Supreme Court - Daily Orders
K.J. Sudhir vs The State Of Kerala on 27 September, 2023
ITEM NO.29 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR SH. VIVEK SAXENA
Petition(s) for Special Leave to Appeal (C) No(s). 7644-7645/2023
K.J. SUDHIR Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
Date : 27-09-2023 These petitions were called on for hearing today.
For Petitioner(s) Ms. Krishna Joshi,Adv.
Ms. Diksha Gulauti,Adv.
Dr. Raji Kumar R.,Adv.
Ms. Kheyali Singh, AOR
For Respondent(s) Mr. Anil Soni, Adv.
Mr. Harish Pandey, AOR
Ms. Puggal Renu Gupta, Adv.
Mr. Anshuman Tiwari, Adv.
Ms. Snehil Sonam, Adv.
Mr. Nishe Rajen Shonker,Adv.
Ms. Anu K. Joy,Adv.
Mr. Abraham Mathew,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Despite due service on respondent Nos.1 to 4 and 7 to 9, there is no appearance.
However Mr. Abraham Mathew, Ld. Advocate has appeared on behalf of Mr. Nishe Rajen Shonker, Ld. Advocate-on-Record for respondent Nos. 1, 2, 4, 6 and 9. He seeks and is given four weeks time to file vakalatnama and counter affidavit.
Four weeks time, is granted to respondent Nos.5 and 6, to file counter affidavit.
After expiry of the said period, the matter be processed for Signature Not Verified listing before the Hon’ble Court, as per rules.
Digitally signed by MADHU GROVER Date: 2023.10.03 12:34:44 IST Reason:VIVEK SAXENA Registrar MG