Supreme Court - Daily Orders
Chacko Joseph vs Antony Panamthottam @Antony P. Joseph on 14 March, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.25 COURT NO.2 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).6794/2016
(Arising out of impugned final judgment and order dated 30/11/2015
in FAO No.105/2015 passed by the High Court Of Kerala At Ernakulam)
CHACKO JOSEPH Petitioner(s)
VERSUS
ANTONY PANAMTHOTTAM @ANTONY P. JOSEPH Respondent(s)
(With interim relief)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. C.N. Sree Kumar,Adv.
Mr. Amit Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner seeks permission to withdraw this petition, so as to enable the petitioner to raise legal submissions, which are permissible in law, before the Executing Court.
Permission is granted.
The special leave petition is disposed of as withdrawn.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.03.15 13:37:10 IST Reason: DSC of Ms. Anita Malhotra, CM is used by Sarita Purohit, CM for signing