Supreme Court - Daily Orders
K. Jayarajan vs Sambasivan on 1 April, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.12 Court 6 (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
Petition(s) for Special Leave to Appeal (C) No(s). 5413/2022
(Arising out of impugned final judgment and order dated 01-02-2022
in CRP No. 156/2020 passed by the High Court Of Kerala At
Ernakulam)
K. JAYARAJAN & ORS. Petitioner(s)
VERSUS
SAMBASIVAN Respondent(s)
(FOR ADMISSION and I.R. )
Date : 01-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Jaimon Andrews, Adv.
Mr. Mukund P. Unny, Adv.
Piyo Harold Jaimon, Adv.
Mr. Sandeep Thakur, Adv.
Mr. Naresh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
The Special Leave Petition is accordingly, dismissed.
Pending applications stand disposed of.
(ASHA SUNDRIYAL) Signature Not Verified (POONAM VAID) Digitally signed by ASTT. REGISTRAR-cum-PS Charanjeet kaur Date: 2022.04.02 13:03:27 IST COURT MASTER (NSH) Reason: