Supreme Court - Daily Orders
Syed Mohammed Hussain vs M.A. Nayeem Khan on 6 September, 2024
Author: Pankaj Mithal
Bench: Pankaj Mithal
1
ITEM NO.28 COURT NO.17 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
Petitions for Special Leave to Appeal (C) Nos. 19917-19918/2024
(Arising out of impugned final judgment and order dated 14-06-2024
in CMA No. 79/2024 and 14-06-2024 in CMA No. 84/2024 passed by the
High Court for the State of Telangana at Hyderabad)
SYED MOHAMMED HUSSAIN & ORS. Petitioner(s)
VERSUS
M.A. NAYEEM KHAN & ORS. Respondent(s)
(IA No.193753/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 06-09-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) Mr. Salman Khurshid, Sr. Adv.
Mr. Mir Masood Khan, Adv.
Mr. Mojahid Karim Khan, Adv.
Mr. Mir Omer Khan, Adv.
Ms. Lubna Naaz, Adv.
Mr. Abhishek Naik, Adv.
Mr. Ujjwal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Salman Khurshid, learned senior counsel appearing for the petitioners.
We are not satisfied that it is a fit case for Signature Not Verified interference under Article 136 of the Constitution of Digitally signed by SNEHA DAS Date: 2024.09.10 16:50:54 IST Reason: India. Accordingly, the present special leave petitions are dismissed leaving the question of law open to be decided in appropriate case. 2 Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)