Supreme Court - Daily Orders
Gangadhaan vs Visalakshi Amma on 8 December, 2017
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.22 COURT NO.11 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
Petition(s) for Special Leave to Appeal (C) No(s). 33421/2017
(Arising out of impugned final judgment and order dated 04-04-2017
in RSA No. 720/2007 passed by the High Court Of Kerala At
Ernakulam)
GANGADHARAN NAIR Petitioner(s)
VERSUS
VISALAKSHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.122551/2017-EXEMPTION FROM FILING
O.T. and IA No.122550/2017-CONDONATION OF DELAY IN REFILING)
Date : 08-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sanand Ramakrishnan, AOR
Mr. Rajeev Mishra, Adv.
Mr. Madan Mohan Bora, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed.
Issue notice.
Status quo, existing as on today, shall be maintained in the meantime.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.12.08 13:17:50 IST Reason: