Supreme Court - Daily Orders
M. Hemalatha Devi vs B. Udayasri on 5 October, 2023
ITEM NO.1501 COURT NO.2 SECTION XII-A
(FOR JUDGMENT)
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). 4849-4850/2023
(Arising out of impugned final judgment and order dated 19-05-2022
in ARBA No. 97/2020 25-11-2022 in RIA No. 1/2022 passed by the High
Court For The State Of Telangana At Hyderabad)
M. HEMALATHA DEVI & ORS. Petitioner(s)
VERSUS
B. UDAYASRI Respondent(s)
([ HEARD BY : HON'BLE SANJAY KISHAN KAUL AND HON'BLE SUDHANSHU
DHULIA, JJ. ] )
Date : 05-10-2023 These petitions were called on for pronouncement
of judgment today.
For Petitioner(s) Mr. Kishore Rai, Sr. Adv.
Mr. Roy Abraham, Adv.
Ms. Reena Roy, Adv.
Mr. Akhil Abraham, Adv.
Mr. Yaduinder Lal, Adv.
Mr. Himinder Lal, AOR
For Respondent(s) Mr. Krishna Dev Jagarlamudi, Adv.
Ms. Inderdeep Kaur Raina, Adv.
Ms. Bhabna Das, AOR
The Court pronounced the following
J U D G M E N T
Hon’ble Mr. Justice Sudhanshu Dhulia pronounced the judgment for the Bench comprising Hon’ble Mr. Justice Sanjay Kishan Kaul and His Lordship. Leave granted.
The appeals are dismissed in terms of the signed reportable judgment.
Signature Not VerifiedPending application, if any, stands disposed of.
Digitally signed by ASHA SUNDRIYAL Date: 2023.10.05 16:54:08 IST Reason: (ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
[Signed reportable judgment is placed on the file]