Supreme Court - Daily Orders
Perumuttom Radhakrishna Pillai vs Travancore Devaswom Board on 3 October, 2023
Author: A.S. Bopanna
Bench: A.S. Bopanna
ITEM NO.29 COURT NO.7 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
SPECIAL LEAVE PETITION (CIVIL) Diary No.39144/2023
(Arising out of impugned final judgment and order dated 22-06-2023
in WP(C) No. 13238/2021 passed by the High Court of Kerala at
Ernakulam)
PERUMUTTOM RADHAKRISHNA PILLAI Petitioner(s)
VERSUS
TRAVANCORE DEVASWOM BOARD & ORS. Respondent(s)
(IA No.197235/2023-CONDONATION OF DELAY IN FILING and IA
No.197232/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.197234/2023-EXEMPTION FROM FILING O.T. )
Date : 03-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Bijo Mathew Joy, AOR
Mr. Manu Krishnan G, Adv.
Mrs. Gifty Marium Joseph, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner, we see no reason to interfere with the impugned order.
The Special Leave Petition is, accordingly, disposed of. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.10.03 16:51:22 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR