Supreme Court - Daily Orders
Ivan Rathinam vs Milan Joseph on 23 July, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.17 COURT NO.7 SECTION II-B
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). 4917/2018
(Arising out of impugned final judgment and order dated 21-05-2018
in OPCRL No. 420/2015 passed by the High Court Of Kerala At
Ernakulam)
IVAN RATHINAM Petitioner(s)
VERSUS
MILAN JOSEPH Respondent(s)
(FOR ADMISSION and I.R. and IA No.80575/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 23-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Chander Uday Singh, Sr. Adv.
Mr. Romy Chacko, AOR
Mr. Chandan Kumar Mandal, Adv.
Mr. Ajay Singh, Adv.
For Respondent(s) Mr. Jaimon Andrews, Adv.
Mr. Mukund P, Adv.
Mr. Naresh Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Naresh Kumar, Adv. accepts notice on behalf of respondent. In the meantime, there shall be stay of further proceedings in MC No. 224 of 2007 pending before the Family Court, Alappuzha.
(DEEPAK MANSUKHANI) (RAJ RANI NEGI)
AR CUM PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2018.07.24
16:21:55 IST
Reason: