Supreme Court - Daily Orders
Ammini Kuruvila vs Kunjumol Charly on 25 July, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.39 COURT NO.8 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. 2555/2022
(Arising out of impugned final judgment and order dated 16-09-2021
in FAO (RO) No. 7/2020 passed by the High Court of Kerala at
Ernakulam)
AMMINI KURUVILA & ORS. Petitioner(s)
VERSUS
KUNJUMOL CHARLY & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.23590/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.23591/2022-EXEMPTION FROM
FILING O.T. and IA No.24446/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 25-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. V. Chitambaresh, Sr. Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Ms. Shruti Jose, Adv.
Mr. C. Govind Venugopal, Adv.
Mr. Kamal Kant, Adv.
For Respondent(s)
Mr. Renjith. B, AOR
Ms. Meera Joppan, Adv.
Mr. Thottathil B. Radhakrishnan, Sr. Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. M. J. Santhosh, Adv.
Mr. Arun Poomuli, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2022.07.28 Await service on respondent No. 9. 10:38:26 IST Reason: List the matter immediately after six weeks. 1 SLP (C) No. 2555/2022 Interim order to continue till the next date of hearing.
In the meantime, the parties are amenable to an attempt at mediation. Parties are referred to the Mediation Centre attached to the High Court of Kerala where they will appear on 10th August, 2022.
The Convenor of the Mediation Centre will allot an experienced Mediator.
Registry will communicate a copy of this order to the Convenor of the Mediation Centre.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
2