Supreme Court - Daily Orders
The State Of Kerala vs Leesamma Joseph on 28 June, 2021
ITEM NO.1501 Court 8 (Video Conferencing) SECTION XI-A
(FOR JUDGMENT)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 59/2021
THE STATE OF KERALA & ORS. Appellant(s)
VERSUS
LEESAMMA JOSEPH Respondent(s)
([HEARD BY: HON. SANJAY KISHAN KAUL AND HON. R. SUBHASH REDDY, JJ.]
)
Date : 28-06-2021 This appeal was called on pronouncement of
judgment today.
For Appellant(s) Mr. G. Prakash, AOR
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
For Respondent(s) Mr. Gaurav Agrawal, AOR
The Court pronounced the following
J U D G M E N T
Hon'ble Mr. Justice Sanjay Kishan Kaul pronounced the judgment for the Bench comprising His Lordship and Hon'ble Mr. Justice R. Subhash Reddy.
The Appeal is dismissed in terms of the signed reportable judgment.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by Charanjeet kaur Date: 2021.06.28 18:07:21 IST Reason: [Signed reportable judgment is placed on the file]