 10:54:08 IST Reason: