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The State Of Kerala vs M.C. George on 22 August, 2023

Bench: C.T. Ravikumar, Sudhanshu Dhulia

                                                     1

     ITEM NO.41                              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) Nos.14806-14807/2023

     (Arising out of impugned final judgment and order dated 01-03-2023
     in WA No. 102/2022 11-04-2023 in RP No. 442/2023 passed by the High
     Court of Kerala at Ernakulam)

     THE STATE OF KERALA & ORS.                                           Petitioner(s)

                                                    VERSUS

     M.C. GEORGE                                                           Respondent(s)
     (IA No.130793/2023-EXEMPTION                  FROM    FILING   C/C   OF THE IMPUGNED
     JUDGMENT)

     Date : 22-08-2023 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE C.T. RAVIKUMAR
                             HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)                 Mr. Jayanth Muth Raj, Sr. Adv.
                                       Mr. C. K. Sasi, AOR
                                       Ms. Meena K Poulose, Adv.

     For Respondent(s)                 Mr. P.N. Ravindran, Sr. Adv.
                                       Mr. Jagan Abraham M. Goerge, Adv.
                                       Mr. P.S. Sudheer, AOR
                                       Mr. Rishi Maheshwari, Adv.
                                       Ms. Anne Mathew, Adv.
                                       Mr. Bharat Sood, Adv.
                                       Ms. Miranda Solaman, Adv.

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

Status quo, with respect to the subject property involved in the captioned Special Leave Petition, as on today, shall be maintained by the parties till the next date of listing. In other words, the proposed registration of document in respect of the plantation (property) comprised in the various re-survey numbers mentioned in the impugned judgment in Block No.156 of C2 Division Kerala Estate Village, shall not be effected till the next date of listing.

Reason:                  List the matters on 03.10.2023.


     (VIJAY KUMAR)                                                    (MATHEW ABRAHAM)
     COURT MASTER (SH)                                                COURT MASTER (NSH)