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M/S Poabs Granites Products Pvt. Ltd. vs The State Of Kerala on 14 March, 2023

Bench: B.R. Gavai, Vikram Nath, Sanjay Karol

     ITEM NO.7                   COURT NO.8                  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).   12978/2022

     (Arising out of impugned final judgment and order dated 25-05-2022
     in WPC No. 25917/2021 passed by the High Court of Kerala at
     Ernakulam)

     M/S POABS GRANITES PRODUCTS PVT. LTD.                     Petitioner(s)

                                          VERSUS

     THE STATE OF KERALA & ORS.                                Respondent(s)

     (FOR ADMISSION and I.R.
      IA No. 153184/2022 - INTERVENTION/IMPLEADMENT
      IA No. 158548/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
      IA No. 180030/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     WITH
     SLP(C) No. 15858/2022 (XI-A)
     (IA No. 133184/2022 - EXEMPTION FROM FILING O.T.)

     SLP(C) No. 13803/2022 (XI-A)
     (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     110486/2022
     FOR EXEMPTION FROM FILING O.T. ON IA 110488/2022
     FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     176308/2022
     FOR EXEMPTION FROM FILING O.T. ON IA 176309/2022
     IA No. 110486/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 110488/2022 - EXEMPTION FROM FILING O.T. IA No. 176309/2022 - EXEMPTION FROM FILING O.T. IA No. 176308/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(C) No. 16020/2022 (XI-A) (FOR EXEMPTION FROM FILING O.T. ON IA 134774/2022 IA No. 134774/2022 - EXEMPTION FROM FILING O.T.) SLP(C) No. 16523/2022 (XI-A) (FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA Signature Not Verified 138970/2022 Digitally signed by Narendra Prasad Date: 2023.03.15 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 18:15:18 IST Reason:

FOR EXEMPTION FROM FILING O.T. ON IA 138972/2022 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 178225/2022 IA No. 138971/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 138972/2022 - EXEMPTION FROM FILING O.T. IA No. 138970/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 178225/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) SLP(C) No. 16811/2022 (XI-A) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 140792/2022 IA No. 140792/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 26129/2022 (XI-A) (FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 140677/2022 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 140679/2022 FOR APPLICATION FOR PERMISSION ON IA 176340/2022 IA No. 176340/2022 - APPLICATION FOR PERMISSION IA No. 140679/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 140677/2022 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) SLP(C) No. 16789/2022 (XI-A) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 140688/2022 IA No. 140688/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 16823/2022 (XI-A) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 141207/2022 IA No. 141207/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 20173/2022 (XI-A) Date : 14-03-2023 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANJAY KAROL For Petitioner(s) Mr. V. Giri, Sr. Adv.

Mr. Gaurav Agrawal, Adv.

Mr. Mohammed Sadique T.A., AOR Mr. Shankar V, Adv.

Mr. Abraham C Mathew, Adv.

Mr. Alim Anvar, Adv.

 Mr. Mks Menon, Adv.

Mr. Martin Chacko, Adv.

Ms. Usha Nandini V., AOR Mr. Biju P Raman, Adv.

Mr. Shashank Menon, Adv.

Mr. Ravi Lamod, Adv.

Mr. Arun Kumar Jaiswal, Adv.

Mr. V. Giri, Sr. Adv.

Mr. E.M.S. Anam, AOR Ms. Filza Moonis, AOR For Respondent(s) Mr. Prashant Bhushan, Adv.

Mr. James P. Thomas, AOR Ms. Rashmi Singh, Adv.

Mr. Ravi Sagar, Adv.

Mr. C. K. Sasi, AOR Mr. Abdulla Naseeh V T, Adv. Ms. Meena K Poulose, Adv.

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

1. Learned senior counsel/counsel appearing for the petitioners submit that certain relevant documents have not been considered by the High Court. They, therefore, seek permission to withdraw the application(s) for permission to file special leave petition(s) as well as the special leave petitions with liberty to approach the High Court seeking review of the impugned orders.

2. Permission is granted.

3. The same are, accordingly, disposed of as withdrawn with the liberty prayed for.

4. In the event, the review applications are filed within two weeks from today, the same will not be dismissed only on the ground of limitation.

(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)