Supreme Court - Daily Orders
Gladis James @ Doly Martin Dale vs Geoffrey Martin on 18 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.42 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 46536/2018
(Arising out of impugned final judgment and order dated 09-07-2018
in RP No. 435/2018 26-02-2018 in OPC No. 1845/2015 passed by the
High Court Of Kerala At Ernakulam)
GLADIS JAMES @ DOLY MARTIN DALE Petitioner(s)
VERSUS
GEOFFREY MARTIN & ORS. Respondent(s)
IA No. 4142/2019 - CONDONATION OF DELAY IN FILING)
Date : 18-10-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. G. Prakash, AOR
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
For Respondent(s) Mr. Raghenth Basant, Adv.
Mr. Mithun Verghis, Adv.
Mr. Raghav Mehrotra, Adv.
Ms. Liz Mathew, AOR
Mr. Zulfiker Ali P. S, AOR
Mr. Faisal M. Aboobaker, Adv.
Mr. Lakshmi Sree Puthenpurackal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counsel for the petitioner submits that due Signature Not Verified Digitally signed by to unavoidable circumstances, respondent Nos. 4, 5, CHARANJEET KAUR Date: 2019.10.21 16:20:38 IST 8, 13 and 15 cannot be served and the petitioner Reason:
may be permitted to take out substituted service. 2 As prayed, let a formal application in that behalf be filed within two weeks from today, failing which the special leave petition as against the unserved respondents shall stand dismissed for non-prosecution without further reference to the Court.
Subject to above, list the matter after six weeks.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER