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M/S Raja Pushpa Properties Pvt. Ltd. vs N. Sailesh Prasad on 19 June, 2020

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.4                      Virtual Court 7                 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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 5889/2020

     (Arising out of impugned final judgment and order dated 01-10-2019
     in AS No. 454/2019 and CMA No. 799/2019 passed by the High Court
     for the State of Telangana at Hyderabad)

     M/S RAJA PUSHPA PROPERTIES PVT. LTD.                                Petitioner(s)

                                                      VERSUS

     N. SAILESH PRASAD & ORS.                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.38148/2020-CONDONATION OF DELAY
     IN FILING)

     Date : 19-06-2020 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE K.M. JOSEPH


     For Petitioner(s)                  Mr. D.Ramakrishna Reddy,Adv.
                                        Mrs. D. Bharathi Reddy, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel for the petitioner states that the present SLP is in the nature of a cross appeal to the SLP (Civil)No.27754 of 2019 where the petitioner herein is the respondent.

Delay condoned.

Issue notice.

Tag with SLP(Civil)No.27754 of 2019.

(ASHA SUNDRIYAL) (ANITA RANI AHUJA) AR CUM PS ASSISTANT REGISTRAR