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Bino Joseph vs Neena Cherian on 7 October, 2025

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     ITEM NO.23                          COURT NO.13                SECTION XI-B

                               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).19229-19230/2023

     [Arising out of impugned final judgment and order dated 10-08-2023
     in MA No. 201/2022 10-08-2023 in MA No. 495/2022 passed by the High
     Court of Kerala at Ernakulam]

     BINO JOSEPH                                                    Petitioner(s)

                                                VERSUS

     NEENA CHERIAN & ORS.                                           Respondent(s)

     IA No. 175982/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 175981/2023 - EXEMPTION FROM FILING O.T. IA No. 243715/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 178512/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 87610/2024 - STAY APPLICATION WITH SLP(C) No. 16339/2025 (XI-B) IA FOR CONDONATION OF DELAY IN FILING ON IA 174396/2024 FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 174407/2024 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 174409/2024 IA No. 174409/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Date : 07-10-2025 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Dilip Annasaheb Taur, AOR Mr. Manoj V George, Adv.

Ms. Shilpa Liza George, AOR Signature Not Verified Ms. Philomina Thomas, Adv.

Mr. Nasib Masih, Adv.

For Respondent(s) Mr. Kush Chaturvedi, AOR Ms. Prerna Priyadarshini, Adv. Mr. Syed Faraz Alam, Adv.

Mr. Atharva Gaur, Adv.

Mr. Aayushman Aggarwal, Adv. Ms. Ayesha Choudhary, Adv.

Mr. Anil Kumar, AOR Mr. Dilip Annasaheb Taur, AOR Mr. Manoj V George, Adv.

Ms. Shilpa Liza George, AOR Ms. Philomina Thomas, Adv.

Mr. Nasib Masih, Adv.

Mr. Azeem Samuel, Adv.

Ms. Neha Tyagi, Adv.

Ms. Brinda Bhattiprolu, Adv. Ms. Antra Srivastava, Adv.

Ms. Vinita Charan, Adv.

UPON hearing the counsel the Court made the following O R D E R Learned counsel for the parties submit that a settlement has been arrived at and is likely to be finalised today itself, i.e., 07.10.2025.

2. Accordingly, prayer is made for short adjournment.

3. Having regard to the aforesaid, the matters be listed on 31.10.2025.

4. Before the next date of listing, the parties shall file a joint application bringing on record the terms of the settlement.

(VARSHA MENDIRATTA) (ANJALI PANWAR) COURT MASTER (SH) COURT MASTER (NSH)