Supreme Court - Daily Orders
Malukutty Amma vs Eladath Unni Alias Nani Amma (Died) Thr ... on 4 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.42 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
Petition(s) for Special Leave to Appeal (C) No.22425/2017
(Arising out of impugned final judgment and order dated 04-04-2017
in SA No. 45/2001 passed by the High Court of Kerala at Ernakulam)
MALUKUTTY AMMA & ORS. Petitioner(s)
VERSUS
ELADATH UNNI ALIAS NANI AMMA (DIED) THR Respondent(s)
LRS. & ANR.
(With appln.(s) for exemption from filing O.T. and prayer for
interim relief)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Jayanth Muthraj, Adv.
Mr. Mohammed Sadique T.A., AOR
Mr. Abdul Kabeer, Adv.
For Respondent(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. T. G. Narayanan Nair, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
As Mr. K.V. Vishwanathan, learned senior counsel on being assisted by Mr. T.G. Narayanan Nair, learned counsel, has entered appearance on behalf of the respondents, no further notice need be issued.
Counter affidavit be filed within six weeks hence. Rejoinder affidavit, if any, be filed within four weeks therefrom.
Status quo, existing as on today, shall be Signature Not Verified Digitally signed by maintained until further orders. CHETAN KUMAR Date: 2017.09.05 17:18:09 IST Reason: (Chetan Kumar) (Shakti Prakash Sharma) Court Master Assistant Registrar