Supreme Court - Daily Orders
K.G. Ajayan vs Rekha Radhakrishnan on 2 March, 2020
Bench: D.Y. Chandrachud, Ajay Rastogi
ITEM NO.2 COURT NO.8 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). 5119-5120/2020
(Arising out of impugned final judgment and order dated 14-08-2019
in WA No. 1870/2017 and WA No. 1892/2017 passed by the High Court
of Kerala at Ernakulam)
K.G. AJAYAN Petitioner(s)
VERSUS
REKHA RADHAKRISHNAN & ORS. Respondent(s)
(WITH I.R.)
Date : 02-03-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. K. Rajeev, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain the Special Leave Petitions under Article 136 of the Constitution of India. The Special Leave Petitions are accordingly dismissed.
Pending applications, if any, are disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2020.03.02
17:27:28 IST
Reason: