Supreme Court - Daily Orders
The Kerala State Road Transport ... vs Baby Joseph on 15 May, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
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ITEM NOS.31+55+62+63 COURT NO.8 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). 9290/2023
(Arising out of impugned final/interim judgment and order dated
12-04-2023 in WA No. 1156/2022 passed by the High Court Of Kerala
At Ernakulam)
THE KERALA STATE ROAD TRANSPORT CORPORATION Petitioner(s)
VERSUS
BABY JOSEPH & ORS. Respondent(s)
( IA No.91345/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
WITH
SLP(C) No. 9608/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.94368/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 9480/2023 (XI-A)
( IA No.93423/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP (C) No(s). 9609/2023 (ITEM NO.55)
(FOR ADMISSION and I.R. and IA No.94392/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
SLP (C) No(s). 9484/2023 (ITEM NO.62)
(FOR ADMISSION and I.R. and IA No.93560/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
SLP (C) No(s). 9932/2023 (ITEM NO.63)
(FOR ADMISSION and I.R. and IA No.97939/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 15-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
Signature Not Verified
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
Digitally signed by
NIRMALA NEGI
Date: 2023.05.22
17:16:36 IST
Reason:
For Petitioner(s) Mr. Deepak Prakash, AOR
Divyankana Malik, Adv.
Mr. Vishnu Priya, Adv.
Mr. Rahul, Adv.
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Mr. Vardhan Kapoor, Adv.
Mr. Shyam Nair, Adv.
Shwetam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner(s). The issue involved in these proceedings was considered by this Court in SLP(C)No.9112/2023 and this Court had declined to interfere with the impugned orders which were assailed in the said matters.
We do not find any reason to follow a different course in the present proceedings. The present batch of petitions are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR