Supreme Court - Daily Orders
Mary vs Leelamma on 14 December, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
ITEM NO.5 Court 8 (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).11836/2020
(Arising out of impugned final judgment and order dated 30-06-2020
in RFA (INDIGENT) No. 306/2019 passed by the High Court Of Kerala
At Ernakulam)
MARY Petitioner(s)
VERSUS
LEELAMMA & ANR. Respondent(s)
(With applns for exemption from filing c/c of impugned judgment)
Date : 14-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Renjith B.Marar,Adv.
Mr. Lakshmi N.Kaimal, AOR
Mr. Biju Vigneswar, Adv.
Ms. Surabhi Santosh, Adv.
Mr. Arun Poomulli, Adv.
Ms. Meera M, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice to explore the possibility of settlement through mediation.
List in the month of January, 2021.
Signature Not Verified Digitally signed by BALA PARVATHI (B.Parvathi) (Beena Jolly) Date: 2020.12.14 18:04:19 IST Reason: Court Master Court Master