Supreme Court - Daily Orders
T. A. George vs Chandrasekharan Nair (Died) Through ... on 13 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 5900/2023
(Arising out of impugned final judgment and order dated 09-11-2022
in RSA No. 949/2003 passed by the High Court Of Kerala At
Ernakulam)
T. A. GEORGE & ANR. Petitioner(s)
VERSUS
CHANDRASEKHARAN NAIR (DIED)
THROUGH LEGAL HEIRS & ORS Respondent(s)
(FOR ADMISSION and I.R. and IA No.173322/2023-EXEMPTION FROM FILING
O.T. and IA No.173313/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS)
Date : 13-10-2023 This petition 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. Jayant Muthraj, Sr. Adv.
Mr. Sachin Patil, AOR
Mr. Geo Joseph, Adv.
Mr. Rijvi Muhammed, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, stand(s) disposed of.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.10.14 13:00:58 IST Reason:(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER