- Bookmark
- Share
- CaseIQ
JOHIN MATHEW v. DHANYA JACOB
ITEM NO.26 COURT NO.11 SECTION XI-B
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).13527-13528/2025
[Arising out of impugned final judgment and order dated 26-11-2024 in MATAP No.706/2024 and MATAP No.720/2024 passed by the High Court of Kerala at Ernakulam]
JOHIN MATHEW Petitioner(s)
VERSUS
DHANYA JACOB Respondent(s)
(IA No. 110274/2025 - EXEMPTION FROM FILING O.T.) Date : 22-04-2026 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) Mr. Sudhanshu S. Choudhari, Sr. Adv. Mr. Manu Srinath, AOR
For Respondent(s) Mr. Raghenth Basant, Sr. Adv. Mr. Jagan Abraham M. George, Adv. Ms. Hima Bhardwaj, Adv. Ms. Kaushitaki Sharma, Adv. Mr. Vishnu P., AOR UPON hearing the counsel the Court made the following O R D E R
1. List the matter on 29.04.2026.
(SAPNA BISHT) (ANU BHALLA) COURT MASTER (SH) COURT MASTER (NSH)
-
- 2026-04-22T16:35:47+0530
- SAPNA BISHT
Alert