Supreme Court - Daily Orders
P. Padmini Balan vs V. Chekkutty on 6 August, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.8 Court 3 (Video Conferencing) 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). 8813/2020
(Arising out of impugned final judgment and order dated 05-02-2020
in RCREV No. 15/2020 passed by the High Court Of Kerala At
Ernakulam)
P. PADMINI BALAN Petitioner(s)
VERSUS
V. CHEKKUTTY Respondent(s)
(FOR ADMISSION and I.R. and IA No.67545/2020-EXEMPTION FROM FILING
O.T. )
Date : 06-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Sayooj Mohandas, Adv.
Ms. Paroma Sengupta, Adv.
Mr. Vishal Arun, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly.
However, we grant liberty to the petitioner to move Signature Not Verified Digitally signed by the High Court for permitting the petitioner to pay the DEEPAK SINGH Date: 2020.08.06 16:59:34 IST Reason: arrears of rent in suitable installments. That 2 application be considered by the High Court on its own merits and in accordance with law.
We may not be understood to have expressed opinion either way in that regard.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)