Supreme Court - Daily Orders
Parent Teachers Association Of ... vs The State Of Kerala on 14 August, 2020
Bench: D.Y. Chandrachud, K.M. Joseph
ITEM NO.22 Court 4 (VC) SECTION II-B
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 (CRIMINAL) Diary No.12470/2020
(Arising out of impugned final judgment and order dated 27-08-2019
in CRLMC No. 5843/2019 passed by the High Court of Kerala at
Ernakulam)
PARENT TEACHERS ASSOCIATION OF KADAMBUR Petitioner(s)
IGHER SECONDARY SCHOOL
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(With appln.(s) for permission to file SLP, c/delay in filing SLP,
exemption from filing O.T., interim relief and for filing the
petition without disclosing the identity of the
petitioner/respondent)
Date : 14-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Pranjal Kishore, Adv.
Mr. M. P. Vinod, AOR
Mr. Atul Shankar Vinod, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Application for filing the Special Leave Petition without disclosing the identity of the de-facto complainant is allowed.
2 Mr Pranjal Kishore, learned counsel appearing on behalf of the petitioner states that the Special Leave Petition which has been filed by the Parent Teachers’ Association, is not pressed at this stage.
Signature Not Verified3 The Special Leave Petition is dismissed as withdrawn in view of the Digitally signed by statement which has been made by the learned counsel for the petitioner. ARJUN BISHT Date: 2020.08.14 18:47:33 IST Reason:
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
AR-cum-PS BRANCH OFFICER