Supreme Court - Daily Orders
The State Of Kerala vs Damodaran Nair P.K on 12 July, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.18 Court 7 (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.8719/2021
(Arising out of impugned final judgment and order dated 07-12-2020
in OPKAT No.427/2020 passed by the High Court of Kerala at
Ernakulam)
THE STATE OF KERALA & ORS. Petitioner(s)
VERSUS
DAMODARAN NAIR P.K Respondent(s)
(FOR ADMISSION and I.R. and IA No.76456/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 12-07-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. C. K. Sasi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, the operation of the impugned order passed by the High Court shall remain stayed.
Tag with SLP(C) Nos.14881-14882/2020.
(RASHMI DHYANI) (POONAM VAID) COURT MASTER COURT MASTER (NSH) Signature Not Verified Digitally signed by RASHI GUPTA Date: 2021.07.13 10:57:54 IST Reason: