Supreme Court - Daily Orders
Roshan @ Elizabeth Roshan James vs James Antony on 9 September, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.35 COURT NO.9 SECTION XIA
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). 25651/2016
(Arising out of impugned final judgment and order dated 19/04/2016
in RSA No. 102/2015 passed by the High Court of Kerala at
Ernakulam)
ROSHAN @ ELIZABETH ROSHAN JAMES Petitioner(s)
VERSUS
JAMES ANTONY Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date: 09/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Thomas P. Joseph, Sr. Adv.
Mr. Sajith. P,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Heard the learned Senior counsel appearing for the petitioner. Let notice be issued in the matter returnable after four weeks.
Dasti service, in addition, is also permitted.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2016.09.10
13:06:56 IST
Reason: