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