Supreme Court - Daily Orders
Mohammed Kunju Badarudeen And Anr. Etc. vs Muhammed Kunju Kamaludheen And Ors. Etc on 24 September, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.7 COURT NO.8 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. 3-4/2015 in
Petition(s) for Special Leave to Appeal (C) No(s).18401-18402/2015
(Arising out of impugned final judgment and order dated 05/04/2013
in RSA No. 216/2005 and RSA No. 565/2005 passed by the High Court
of Kerala at Ernakulam)
MOHAMMED KUNJU BADARUDEEN AND ANR. ETC. Petitioner(s)
VERSUS
MUHAMMED KUNJU KAMALUDHEEN AND ORS. ETC Respondent(s)
(for restoration and office report)
Date: 24/09/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Renjith B. Marar, Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Anas Muhammed Shamnad R., Adv.
Ms. Anu Dixit Kaushik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for restoration are allowed. The special leave petitions are restored to their original numbers.
The special leave petitions are dismissed on the ground of delay.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.09.24 16:19:29 IST (SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER Reason: