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JOBY JACOB v. SWAKNANADA CST COMMERCIAL CENTRE, BAKER JUNCTION, KOTTAYAM
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ITEM NO.801 COURT NO.12 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).56562/2025 [Arising out of impugned final judgment and order dated 25-03-2024 in CRRP No.322/2024 passed by the High Court of Kerala at Ernakulam]
JOBY JACOB Petitioner(s)
VERSUS
SWAKNANADA CST COMMERCIAL CENTRE, BAKER JUNCTION,
KOTTAYAM & ANR. Respondent(s)
(I.A. No.323339/2025 - FOR EXTENSION OF TIME) Date : 12-01-2026 This matter was mentioned today.
CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) Mr. Subash Chandran, Adv. Mrs. Kavitha K. T., Adv.
Mr. Sharat Gopal, Adv.
Mr. Syamkrishnan K., Adv.
Ms. Meenal Pandagare, Adv.
Mr. Akash Awana, Adv.
Mr. Vinu Vincent, Adv.
Ms. Deeksha Baghel, Adv.
For M/S. Subash Chandran & Kavitha Law Associates,
AOR
For Respondent(s) Mr. Nishe Rajen Shonker, AOR
O R D E R
I.A. No.323339 of 2025 for extension of time is taken on Board.
2. In view of the prayer made in the application seeking
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extension of time for depositing the fine amount of Rs.5,00,000/- (Rupees Five Lakhs) in terms of the order of this Court dated 26.11.2025 and having considered the reasons canvassed by learned counsel for the petitioner for seeking such extension of time, we are persuaded to allow the said I.A.
3. Accordingly, the matter be listed on 10.02.2026 in order to enable the petitioner to comply with the aforesaid order of this Court, for payment of Rs.5,00,000/- (Rupees Five Lakhs) to respondent no.1 and file compliance affidavit thereof.
(SAPNA BISHT) (ANJALI PANWAR)
COURT MASTER (SH) ASSISTANT REGISTRAR
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