THE UNITED ARAB BANK v. MUHAMMED HASHEER POOLAKKAL

ITEM NO.10 COURT NO.3 SECTION II-D

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 (Crl.) No(s). 5382/2022 [Arising out of impugned final judgment and order dated 07-04-2022 in CRLMC No. 3679/2021 passed by the High Court of Kerala at Ernakulam]

THE UNITED ARAB BANK Petitioner(s) VERSUS MUHAMMED HASHEER POOLAKKAL & ANR. Respondent(s) IA No.81288/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Date : 22-07-2025 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA

For Petitioner(s) : Mr. M Gireesh Kumar, Adv. Mr. Ankur S. Kulkarni, AOR Mr. Sanjay Singh, Adv. Mr. Tarun, Adv. For Respondent(s) : Mr. S Nagamuthu, Sr. Adv. Mr. Abid Ali Beeran P, AOR Mr. Saswat Adhyapak, Adv. Ms. Namita Kumari, Adv. Mr. Nishe Rajen Shonker, AOR Mrs. Anu K Joy, Adv. Mr. Alim Anvar, Adv. Mr. Santhosh K, Adv. Mrs. Devika A.l., Adv. UPON hearing the counsel the Court made the following

O R D E R

We are not inclined to interfere with the

impugned judgment/order of the High Court.

Accordingly, the Special Leave Petition is

dismissed.

Pending application(s), if any, shall stand

disposed of.

(SONIA BHASIN) ASSISTANT REGISTRAR-CUM-PS

(RANJANA SHAILEY) ASSISTANT REGISTRAR