Supreme Court - Daily Orders
X vs Y on 4 May, 2023
Bench: A.S. Bopanna, Hima Kohli
1
ITEM NO.30+53 COURT NO.12 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
ITEM No. 30.
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11727/2023
(Arising out of impugned final judgment and order dated 09-04-2021
in MATA No. 89/2020 28-10-2022 in RP No. 936/2021 passed by the
High Court Of Kerala At Ernakulam)
X Petitioner(s)
VERSUS
Y Respondent(s)
(FOR ADMISSION and I.R. and IA No.83489/2023-CONDONATION OF DELAY
IN FILING )
ITEM NO. 53
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 16709/2023
(Arising out of impugned final judgment and order dated 09-04-2021
in MATA No. 89/2020 28-10-2022 in RP No. 936/2021 passed by the
High Court Of Kerala At Ernakulam)
KERALA MUSLIM JAMAATH Petitioner(s)
VERSUS
Y & ANR. Respondent(s)
([TO BE TAKEN UP ALONG WITH ITEM NO. 30 I.E. Diary No. 11727-
2023].......FOR ADMISSION and I.R. and IA No.88811/2023-CONDONATION
OF DELAY IN FILING and IA No.88810/2023-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) )
Date : 04-05-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Signature Not Verified
Mr. Nishe Rajen Shonker, AOR
Digitally signed by
Nisha Khulbey
Date: 2023.05.04
Mrs. Anu K Joy, Adv.
17:25:23 IST
Reason:
Mr. Babu Karukapadath, Adv.
Mr. Alim Anvar, Adv.
Ms. Smita Amratlal Vora, AOR
2
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner(s) seeking adjournment owing to the personal health of the arguing counsel for the petitioner(s), list the matters on 12.05.2023.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR