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K. Babu vs M. Swaraj on 28 July, 2023

Bench: Aniruddha Bose, Bela M. Trivedi

                                                 1

     ITEM NO.22                          COURT NO.6                 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).   15320/2023

     (Arising out of impugned final judgment and order dated 29-03-2023
     in EP No. 8/2021 passed by the High Court Of Kerala At Ernakulam)

     K. BABU                                                         Petitioner(s)

                                                VERSUS

     M. SWARAJ & ORS.                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.134700/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 28-07-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                         HON'BLE MS. JUSTICE BELA M. TRIVEDI

     For Petitioner(s)
                                   Mr. Chander Uday Singh, Sr. Adv.
                                   Mr. Romy Chacko, AOR
                                   Mr. Prashant Kumar, Adv.
                                   Mr. Robin V.S., Adv.
                                   Mr. Sachin Singh Dalal, Adv.

     For Respondent(s)
                                   Mr. P. V Dinesh, Adv.
                                   Ms. Anna Oommen A, Adv.
                                   Mr. P. S. Sudheer, AOR
                                   Mr. Rishi Maheshwari, Adv.
                                   Ms. Anne Mathew, Adv.
                                   Mr. Bharat Sood, Adv.
                                   Ms. Miranda Solaman, Adv.
                                   Mr. Kamal Kant, Adv.

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

Issue notice.

Learned counsel appears on caveat on behalf of respondent Digitally signed by GEETA AHUJA Date: 2023.07.28 16:51:01 IST Reason: no. 1 and accepts notice. Hence, formal service of notice on the respondent no. 1 is dispensed with.

Let the other respondents be served through regular mode as well as by dasti.

List on 18.08.2023.

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