Supreme Court - Daily Orders
G. Harikumar vs The Travancore Devaswom Board on 11 July, 2023
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.39 COURT NO.4 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). 4333/2021
(Arising out of impugned final judgment and order dated 18-12-2020
in WP(C) No. 27395/2020 passed by the High Court Of Kerala At
Ernakulam)
G. HARIKUMAR Petitioner(s)
VERSUS
THE TRAVANCORE DEVASWOM BOARD & ORS. Respondent(s)
Date : 11-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s)
Mr. Ramesh Babu M. R., AOR
Mr. Pranav P, Adv.
For Respondent(s)
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Mr. Kamal Kant, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent No.1 seeking adjournment for filing a short affidavit along with documents, list these matters after two weeks.
Signature Not Verified(DEEPAK SINGH) Digitally signed by Deepak Singh Date: 2023.07.14 (ANJU KAPOOR) COURT MASTER (SH) 10:25:45 IST Reason: COURT MASTER (NSH)