THE STATE OF KERALA v. MOUSHMI ANN JACOB

ITEM NO.801 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).25736-25737/2023

[Arising out of impugned final judgment and order dated 01-08-2023 in WA No.983/2023 and order dated 04-10-2023 in RP No.894/2023 passed by the High Court of Kerala at Ernakulam]

Diary No(s). 49913/2023 (XI-A) (FOR CONDONATION OF DELAY IN FILING ON IA 254576/2023) Date : 29-11-2024 These petitions were mentioned today.

CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SANJAY KAROL

For Petitioner(s) Mr. Nishe Rajen Shonker, AOR For Respondent(s) Mr. Manish Tiwari , AOR Mr. Jogy Scaria, AOR

UPON being mentioned, the Court made the following O R D E R

List on the notified date i.e. 17.12.2024.

(SAPNA BISHT) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)