Supreme Court - Daily Orders
T K Surendran vs P Najima Bindu on 2 April, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.23 COURT NO.7 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). 35526/2016
(Arising out of impugned final judgment and order dated 23-07-
2014in RP(FC)No. No. 2/2014 passed by the High Court Of Kerala At
Ernakulam)
T K SURENDRAN Petitioner(s)
VERSUS
P NAJIMA BINDU Respondent(s)
Date : 02-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Dr. Sushil Balwada, AOR(SCLSC)
Mr. Kaushal Yadav,Adv.
Mr. Nandlal Kr. Mishra,Adv.
Ms. Sunita Yadav,Adv.
Ms. Ankita Agarwal,Adv.
Mr. Ram Awadh Yadav,Adv.
Mr. Mahendra Singh,Adv.
For Respondent(s) Mr. Avinash Kr. Lakhanpal, AOR(NP)
UPON hearing the counsel the Court made the following
O R D E R
As per order dated 15.02.2019, Mr. Avinash Kr. Lakhanpal, Advocate has been appointed by the Supreme Court Legal Services Committee to argue the matter on behalf of the respondent.
When the matter was called up for hearing today, none appears on behalf of the respondent.
In order to give one more opportunity, list the matter after three weeks.
Signature Not VerifiedRegistry is directed to inform the counsel for the respondent about the matter.
Digitally signed by MADHU BALA Date: 2019.04.03 09:55:37 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER