Supreme Court - Daily Orders
V. T. Vijayan vs U. Kuttappan Nair on 20 March, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.30 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
Petition(s) for Special Leave to Appeal (C) No(s). 4663-4664/2023
(Arising out of impugned final judgment and order dated 22-11-2022 in
RFA No. 657/2015 and RFA No. 660/2015 passed by the High Court Of
Kerala At Ernakulam)
V. T. VIJAYAN Petitioner(s)
VERSUS
U. KUTTAPPAN NAIR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.47901/2023-EXEMPTION FROM FILING
O.T. and IA No.47908/2023-PERMISSION TO FILE LENGTHY LIST OF DATES )
Date : 20-03-2023 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) Mr. Basant R., Sr. Adv.
Mr. Raghenth Basant, Adv.
Ms. Roopali Lakhotia, Adv.
Mr. M.f. Philip, Adv.
Mr. Ajay Krishna, Adv.
Ms. Purnima Krishna, AOR
Mr. Karamveer Yadav, Adv.
For Respondent(s) Mr. Jayanth Muth Raj, Sr. Adv.
Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Ms. Miranda Solaman, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel for the petitioner. We see no reason to interfere with the impugned order. Petitions are accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.03.20 (NISHA KHULBEY) 17:12:00 IST Reason: (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR