Supreme Court - Daily Orders
Sree Chamundi Temple Trust Karikkakam ... vs Oormila Devi P.R. @ Geeva on 16 July, 2024
Author: Hima Kohli
Bench: Hima Kohli
SLP (C) NO. 23120/2017
ITEM NO.18 COURT NO.9 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). 23120/2017
(Arising out of impugned final judgment and order dated 09-09-2016
in AS No. 682/1999 passed by the High Court Of Kerala At Ernakulam)
SREE CHAMUNDI TEMPLE TRUST KARIKKAKAM THIRUVANANATHAPURAM
PETITIONER(S)
VERSUS
OORMILA DEVI P.R. @ GEEVA & ORS. RESPONDENT(S)
WITH
CONTEMPT PETITION (C) No. 391/2020 in SLP(C) No. 23120/2017 (XI-A)
(IA No. 36975/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 36971/2020 - EXEMPTION FROM FILING O.T.)
Date : 16-07-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mr. K.Parameshwar, AOR
Mr. R. Basant, Sr. Adv. (NP)
Mr. Navneet R., AOR
Mr. Kavinesh Rm, Adv.
Ms. Alankrita Sinha, Adv.
For Respondent(s) Mr. R. Basant, Sr. Adv. (NP)
Mr. Navneet R., AOR
Mr. Kavinesh Rm, Adv.
Ms. Alankrita Sinha, Adv.
Mr. K.Parameshwar, AOR
Ms. Kanti, Adv.
Ms. Raji Gururaj, Adv.
Mr. Shreenivas Patil, Adv.
Ms. Chitransha Singh Sikarwar, Adv.
Signature Not Verified
Digitally signed by
geeta ahuja
Date: 2024.07.18
15:21:06 IST
Reason: UPON hearing the counsel the court made the following
O R D E R
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SLP (C) NO. 23120/2017
1. Learned counsel for the parties state that the present matter has been selected for being referred to the Lok Adalat scheduled to be conducted at the end of July, 2024.
2. At the request of the learned counsel for the parties, list in the month of September, 2024 for reporting settlement, if any. If no settlement is arrived at between the parties, they shall be ready to address arguments on merits.
(Nand Kishor) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS
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