Supreme Court - Daily Orders
Mini James vs T I George on 14 December, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.23 COURT NO.7 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). 32334/2018
(Arising out of impugned final judgment and order dated 19-07-2018
in FAO No. 211/2016 passed by the High Court Of Kerala At
Ernakulam)
MINI JAMES Petitioner(s)
VERSUS
T I GEORGE & ORS. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.176627/2018-EXEMPTION FROM FILING O.T. )
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. P.N. Ravindran,Sr.Adv.
Ms. Benny Antony Parel,Adv.
Mr. Sajith. P, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. However, the petitioner is granted eight weeks’ time to pay the necessary court fee and pursue the matter. Signature Not Verified
Pending applications, if any, shall also stand disposed of.
Digitally signed by MAHABIR SINGH Date: 2018.12.15 12:15:54 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER