Supreme Court - Daily Orders
Devu G. Nair vs The State Of Kerala on 17 February, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.23 COURT NO.1 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(s). 1891/2023
(Arising out of impugned final judgment and order dated 13-01-2023
in WPCRL No. 28/2023 passed by the High Court of Kerala at
Ernakulam)
DEVU G. NAIR Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.28267/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 17-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Sriram Parakkat, AOR
Mr. M.S. Vishnu Sankar, Adv.
Mr. Sreenath S., Adv.
Mr. Koshy John, Adv.
Ms. Athira G. Nair, Adv.
Mr. Adithya Santosh, Adv.
For Respondent(s) Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Sayooj Mohandas M, Adv.
Mr. Sandeep Sing, AOR
UPON hearing the counsel the Court made the following
O R D E R
List the Special Leave Petition on 24 February 2023.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2023.02.18 12:37:44 IST(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Reason: DEPUTY REGISTRAR ASSISTANT REGISTRAR