Supreme Court - Daily Orders
M.Shaji vs Sndp Sakhayogam No. 610 on 24 February, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.4 COURT NO.11 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). 3828-3829/2022
[Earlier Number SLP (C) No. 2115 of 2022]
(Arising out of impugned final judgment and order dated 21-10-2021
in RCREV No. 284/2015 and 28-04-2020 in RCREV No. 284/2015 passed
by the High Court Of Kerala At Ernakulam)
M.SHAJI Petitioner(s)
VERSUS
SNDP SAKHAYOGAM NO. 610 & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.19616/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 24-02-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Mushtaq Salim, Adv.
Mr. Ranjay N., Adv.
Mr. Lzafeer Ahmad B. F., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any ground to interfere with the impugned order(s) passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Pending interlocutory application(s), if any, stands disposed of.
(JAYANT KUMAR ARORA) Signature Not Verified (RENU BALA GAMBHIR) COURT MASTER Digitally signed by Jayant Kumar Arora Date: 2022.03.03 COURT MASTER 16:43:08 IST Reason: