Supreme Court - Daily Orders
S. Nambi Narayanan vs Siby Mathews & Others Etc. on 9 March, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 17072-17073/2015
ITEM NO.9 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 for Special Leave to Appeal (C) Nos. 17072-17073/2015
(Arising out of impugned final judgment and order dated 04-03-2015
in WA Nos. 1863/2014 and 1959/2014 passed by the High Court Of
Kerala At Ernakulam)
S. NAMBI NARAYANAN Petitioner
VERSUS
SIBY MATHEWS & OTHERS ETC. Respondents
Date : 09-03-2018 This matter 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 Mr. K.B. Sounder Rajan, AOR
Mr. Mahesh Kumar, Adv.
Mr. Karanjot Singh Mainee, Adv.
For Respondents
Mr. Renjith. B, AOR
Ms. Lakshmi N. Kaimal, Adv.
Mr. Vishnu P., Adv.
Mr. Anubhav Anand Pandey, Adv.
Mr. G. Prakash, AOR
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv.
Mrs. Beena Prakash, Adv.
Mr. Vijay Shankar V.L., Adv.
Mr. P.K. Dey, Adv.
Mr. Dhruv Sheoran, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Venkita Subramoniam T.R., AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the request made in the letter Signature Not Verified circulated on behalf of the petitioner, list the matter Digitally signed by DEEPAK GUGLANI Date: 2018.03.09 16:21:52 IST after two weeks.
Reason:(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar