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Supreme Court - Daily Orders

Kerala State Beverages ( M And Amp M) ... vs P.M. Moideen U.D. Clerk Kerala State ( M ... on 23 May, 2023

Bench: J.K. Maheshwari, Pamidighantam Sri Narasimha

                                                 1


     ITEM NO.16+34                          COURT NO.5                  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).   11055/2023

     (Arising out of impugned final judgment and order dated 27-02-2023
     in WA No. 1538/2015 passed by the High Court Of Kerala At
     Ernakulam)

     KERALA STATE BEVERAGES ( M AND AMP M)
     CORPORATION LIMITED                                                Petitioner(s)

                                                VERSUS

     P.M. MOIDEEN U.D. CLERK KERALA STATE (M AND M)
     CORPORATION LTD.                                                   Respondent(s)

     (IA No.105089/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

WITH SLP(C) No. 11203/2023 (XI-A) (FOR ADMISSION and I.R. and IA No.106399/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(Civil) No. 10819/2023 ([ TO BE TAKEN UP ALONG WITH ITEM NO. 16 I.E. SLP(C) No. 11055/2023. ]........FOR ADMISSION and I.R. and IA No.104572/2023- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ) Date : 23-05-2023 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA (VACATION BENCH) For Petitioner(s) Dr. Shamsuddin, Adv.
Mr. Saifuddin Shams, Adv. Mr. Saddam Hussain, Adv.
Mr. Anup Pandey, Adv.
Ms. Pallavi Pratap, AOR Signature Not Verified Ms. Prachi Pratap, Adv.
Dr. Prashant Pratap, Adv.
Digitally signed by Charanjeet Kaur Date: 2023.05.23 16:28:48 IST
Reason: Mr. Akshay Singh, Adv.
For Respondent(s) 2 UPON hearing the counsel the Court made the following O R D E R We are not inclined to interfere in the petitions.
Accordingly, the special leave petitions are dismissed.
Pending applications stand disposed of.
[CHARANJEET KAUR] [VIRENDER SINGH] ASTT. REGISTRAR-cum-PS BRANCH OFFICER