Supreme Court - Daily Orders
Sajeev Pillai vs Venu Kunnapalli on 18 December, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.35 COURT NO.11 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).29946/2019
(Arising out of impugned final judgment and order dated 11-12-2019
in FAO No.191/2019 passed by the High Court Of Kerala At Ernakulam)
SAJEEV PILLAI Petitioner(s)
VERSUS
VENU KUNNAPALLI & ANR. Respondent(s)
(With appln for exemption from filing c/c of the impugned judgment)
Date : 18-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. A.Karthik,AOR
Ms. Smrithi Suresh,Adv.
Mr. Sarveshwar K.,Adv.
Mr. Badusha Sulaiman,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in the matter. The special leave petition is dismissed. Pending application(s) shall stand disposed of.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2019.12.19
12:12:45 IST
Reason: