Supreme Court - Daily Orders
C.C.Alexander vs Jacob Antony Palakkathadathi @ ... on 22 July, 2014
ITEM NO.4 COURT NO.8 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 2 & 3/2014 & I.A. No. 4 & 5/2014 in Petition(s) for
Special Leave to Appeal (C) No(s). 18965/2012
(Arising out of impugned final judgment and order dated 12/04/2012
in OP(FC) No. 1241/2012 passed by the High Court Of Kerala At
Ernakulam)
C.C.ALEXANDER Petitioner(s)
VERSUS
JACOB ANTONY PALAKKATHADATHI @ AMITH&ANR Respondent(s)
(for directions and exemption from filing O.T. and office report)
Date : 22/07/2014 These applications were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Prasanth P. ,Adv.
For Respondent(s)
Mr. K. Rajeev ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Shyam Divan, learned Sr. counsel for the petitioner and Mr. K. Rajeev, learned counsel for the respondents.
Regard being had to the averments made in the petition, time is extended till the end of October, 2014 to Signature Not Verified Digitally signed by Rajni Mukhi Date: 2014.07.25 deposit the amount before the learned Family Judge, Cochin. 16:01:12 IST Reason: In the meantime, the petitioner should pay the monthly allowance without any default. As far as the arrear s pertaining to monthly allowance is concerned, the same shall be paid within three weeks hence. Learned Family Judge shall take appropriate steps as per the previous order after the balance amount of Rs.20 Lakhs is deposited by the petitioner.
I.A. Nos. 2-5 are disposed of.
The order restraining the respondent or any other person publishing anything against the petitioner as directed by this court on 4th April, 2014 is made absolute.
(NEELAM GULATI) (RENUKA SADANA)
COURT MASTER COURT MASTER