Supreme Court - Daily Orders
Paul Mani vs The Special Deputy Collector And ... on 24 July, 2020
Bench: N.V. Ramana, S. Abdul Nazeer, Surya Kant
ITEM NO.1 Court 2 (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
SPECIAL LEAVE PETITION (CIVIL) ………..Diary No(s).9317/2020
(Arising out of impugned final judgment and order dated 05-08-2019
in ARBA No.18/2018 passed by the High Court of Kerala at Ernakulam)
PAUL MANI Petitioner(s)
VERSUS
THE SPECIAL DEPUTY COLLECTOR AND COMPETENT
AUTHORITY (SALO) & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.47864/2020-CONDONATION OF DELAY
IN FILING and IA No.47865/2020-EXEMPTION FROM FILING O.T.)
Date : 24-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Zulfiker Ali P. S, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Learned counsel for the petitioner has circulated a letter stating therein that as he is stuck in Kerala and case file and paperbook are at office in Delhi, the matter may be adjourned for four weeks.
List the matter after four weeks. (SATISH KUMAR YADAV) Signature Not Verified (RAJ RANI NEGI) AR-CUM-PS Digitally signed by DEEPAK SINGH Date: 2020.07.24 ASSISTANT REGISTRAR 14:55:10 IST Reason: