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Union Of India vs Khalid Nediyamala Abdulla on 27 September, 2021

Bench: D.Y. Chandrachud, B.V. Nagarathna

     ITEM NO.22                           Court 4 (Video Conferencing)           SECTION II-B

                                   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 (Crl.) No.3536/2020

     (Arising out of impugned final judgment and order dated 19-02-2020
     in WPCRL No.378/2019 passed by the High Court of Kerala at
     Ernakulam)


     UNION OF INDIA & ORS.                                                    Petitioner(s)

                                                         VERSUS

     KHALID NEDIYAMALA ABDULLA & ANR.                                         Respondent(s)

     (With appln.(s) for IA No.72253/2020-EXEMPTION FROM FILING C/C OF
     THE IMPUGNED JUDGMENT)


     Date : 27-09-2021 This petition was called on for hearing today.


     CORAM :
                                   HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                   HON'BLE MRS. JUSTICE B.V. NAGARATHNA


     For Petitioner(s)                    Mr.   R.S. Suri, ASG
                                          Mr.   P.V. Yogeswaran, Adv.
                                          Mr.   Rupesh Kumar, Adv.
                                          Ms.   Vimla Sinha, Adv.
                                          Mr.   M.K. Maroria, Adv.
                                          Mr.   B. Krishna Prasad, AOR

     For Respondent(s)


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

1 Issue notice.

2 Tag with SLP (Crl) No 4632 of 2020.

(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Court Master