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Supreme Court - Daily Orders

Nalgonda Srinivasa Rao vs Dr. B. Kishore on 3 March, 2020

Bench: Uday Umesh Lalit, Indu Malhotra, Hemant Gupta

                                      1




     ITEM NO.11               COURT NO.6               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
     CONMT.PET.(C) No. 1700/2017 in C.A. No. 5099/2006

     NALGONDA SRINIVASA RAO & ORS.                      Petitioner(s)

                                     VERSUS

     DR. B. KISHORE & ANR.                              Respondent(s)

     (impleading party ON IA 70059/2017 and IA No.133928/2017-impleading
     party
      IA No. 73602/2019 - CLARIFICATION/DIRECTION
      IA No. 100457/2018 - INTERVENTION APPLICATION
      IA No. 70059/2017 - INTERVENTION/IMPLEADMENT
      IA No. 73599/2019 - INTERVENTION/IMPLEADMENT
      IA No. 124920/2018 - INTERVENTION/IMPLEADMENT
      IA No. 124913/2018 - INTERVENTION/IMPLEADMENT
      IA No. 133928/2017 - INTERVENTION/IMPLEADMENT)

     WITH
     MA 284/2017 in C.A. No. 5099/2016 (XII-A)
     (the
     FOR DIRECTION FILED BY MRS. ANJANI AIYAGARI ON IA 73241/2017
     FOR [I/A FOR PERMISSION TO FILE IMPLEADMENT PETITION] ON IA
     77697/2017
     FOR impleading party ON IA 77699/2017
     FOR INTERVENTION/IMPLEADMENT ON IA 77699/2017
     FOR DIRECTION ON IA 77709/2017
     IA No. 73241/2017 - CLARIFICATION/DIRECTION
     IA No. 77709/2017 - CLARIFICATION/DIRECTION
     IA No. 77697/2017 - I/A FOR PERMISSION TO FILE IMPLEADMENT PETITION
     IA No. 77699/2017 - INTERVENTION/IMPLEADMENT)
      CONMT.PET.(C) No. 1701/2017 in C.A. No. 5099/2006 (XII-A)

       MA 637/2017 in C.A. No. 5101/2006 (XII-A)
     (FOR
     FOR DIRECTION ON IA 75550/2017
     IA No. 75550/2017 - CLARIFICATION/DIRECTION)
       MA 638/2017 in C.A. No. 5100/2006 (XII-A)
     (FOR
Signature Not Verified

Digitally signed by
     FOR DIRECTION ON IA 75571/2017
INDU MARWAH
Date: 2020.03.06

     IA No. 75571/2017 - CLARIFICATION/DIRECTION)
16:37:06 IST
Reason:


       CONMT.PET.(C) No. 1702/2017 in C.A. No. 5099/2006 (XII-A)
     )
       CONMT.PET.(C) No. 1703/2017 in C.A. No. 5099/2006 (XII-A)
                                 2




)
 CONMT.PET.(C) No. 1810/2017 in C.A. No. 5099/2006 (XII-A)
)
  CONMT.PET.(C) No. 1950/2017 in C.A. No. 5101/2006 (XII-A)
(FOR INTERVENTION party ON IA 133754/2018 BY Senthil Jagadeesan
FOR DIRECTION party ON IA 133761/2018 BY Senthil Jagadeesan
FOR impleading party ON IA 68935/2018
FOR INTERVENTION/IMPLEADMENT ON IA 68935/2018
FOR impleading party ON IA 68942/2018
FOR INTERVENTION/IMPLEADMENT ON IA 68942/2018
FOR CLARIFICATION/DIRECTION ON IA 69699/2018
FOR CLARIFICATION/DIRECTION ON IA 69704/2018
FOR impleading party ON IA 96996/2018
FOR INTERVENTION/IMPLEADMENT ON IA 96996/2018
FOR impleading party ON IA 96997/2018
FOR INTERVENTION/IMPLEADMENT ON IA 96997/2018
FOR impleading party ON IA 97268/2018
FOR INTERVENTION/IMPLEADMENT ON IA 97268/2018
FOR impleading party ON IA 97269/2018
FOR INTERVENTION/IMPLEADMENT ON IA 97269/2018
FOR CLARIFICATION/DIRECTION ON IA 97272/2018
FOR impleading party ON IA 98904/2018
FOR INTERVENTION/IMPLEADMENT ON IA 98904/2018
FOR CLARIFICATION/DIRECTION ON IA 98906/2018
IA No. 97272/2018 - CLARIFICATION/DIRECTION
IA No. 69704/2018 - CLARIFICATION/DIRECTION
IA No. 69699/2018 - CLARIFICATION/DIRECTION
IA No. 98906/2018 - CLARIFICATION/DIRECTION
IA No. 68935/2018 - INTERVENTION/IMPLEADMENT
IA No. 97269/2018 - INTERVENTION/IMPLEADMENT
IA No. 97268/2018 - INTERVENTION/IMPLEADMENT
IA No. 96997/2018 - INTERVENTION/IMPLEADMENT
IA No. 96996/2018 - INTERVENTION/IMPLEADMENT
IA No. 68942/2018 - INTERVENTION/IMPLEADMENT
IA No. 98904/2018 - INTERVENTION/IMPLEADMENT)
  CONMT.PET.(C) No. 1951/2017 in C.A. No. 5101/2006 (XII-A)
( FOR impleading party ON IA 98514/2018
FOR INTERVENTION/IMPLEADMENT ON IA 98514/2018
IA No. 98514/2018 - INTERVENTION/IMPLEADMENT)
  CONMT.PET.(C) No. 1952/2017 in C.A. No. 5099/2006 (XII-A)
)
  Diary No(s). 26117/2018 (XII-A)
( FOR [APPLICATION FOR PERMISSION TO FILE CONTEMPT PETITION] ON IA
97585/2018
IA No. 97585/2018 - APPLICATION FOR PERMISSION TO FILE CONTEMPT
PETITION)
  Diary No(s). 26647/2018 (XII-A)
( FOR impleading party ON IA 100085/2018
                                   3




