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V.P. Satheedevi vs The State Of Kerala State Of Kerala And ... on 28 March, 2023

Bench: Krishna Murari, Sanjay Karol

     ITEM NO.25                              COURT NO.13                        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).    31031/2016

     (Arising out of impugned final judgment and order dated 29-10-2015
     in WA No. 2283/2015 29-10-2015 in WPC No. 16224/2012 passed by the
     High Court Of Kerala At Ernakulam)

     V.P. SATHEEDEVI               & ORS.                                       Petitioner(s)

                                                      VERSUS

     THE STATE OF KERALA AND ORS.                                                  Respondent(s)

     Date : 28-03-2023 This petition was called on for hearing today.


     CORAM :
                         HON'BLE MR. JUSTICE KRISHNA MURARI
                         HON'BLE MR. JUSTICE SANJAY KAROL


     For Petitioner(s)                Mr. Raghenth Basant, Adv.
                                     Mr. Senthil Jagadeesan, AOR
                                     Ms. Roopali Lakhotia, Adv.
                                     Mr. Ajay Krishna, Adv.


     For Respondent(s)                Mr. C. K. Sasi, AOR
                                     Mr. Abdulla Naseeh V T, Adv.
                                     Ms. Meena K Poulose, Adv.



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

On the request made on behalf of learned counsel for the petitioners, the proceedings are adjourned for four weeks.

List after four weeks.

(Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master