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A special leave petition was filed in the Supreme Court by Kannur Medical College, against the the Kerala High Court judgment wherein, a writ petition was filed by the college which was dismissed. The court rejected the SLP and ordered the college to pay Rupees One Crore out of the total cost imposed to the Chief Minister’s Flood Relief Fund, Kerala.
The bench ordered that the deposit has to be made before 20the September and further ordered the college to deposit Rupees Ten Lakhs to the Supreme Court Advocates-On-Record Welfare Trust and Rupees One lakh to the Supreme Court Bar Association. The bench further directed that-
Thus, while rejecting the SLP the court ordered that it shall withdraw the order, if the college fails to obey the order.
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