Supreme Court - Daily Orders
State Of Kerala vs M/S Modicare Ltd on 7 February, 2025
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.15 COURT NO.4 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). 2942-2946/2025
[Arising out of impugned final judgment and order dated 03-10-2024
in OTREV No. 4/2021 03-10-2024 in OTREV No. 13/2021 03-10-2024 in
OTREV No. 15/2021 03-10-2024 in OTREV No. 17/2021 03-10-2024 in
OTREV No. 19/2021 passed by the High Court of Kerala at Ernakulam]
STATE OF KERALA Petitioner(s)
VERSUS
M/S MODICARE LTD. Respondent(s)
(IA No. 28746/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 07-02-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) :Mr. C. K. Sasi, AOR
Ms. Meena K Poulose, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned judgment is allowed.
Leave granted.
To be heard along with C.A. No.046 of 2021. (KAVITA PAHUJA) (AVGV RAMU) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by KAVITA PAHUJA Date: 2025.02.10 18:32:58 IST Reason: