Supreme Court - Daily Orders
Ashraf Marutheri vs N.Jumaeth Palli Mahallu Commtt. . on 20 February, 2014
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ITEM NO.10 COURT NO.13 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.5 in
Petition(s) for Special Leave to Appeal (Civil) No(s).26314/2013
(From the judgement and order dated 24/02/2012 in CRP No.504/2011 of the
HIGH COURT OF KERALA AT ERNAKULAM)
ASHRAF MARUTHERI Petitioner(s)
VERSUS
N.JUMAETH PALLI MAHALLU COMMTT. & ORS. Respondent(s)
(For compromise and office report)
Date: 20/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE KURIAN JOSEPH
(In Chambers)
For Petitioner(s) Mr. Ranjith K.C.,Adv.
For Respondent(s) Mr. P.B. Suresh,Adv.
Mr. Vipin Nair,Adv.
For M/S. Temple Law Firm,Advs.
UPON hearing counsel the Court made the following
O R D E R
This is an application for permission to file joint petition for compromising the dispute between the parties. Permission to file joint petition is granted. The Compromise be taken on record. I.A. is disposed of.
In view of the compromise between the parties with regard to the dispute on the graveyard which is the subject matter of the present special leave petition, this special leave petition is disposed of in terms of the compromise. The terms of compromise shall form part of the decree.
(A.S. BISHT) (SNEH LATA SHARMA)
A.R.-CUM-P.S. COURT MASTER