Supreme Court - Daily Orders
Prem Raj vs Poonamma Menon on 30 September, 2019
Bench: Indu Malhotra, R. Subhash Reddy
ITEM NO.21 COURT NO.13 SECTION II-B
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 (Crl.) No(s). 9778/2018
(Arising out of impugned final judgment and order dated 23-01-2018
in CRLRP No. 1111/2011 passed by the High Court Of Kerala At
Ernakulam)
PREM RAJ Petitioner(s)
VERSUS
POONAMMA MENON & ANR. Respondent(s)
Date : 30-09-2019 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. K.parameshwar, AOR
For Respondent(s) Mr. M. P. Vinod, AOR
Mr. Deleep Pillai, Adv.
Mr. Atul Shankar Vinod, Adv.
Mr. Ajay Kumar Jain, Adv.
Mr. Kannan Gopal Vinod, Adv.
Mr. Nishe Rajen Shonker, AOR
Ms. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the respondent seeking adjournment of four weeks’ on the ground of filing counter affidavit, let the matter be listed after four weeks.
Signature Not Verified Digitally signed by RACHNA Date: 2019.09.30 16:48:08 IST Reason: (POOJA CHOPRA) (RAJINDER KAUR)
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