Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Dr. Subramanian Swamy vs The State Of Kerala on 31 January, 2019

Bench: Uday Umesh Lalit, Indu Malhotra

                                                   1



     ITEM NO.8                            COURT NO.9                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).   28253/2018

     (Arising out of impugned final judgment and order dated 02-04-2018
     in WP(C) No. 33301/2015 passed by the High Court Of Kerala At
     Ernakulam)

     DR. SUBRAMANIAN SWAMY                                            Petitioner(s)

                                                  VERSUS

     THE STATE OF KERALA & ORS.                                       Respondent(s)

     WITH
     SLP(C) No. 28254/2018 (XI-A)

     Date : 31-01-2019 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT
                         HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)             Petitioner-in-person

                                    Mr. Mohan Parasaran, Sr. Adv.
                                    Mr. A. Raghunath, AOR

     For Respondent(s)             Mr.    P. S. Sudheer, AOR
                                   Mr.    Rishi Maheshwari, Adv.
                                   Ms.    Anne Mathew, adv.
                                   Mr.    Bharat Sood, Adv.

                                    Mr.   Roy Abraham, Adv.
                                    Ms.   Reena Roy, Adv.
                                    Ms.   Seema Jain, Adv.
                                    Mr.   Akhil Abraham, Adv.
                                    Mr.   Himinder Lal, AOR

                                    Mr. A. Raghunath, AOR
Signature Not Verified
                                    Mr. P. V. Dinesh, AOR
                                    Sinthu T.P., Adv.
Digitally signed by
INDU MARWAH
Date: 2019.02.01
17:24:37 IST
Reason:




                                    Mr. K. V. Mohan, AOR (R-7)
                                    Mr. K.V. Balakrishnan, Adv.
                                      2



                      Mr.   Vijay Hansaria, Sr. Adv.
                      Mr.   G. Prakash, AOR
                      Mr.   Jishnu M.L., Adv.
                      Ms.   Priyanka Prakash, Adv.
                      Ms.   Beena Prakash, Adv.

                      Dr.K.P. Kylasamatha Pillay, Sr. Adv.
                      Mr. A. Venayagcum Bala, Adv.(Impleader)
                      Mr. V.S. Lakshami, Adv.

                      Mr. P.V. Surendra Nath, Sr. Adv.
                      R.R.Chandran, AOR( Intervener)
                      Lekha Sudhakaran, Adv.

                      Mr.   V.K. Shukla, Sr.Adv.
                      Mr.   K.V. Sreemithun, adv.
                      Mr.   Ankit Anandraj Shah, Adv.
                      Mr.   Muthu Kumar, AOR

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

Having heard both the parties, we grant special leave to appeal.

The applications for impleadment/intervention shall be considered alongwith the main matter. In the mean time, the applicants are at liberty to file additional affidavit.

Considering the issues involved in the matter, we direct expeditious disposal of the appeals.

(INDU MARWAH)                                             (SUMAN JAIN)
COURT MASTER (SH)                                            BRANCH OFFICER