Supreme Court - Daily Orders
M/S Jeevan Telecasting Corporation ... vs The State Of Kerala on 7 July, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.30 COURT NO.1 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.16001/2023
(Arising out of impugned final judgment and order dated 11-01-2023
in CRLMC No.8505/2022 passed by the High Court of Kerala at
Ernakulam)
M/S JEEVAN TELECASTING CORPORATION LTD. & ANR. Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
(With I.R. and IA No.97788/2023-CONDONATION OF DELAY IN FILING and
IA No.97787/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 07-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Aljo K. Joseph, AOR
Mr. Harsh Panday, Adv.
Ms. Shelna K., Adv.
For Respondent(s) Mrs. Shirin Khajuria, AOR
Ms. Nayan Gupta, Adv.
Ms. Oshi Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 Mr Aljo K Joseph, counsel for the petitioners seeks the permission of the Court to withdraw the Special Leave Petition.
2 The Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2023.07.07 16:35:28 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar