Supreme Court - Daily Orders
A K Cheriya Sankara Varma Raja (Dead) Thr ... vs E.K. Unnikrishna Varma Raja on 15 November, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.13 COURT NO.6 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).29439/2018
(Arising out of impugned final judgment and order dated 26-09-2018
in AS No.143/1994 passed by the High Court Of Kerala At Ernakulam)
A K CHERIYA SANKARA VARMA RAJA (DEAD) THR. LRS. Petitioner(s)
VERSUS
E.K. UNNIKRISHNA VARMA RAJA & ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and deleting the name of respondent)
Date : 15-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. V. Giri,Sr.Adv.
Mr. K. Rajeev,AOR
Mr. Shinoj K. Narayanan,Adv.
Mr. B. Methew Joy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioners seeks permission to withdraw the petition.
Permission granted.
The special leave petition and pending applications are dismissed as withdrawn.
Signature Not Verified(Jagdish Chander) (Sarita Purohit) Digitally signed by SARITA PUROHIT Date: 2018.11.15 Branch Officer AR-cum-PS 17:08:25 IST Reason: