Supreme Court - Daily Orders
The State Of Kerala vs The Principal Kmct Medical College on 6 February, 2023
Bench: Abhay S. Oka, Dipankar Datta
ITEM NO.48 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). 9885-9888/2020
(Arising out of impugned final judgment and order dated 23-07-2020
in WP(C) No. 7771/2018 23-07-2020 in WP(C) No. 10792/2018 23-07-
2020 in WP(C) No. 11313/2018 23-07-2020 in WP(C) No. 33160/2018
passed by the High Court Of Kerala At Ernakulam)
THE STATE OF KERALA Petitioner(s)
VERSUS
THE PRINCIPAL KMCT MEDICAL COLLEGE & ORS. Respondent(s)
(FOR FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
80344/2020
IA No. 80344/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(C) No. 12984/2020 (XI-A)
(FOR
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
111669/2020
FOR EXEMPTION FROM FILING O.T. ON IA 111670/2020
IA No. 111669/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 111670/2020 - EXEMPTION FROM FILING O.T.) SLP(C) No. 4909-4910/2021 (XI-A) (FOR ADMISSION and I.R. and IA No.42891/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 12957-12958/2021 (XI-A) (FOR ADMISSION and I.R. and IA No.98894/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.98893/2021-PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Date : 06-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE DIPANKAR DATTA For Petitioner(s) Signature Not Verified Mr. Maninder Singh, Sr. Adv.Digitally signed by Harshita Uppal Date: 2023.02.07
Mr. Haris Beeran, Adv. 17:29:21 IST Reason: Mr. Mushtaq Salim, Adv.
Mr. Azhar Assees, Adv. Mr. Prabhas Bajaj, Adv. Ms. Manmeet Kaur Sareen, Adv. Ms. Pallavi Pratap, AOR Mr. Jaideep Gupta, Sr. Adv.
Mr. Nishe Rajen Shonker, AOR Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mrs. Manicka Priya, Adv. Mr. Wills Mathews, Adv. Mr. Paul John Edison,Adv. Mr. Devendra Kumar Tiwari, Adv. Ms. Deepa Joseph, Adv. Ms. Shweta Garg, AOR Shaji Sebastian, Adv. Mr. Nand Ram, Adv.
For Respondent(s) Mr. Nishe Rajen Shonker, AOR Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Radha Shyam Jena, AOR Ms. Shweta Garg, AOR Ms. Pallavi Pratap, AOR Mr. James P. Thomas, AOR Mr. V. Chitambaresh, Sr. Adv. Mr. Lakshmeesh S. Kamath, AOR Ms. Samriti Ahuja, Adv. Mr. C. Govind Venugopal, Adv. Ms. Sonal Gupta, Adv.
Mr. Babu Karukapadath, Adv. Mr. Mohammed Sadique T.a., AOR UPON hearing the counsel the Court made the following O R D E R Time of four weeks is granted to file counter affidavit and two weeks thereafter to file rejoinder.
List after six weeks.
(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)