Supreme Court - Daily Orders
Krishnaiyer. H vs The Secretary To Government on 16 November, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.14 Court 10 (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). 12009/2020
(Arising out of impugned final judgment and order dated
07-08-2020 in OPKAT No. 167/2020 passed by the High Court Of
Kerala At Ernakulam)
KRISHNAIYER. H Petitioner(s)
VERSUS
THE SECRETARY TO GOVERNMENT & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.102565/2020-EXEMPTION FROM
FILING O.T.)
Date :16-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Bina Madhavan, Adv
Ms. Soujanya Ketharaj, Adv
for M/s Lawyer’s Knit & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in the special leave petition. The special leave petition is, accordingly, dismissed.
Pending application stands disposed of.
(CHARANJEET KAUR) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Charanjeet kaur Date: 2020.11.17 18:07:03 IST Reason: