Supreme Court - Daily Orders
Thankamma George vs Lilly Thomas on 3 October, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.42 COURT NO.13 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). 12482/2022
(Arising out of impugned final judgment and order dated 08-03-2022
in RFA No. 405/2016 passed by the High Court Of Kerala At
Ernakulam)
THANKAMMA GEORGE Petitioner(s)
VERSUS
LILLY THOMAS & ANR. Respondent(s)
(IA No. 98139/2022 - EXEMPTION FROM FILING O.T.)
(IA No. 98137/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 03-10-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. V Chitambaresh, Sr. Adv.
Mr. Vipin Nair, AOR
Mr. P. B. Suresh, Adv.
Mr. Arindam Ghosh, Adv.
Mr. Karthik Jayashankar, Adv.
Mr. Anshumaan Bahadur, Adv.
Mr. Govind Venugopal, Adv.
Mr. P.B.Sashaankh, Adv.
For Respondent(s) Mr. Haris Beeran, Adv.
Mr. Azhar Assees, Adv.
Mr. Radha Shyam Jena, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Let hearing of the appeal be expedited and the matter be listed for hearing in the month of February, 2024.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.10.04 16:53:25 IST(JAYANT KUMAR ARORA) Reason: (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER