Supreme Court - Daily Orders
Arun Kumar M R vs Sh Rinz M Thomas on 14 August, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.52 COURT NO.14 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). 16805/2023
(Arising out of impugned final judgment and order dated 05-07-2023
in OPKAT No. 204/2022 passed by the High Court of Kerala at
Ernakulam)
ARUN KUMAR M R & ANR. Petitioner(s)
VERSUS
SH RINZ M THOMAS & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.151307/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.151306/2023-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 14-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Amit Kumar, Sr. Adv.
Ms. Yoothica Pallavi, AOR
Mr. Aditya Shanker Pandey, Adv.
For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. Haris Beeran, Adv.
Mr. Azhar Assees, Adv .
Ms. Suveni Bhagat, Adv.
Mr. Radha Shyam Jena, AOR
Mr. C. K. Sasi, AOR
Ms. Meena K. Poulose, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the Petitioners has drawn the attention of the Court to Order dated 04.08.2023 passed in Special Leave Petitions (C) No.16134-16135/2023, which is the common impugned order, wherein notice was issued both on the Special Leave Petitions as well as on the prayer for Signature Not Verified Digitally signed by Neetu Sachdeva interim relief.
Date: 2023.08.16 16:31:34 IST Reason:2. Having regard to the aforesaid, let notice be issued contd..
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in the present matter also on the Special Leave Petition as well as on the prayer for interim relief and the present case be tagged with Special Leave Petitions (C) No. 16134- 16135/2023.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)