Supreme Court - Daily Orders
Sony Thomas E vs Noby Tt on 15 October, 2024
ITEM NO.1608 COURT NO.4 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s).2733/2024
SONY THOMAS E Petitioner(s)
VERSUS
NOBY TT Respondent(s)
(FOR ADMISSION and IA No.234091/2024-STAY APPLICATION and IA
No.234092/2024-EXEMPTION FROM FILING O.T. )
Date : 15-10-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Subash Chandran, Adv.
Mrs. Kavitha Kt, Adv.
Mr. Sharat Gopal, Adv.
Mr. Syamkrishnan K, Adv.
For M/S. Subash Chandran & Kavitha Law
Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel for the petitioner.
2. Issue notice, returnable within six weeks.
3. In the meanwhile, further proceedings in M.C. No.79 of 2024, titled “Noby TT vs. Sony Thomas E”, pending before the Senior Civil Judge, Kundapura, Udupi, Karnataka shall remain stayed.
(SATISH KUMAR YADAV) (PREETHI T.C.)
ADDITIONAL REGISTRAR ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
satish kumar yadav
Date: 2024.10.16
16:58:41 IST
Reason: