Supreme Court - Daily Orders
Kunhimohammed vs Ayishakutty on 13 December, 2018
Bench: Ashok Bhushan, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).5257 of 2011
KUNHIMOHAMMED Appellant(s)
VERSUS
AYISHAKUTTY Respondent(s)
O R D E R
Learned counsel for the appellant submits that the appellant has died and nothing survives in the appeal to be decided.
The appeal is, accordingly, dismissed as having been abated.
....................J (ASHOK BHUSHAN) ....................J (L.NAGESWARA RAO) NEW DELHI;
DECEMBER 13, 2018
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.12.14
18:06:29 IST
Reason:
ITEM NO.109 COURT NO.13 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
Civil Appeal No(s). 5257/2011
KUNHIMOHAMMED Appellant(s)
VERSUS
AYISHAKUTTY Respondent(s)
Date : 13-12-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE L. NAGESWARA RAO For Appellant(s) Mr. A. Venayagam Balan, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as having been abated in terms of the signed order.
(B.Parvathi) (Renu Kapoor) Court Master Branch Officer (Signed order is placed on the file)