Supreme Court - Daily Orders
Maya Gopinathan vs Anoop S.B. on 26 August, 2022
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.16 COURT NO.12 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). 13398/2022
(Arising out of impugned final judgment and order dated 05-04-2022
in MATA No. 847/2011 passed by the High Court of Kerala at
Ernakulam)
MAYA GOPINATHAN Petitioner(s)
VERSUS
ANOOP S.B. & ANR. Respondent(s)
(FOR ADMISSION and IA No.106565/2022-EXEMPTION FROM FILING O.T. )
Date : 26-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s)
Mr. Harikumar V., AOR
Mr. Anupam Mishra, Adv.
Mr. Jenis V. Francis, Adv.
Mr. P.S. Chandralekha, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
The petitioner would place on record, copy of the deposition of witnesses as well as the exhibit-B3 within a period of 15 days from today.
List the matter after three weeks.
Signature Not Verified Digitally signed by BABITA PANDEY Date: 2022.08.27 (BABITA PANDEY) (DIPTI KHURANA)
13:13:47 IST
Reason: COURT MASTER (SH) ASSISTANT REGISTRAR