Supreme Court - Daily Orders
Sree Chamundi Temple Trust Karikkakam ... vs Oormila Devi P.R. @ Geeva . on 19 March, 2024
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.16 COURT NO.11 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). 23120/2017
(Arising out of impugned final judgment and order dated 09-09-2016
in AS No. 682/1999 passed by the High Court Of Kerala At Ernakulam)
SREE CHAMUNDI TEMPLE TRUST KARIKKAKAM
THIRUVANANATHAPURAM Petitioner(s)
VERSUS
OORMILA DEVI P.R. @ GEEVA & ORS. Respondent(s)
WITH
CONMT.PET.(C) No. 391/2020 in SLP(C) No. 23120/2017 (XI-A)
(FOR ADMISSION and
IA No. 36975/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 36971/2020 - EXEMPTION FROM FILING O.T.)
Date : 19-03-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. K. Parameshwar, AOR
Mr. R. Basant, Sr. Adv.
Mr. Navneet R., AOR
Mr. Kavinesh Rm, Adv.
Mr. Aryan, Adv.
For Respondent(s) Mr. K. Parameshwar, AOR
Ms. Arti Gupta, Adv.
Ms. Kanti, Adv.
Mr. Chinmay Kalgaonkar, Adv.
Ms. Raji Gururaj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Special Leave to Appeal (C) No(s). 23120/2017 Signature Not Verified Digitally signed by rashmi dhyani pant Date: 2024.03.21 16:41:57 IST
1. On the last date of hearing, at the joint request of the learned Reason:
counsel for the parties who had stated that the parties have almost arrived at a settlement, time was granted to them to report settlement.
2. Today, learned counsel for both sides submit that the parties could not finalize the settlement and the matter shall have to be heard on merits.
3. At request, list on 16.7.2024. Status quo with regard to the property as it exists, shall be maintained. CONMT.PET.(C) No. 391/2020 in SLP(C) No. 23120/2017
1. Issue notice. Learned counsel for the respondent accepts notice.
2. A copy of the petition be supplied to the learned counsel for the respondent within one week.
3. Counter affidavit be filed within four weeks. Rejoinder, if any, be filed within two weeks.
4. Thereafter, list along with Petition for Special Leave to Appeal (Civil) No.23120/2017
5. Personal appearance of respondent/alleged contemnor is dispensed with for the present.
(RASHMI DHYANI PANT) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH)