Supreme Court - Daily Orders
The State Of Telangana vs Mir Jaffar Ali Khan on 14 July, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1
REVISED
ITEM NO.54 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
Petition(s) for Special Leave to Appeal (C) No(s). 9859/2023
(Arising out of impugned final judgment and order dated 20-01-2023
in CRP No. 417/2017 passed by the High Court For The State Of
Telangana At Hyderabad)
THE STATE OF TELANGANA Petitioner(s)
VERSUS
MIR JAFFAR ALI KHAN & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 14-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. V Giri, Sr. Adv.
Mr. Sriharsha Peechara, Adv.
Mr. Rajiv Kumar Choudhry, AOR
Ms. Pallavi, Adv.
Ms. Kriti Sinha, Adv.
Mr. Duvvuri Subrahmanya Bhanu, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. D. Ramakrishna Reddy, Adv.
Mr. Kanathala Ashok Reddy, Adv.
Ms. D.tejaswi Reddy, Adv.
Mr. Hrithik Manchanda, Adv.
Mrs. D. Bharathi Reddy, AOR
Mr. Sanjay Hegde, Sr. Adv.
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Govind Jee, Adv.
Mr. Omana Kuttan K K, Adv.
Mrs. Parul Dhurve, Adv.
Signature Not Verified
Mr. Naveen Soni, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2023.07.15
Mr. Ayush Mishra, Adv.
10:48:54 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in six weeks. Ms. D. Bharathi Reddy, learned Advocate-on-Record, accepts notice on behalf of all the respondents. Counter affidavit be filed within four weeks. The parties shall maintain status quo, as it exists today, until further orders.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (**) Revised for appearance only.