Supreme Court - Daily Orders
The State Of Kerala And Anr. Etc. Etc. vs Shibi A. A. And Ors. Etc. Etc. on 29 August, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.48 COURT NO.14 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.6331-6341/2020
(Arising out of impugned final judgment and order dated 13-02-2019
in WP(C) No. 28093/2018 13-02-2019 in WP(C) No. 28198/2018 13-02-
2019 in WP(C) No. 28496/2018 13-02-2019 in WP(C) No. 29127/2018 13-
02-2019 in WP(C) No. 29146/2018 13-02-2019 in WP(C) No. 29427/2018
13-02-2019 in WP(C) No. 30251/2018 13-02-2019 in WP(C) No.
30810/2018 13-02-2019 in WP(C) No. 32487/2018 13-02-2019 in WP(C)
No. 37931/2018 13-02-2019 in WP(C) No. 40859/2018 passed by the
High Court of Kerala at Ernakulam)
THE STATE OF KERALA AND ANR. ETC. ETC. Petitioner(s)
VERSUS
SHIBI A. A. AND ORS. ETC. ETC. Respondent(s)
WITH
SLP(C) No. 5730/2020 (XI-A)
Date : 29-08-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE J.B. PARDIWALA
For the parties Mr. K.K. Venugopal, Sr. Adv.
Mr. C.K. Sasi, AOR
Ms. Meena K. Poulose, Adv.
Mr. Jose Abraham, AOR
Mrs. Aishwarya Bhati, Ld. A.S.G.
Mr. Gibran Naushad, Adv.
Mr. Shuvodeep Roy, Adv.
Mr. P.S. Sudheer, Adv.
Mr. Merusagar Samantray, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Jogy Scaria, AOR
Ms. Beena Victor, Adv.
Mr. Vivek Guruprasad Ballekere, Adv.
Signature Not Verified
Mr. Keerthipriyan E, Adv.
Ms. M. Priya, Adv.
Digitally signed by
POOJA SHARMA
Date: 2023.09.01
17:15:28 IST
Reason: Ms. Varsha Awana, Adv.
Mr. Raj Bahadur Yadav, AOR
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Mr. P.S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Mr. Bharat Sood, Adv.
Ms. Anne Mathew, Adv.
Ms. Miranda Solaman, Adv.
Mr. Abhishek Kumar Gola, Adv.
Mr. Vikrant Mehta, Adv.
Mr. Mohit Singh, Adv.
Mr. Roop Chaudhary, Adv.
Mr. Sudhir Naagar, AOR
Mr. Abhishek Gola, Adv.
Mr. Viresh B. Saharya, AOR
Mr. Akshat Agarwal, Adv.
Mr. Rajeev Kumar, Adv.
Mr. G.S. Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Upon prima facie consideration, we are of the view that the impugned order requires to be interfered with. However, the aggrieved parties shall not be left remediless. In such view of the matter, while granting an order of stay of the impugned order, liberty is given to the aggrieved persons to approach the High Court for appropriate relief.
(KAVITA PAHUJA) (RAM SUBHAG SINGH) COURT MASTER (SH) COURT MASTER (NSH)