Supreme Court - Daily Orders
Inayath Ali vs State Of Telangana & Anr. on 18 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.49 COURT NO.7 SECTION II
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 (Crl.) No(s). 4946/2017
(Arising out of impugned final judgment and order dated 20-02-2017
in CRLR No. 2246/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
INAYATH ALI & ANR. Petitioner(s)
VERSUS
STATE OF TELANGANA & ANR. Respondent(s)
(FOR ADMISSION)
Date : 18-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Shwetank S., Adv.
Mr. Vibhor Vardhan, Adv.
Mr. Tanmaya Agarwal, AOR
For Respondent(s) Mr. S. Udaya Kumar Sagar, AOR
Mr. Mrityunjai Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to the learned counsel for the respondents to file counter affidavit.
Rejoinder affidavit, if any, be filed within two weeks thereafter.
List the matter after six weeks. Interim order to continue.
Signature Not Verified(ASHWANI KUMAR) Digitally signed by (MALA KUMARI SHARMA) NEELAM GULATI COURT MASTER Date: 2017.08.21 16:04:58 IST COURT MASTER Reason: