Supreme Court - Daily Orders
Thayyil Gopalan vs Thayyil Madhavi on 9 August, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.26 COURT NO.7 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 24820/2019
(Arising out of impugned final judgment and order dated 14-11-2018
in EXSA No. 15/2012 passed by the High Court Of Kerala At
Ernakulam)
THAYYIL GOPALAN & ORS. Petitioner(s)
VERSUS
THAYYIL MADHAVI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.113587/2019-CONDONATION OF DELAY
IN FILING and IA No.113589/2019-EXEMPTION FROM FILING O.T. )
Date : 09-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Shinoj K. Narayanan,Adv.
Mr. K. Rajeev, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing on behalf of the petitioners.
Delay condoned.
Issue notice.
There shall be stay of further proceedings in EP No. 102 /2005 on the file of Munsiff Court, Perambra, until further orders.
Signature Not Verified(MADHU BALA) Digitally signed by MADHU BALA Date: 2019.08.09 (NISHA TRIPATHI) COURT MASTER (SH) 17:16:54 IST Reason: BRANCH OFFICER