Supreme Court - Daily Orders
Mangalam Publications (India) Pvt. ... vs Saju George on 18 February, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.8 Court 11 (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
Petition(s) for Special Leave to Appeal (C) No(s). 2057/2022
(Arising out of impugned final judgment and order dated 01-12-2020
in WA No. 964/2020 passed by the High Court Of Kerala At Ernakulam)
MANGALAM PUBLICATIONS (INDIA) PVT. LTD. Petitioner(s)
VERSUS
SAJU GEORGE Respondent(s)
(FOR ADMISSION and I.R. and IA No.18753/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 18-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Haris Beeran, Adv.
Mr. Radha Shyam Jena, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2022.02.18
16:38:02 IST
Reason: