Supreme Court - Daily Orders
Kurian @ Jacob vs Chellamma John (Died) Through Lrs. on 26 October, 2018
Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph
1
ITEM NO.7 COURT NO.1 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). 22594/2018
(Arising out of impugned final judgment and order dated 28-09-2017
in MFA No. 41/2009 passed by the High Court Of Kerala At Ernakulam)
KURIAN @ JACOB Petitioner(s)
VERSUS
CHELLAMMA JOHN (DIED) THROUGH LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.131541/2018-CONDONATION OF DELAY
IN FILING and IA No.131542/2018-APPLICATION FOR SUBSTITUTION and IA
No.131544/2018-SETTING ASIDE AN ABATEMENT and IA No.131543/2018-
CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA
No.131545/2018-CONDONATION OF DELAY IN REFILING )
WITH
Diary No(s). 22592/2018 (XI-A)
(FOR ADMISSION and I.R. and IA No.134565/2018-CONDONATION OF DELAY
IN FILING and IA No.134567/2018-APPLICATION FOR SUBSTITUTION and IA
No.134592/2018-SETTING ASIDE AN ABATEMENT and IA No.134590/2018-
CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA
No.134593/2018-CONDONATION OF DELAY IN REFILING)
Date : 26-10-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Abhilash M.R., Adv.
Mr. Sayooj Mohandas M., Adv.
Mr. Nishe Rajen Shonker, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner Signature Not Verified and perused the relevant material.
Application(s) for substitution of deceased Digitally signed by NEETU KHAJURIA Date: 2018.10.26 16:59:50 IST Reason: petitioner is allowed subject to all just exceptions after condoning the delay and setting aside abatement in filing the substitution application.
2Delay in filing the special leave petition(s) is condoned.
We find no merit in the present Special Leave Petitions. The Special Leave Petitions are accordingly dismissed.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER ASSISTANT REGISTRAR