Supreme Court - Daily Orders
Madanuri Sri Rama Chandra Murthy vs L. Abdul Khadir on 22 November, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
ITEM NO.35 COURT NO.13 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 1199/2018 in C.A. No. 5368/2017
MADANURI SRI RAMA CHANDRA MURTHY Petitioner(s)
VERSUS
L. ABDUL KHADIR &Anr. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 22-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. G.V.R. Choudary, Adv.
Mr. K. Shivraj Choudhuri, AOR
Mr. Harsh Singhal, Adv.
For Respondent(s) Mr. P. Veera Reddy, Sr. Adv.
Mr. P. Prabhakar, Adv.
Mr. Venkateswara Rao Anumolu, AOR
Mr. Anis Ahmed Khan, AOR
Mr. Shoaib Ahmad Khan, Adv.
Mr. Sandeep Garausa, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We prima facie find that the Notification dated 16.11.2017 is illegal inasmuch as it goes contrary to the judgment passed by this Court dated 19.04.2017. However, learned counsel for the respondents submit that they will take instructions to get the Errata Notification dated 16.11.2017 withdrawn. Signature Not Verified
The matter stands adjourned for two weeks.
Digitally signed byASHWANI KUMAR Date: 2019.11.23 12:58:40 IST Reason:
(ASHWANI THAKUR) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)