Supreme Court - Daily Orders
Mathew Varghese vs M.Amritha Kumar . on 7 January, 2014
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ITEM NO.5 COURT NO.5 SECTION XIA
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).21433-21435/2010
(From the judgement and order dated 08/03/2010 in WA No.1555/2009 and order
dated 18/06/2010 in IA No.437/2010 in WA No.1555/2009 and order dated
08/07/2010 in IA No.507/2010 in WA No.1555/2009 of The HIGH COURT OF
KERALA AT ERNAKULAM)
MATHEW VARGHESE Petitioner(s)
VERSUS
M.AMRITHA KUMAR & ORS. Respondent(s)
(With application for permission to file additional documents,
modification, permission to place additional documents on record, prayer
for interim relief and office report)
[FOR FINAL DISPOSAL]
Date: 07/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Krishnan Venugopal, Sr. Adv.
Mr. A. Raghunath, Adv.
Mr. Abir Phukan, Adv.
Mr. Udai Rathore, Adv.
Ms. Tanya Dayal, Adv.
For Respondent(s) Mr. M.K.S. Menon, Adv.
Ms. Meena C.R., Adv.
Mr. Shyam Diwan, Sr. Adv.
Mr. Robin V.S., Adv.
Ms. Usha Nandini, Adv.
Mr. K. Prabhakaran, Adv.
Mr. Himanshu Munshi, Adv.
Ms. Usha Nandini V., Adv.
UPON hearing counsel the Court made the following
O R D E R
|Heard in part. | |List for further hearing on 8th January, 2014. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |