Supreme Court - Daily Orders
Madhavan Pillai Prabhakaran Nair vs Radhamma Pillai Prasannakumary on 11 August, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.23 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).19722/2017
(Arising out of impugned final judgment and order dated 28-03-2017
in SA No. 181/2001 passed by the High Court Of Kerala At Ernakulam)
MADHAVAN PILLAI PRABHAKARAN NAIR Petitioner(s)
VERSUS
RADHAMMA PILLAI PRASANNAKUMARY Respondent(s)
(FOR ADMISSION and I.R.)
Date : 11-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Thomas P. Joseph, Sr. Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Sriram P., Adv.
Mr. Ankur S. Kulkarni, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.08.11 17:07:47 IST Reason: