Supreme Court - Daily Orders
Additional Tahsidlar vs Urmila G. on 31 October, 2023
Bench: Vikram Nath, Rajesh Bindal
ITEM NO.42 COURT NO.11 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). 2652/2023
(Arising out of impugned final judgment and order dated 10-10-2022
in WP(C) No. 39299/2016 passed by the High Court of Kerala At
Ernakulam)
ADDITIONAL TAHSIDLAR & ANR. Petitioner(s)
VERSUS
URMILA G. & ORS. Respondent(s)
Date : 31-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Harshad V. Hameed, AOR
Mr. Dileep Poolakkot, Adv.
Mr. Subhash Chandran K.r., Adv.
Mrs. Ashly Harshad, Adv.
Dr. Prahlad Narayan Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite service no one has entered appearance on behalf of the respondents.
Heard learned counsel for the petitioners.
Judgment reserved.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.11.01 10:25:13 IST Reason: