Supreme Court - Daily Orders
T.T. Joseph vs Valsamma Varghese on 6 October, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.44 COURT NO.9 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(s). 33318/2022
(Arising out of impugned judgment and order dated 04-02-2022 in RSA
No. 777/2020 passed by the High Court of Kerala at Ernakulam)
T.T. JOSEPH & ANR. Petitioner(s)
VERSUS
VALSAMMA VARGHESE & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.161861/2022-CONDONATION OF DELAY
IN FILING and IA No.161862/2022-EXEMPTION FROM FILING O.T.)
Date : 06-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Renjith B. Marar, Adv.
Ms. Lakshmi N. Kaimal, Adv.
Mr. Zulfiker Ali P. S, AOR
Mr. Arun Poomulli, Adv.
Mr. Ashu Jain, Adv.
Mr. Davesh Kumar Sharma, Adv.
Mr. Harsh Vardhan Shah Shyam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard Mr. Renjith B. Marar, learned counsel appearing for the petitioners.
We see no reason to entertain the Special Leave Petition. The Special Leave Petition is accordingly dismissed. However, the question of law is left open.
Signature Not VerifiedDigitally signed by NITIN TALREJA Date: 2023.10.09 17:58:46 IST Reason: Pending application(s), if any, stands closed.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR