Supreme Court - Daily Orders
K. Sivaprakash vs The State Of Kerala on 17 December, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.5 Court 6 (Video Conferencing) 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).14969/2020
(Arising out of impugned final judgment and order dated 12-07-2019
in WA No. 446/2019 passed by the High Court of Kerala at Ernakulam)
K. SIVAPRAKASH & ANR. Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(WITH IA No.72332/2020-CONDONATION OF DELAY IN FILING and IA
No.72334/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 17-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Kaleeswaram Raj, Adv.
Mr. Mohammed Sadique T.A., AOR
Mr. Varun C. Vijay, Adv.
Ms. Aruna A., Adv.
Ms. Thulasi K. Raj, Adv.
Ms. Maitreyi S. Hegde, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Issue notice.
3 Tag with SLP(C) No 27461 of 2019.
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2020.12.17
17:47:40 IST
Reason:
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER