Supreme Court - Daily Orders
Valsamma Chacko vs M.A. Titto on 24 January, 2025
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
ITEM NO.53 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). 27621/2019
[Arising out of impugned final judgment and order dated 02-07-2019
in MACA No. 2591/2008 passed by the High Court of Kerala at
Ernakulam]
VALSAMMA CHACKO & ANR. Petitioner(s)
VERSUS
M.A. TITTO & ORS. Respondent(s)
Date : 24-01-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) Mr. Roy Abraham, Adv.
Ms. Reena Roy, Adv.
Mr. Adithya Koshy Roy, Adv.
Mr. Yaduinder Lal, Adv.
Mr. Mehull Jain, Adv.
Mr. Himinder Lal, AOR
For Respondent(s) Dr. Anand Vardhan Sharma, Adv.
Mr. Kailash Prashad Pandey, AOR
Mr. Ravikant Bhardwaj, Adv.
Mr. Parmanand Gaur, AOR
Ms. Megha Gaur, Adv.
Mr. Vibhav Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
The present petition is dismissed.
Reasons to follow.
Signature Not Verified Digitally signed by Nirmala Negi Date: 2025.01.24(NIRMALA NEGI) 15:44:30 IST Reason: (RENU BALA GAMBHIR) COURT MASTER (SH) ASSISTANT REGISTRAR