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  • ITEM NO.801 COURT NO.9 SECTION XI-A S U P R E M E C O
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  • ITEM NO.801 COURT NO.9 SECTION XI-A S U P R E M E C O
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    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]

    THE STATE OF KERALA & ORS. Petitioner(s)

    VERSUS

    MOUSHMI ANN JACOB Respondent(s) WITH

    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)

      1. 2024-11-29T17:46:57+0530
      2. ARJUN BISHT

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    THE STATE OF KERALA v. MOUSHMI ANN JACOB
    (Nov 29, 2024)