FOR INTERVENTION/IMPLEADMENT ON IA 100085/2018
FOR impleading party ON IA 100088/2018
IA No. 100085/2018 - INTERVENTION/IMPLEADMENT
IA No. 100088/2018 - INTERVENTION/IMPLEADMENT)

Date : 03-03-2020 These matters were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE UDAY UMESH LALIT
          HON'BLE MS. JUSTICE INDU MALHOTRA
          HON'BLE MR. JUSTICE HEMANT GUPTA


For Petitioner(s)   Ms.   Anitha Shenoy, Sr. Adv.
                    Ms.   Vibha Dutta Makhija, Adv.
                    Mr.   Senthil Jagadeesan, AOR
                    Mr.   B. Karunakaran, Adv.
                    Mr.   Anirudha S., Adv.
                    Ms.   Sonakshi Malhan, Adv.
                    Ms.   Suriti Chowdhary, Adv.
                    Ms.   Mrinal Kanwar, Adv.
                    Mr.   B. Karunakaran, Adv.

                    Ch.   Leela Sarveswar, Adv.
                    Mr.   D. Srinivas, Adv.
                    Mr.   G. Usha Rani Adv.
                    Mr.   M.A. Chinnasamy, AOR


                     Mr. Abhijit Sengupta, AOR

                     Mr. Chandan Mishra, Adv.
                    Mr. M. Vijaya Bhaskar, AOR
                    Mr. Tanmaya Agarwal, AOR

                     Ms. V. Mohana, Sr. Adv.
                    Mr. Sadineni Ravi Kumar, AOR

                    Mr. Rangan Prabhakar, Adv.
                    Mr. D. srinivas, Adv.
                    Mr. Venkateswara Rao Anumolu, AOR

                    Mr.   V. Ramesh, Adv.
                    Mr.   Siddharth Bansal, Adv.
                    Mr.   Shekhar Kumar, AOR
                    Ms.   Yashaswini Bansal, Adv.
                    Mr.   Sunil Ojha, Adv.
                                     4




                     Mr. A.V. S. Rajo, Adv.
                      Mr. Ajit Kulsreshtha, Adv.
                      Mr. P. Muni Subramanyam, Adv.

For Respondent(s)     Mr. P. Venkat Reddy, Adv.
                      Mr. Prashant Kr.Tyagi, Adv.
                      Mr. P. Srinivas Reddy, Adv.

                      Mr. Ramavaram Chanmdrashekar Reddy, Adv.
                      Mr. Biju P. Raman, AOR
                      Ms. R. Madhavi, Adv.

                      Mr.   R. Venkata Ramani, Dr. Adv.
                      Mr.   G.N. Reddy, AOR
                      Mr.   T. Vijaya Bhaskar Reddy, Adv.
                      Mr.   Digvijay Harichandan, Adv.


                      M/S. Venkat Palwai Law Associates, AOR
                      Mr. Guntur Prabhakar, AOR

                      Mrs. Anjani Aiyagari, AOR

                      Mrs. D. Bharathi Reddy, AOR

                      Mr. Guru Krishna Kumar, Sr. Adv.
                      Mr.Vipin Nair, AOR
                      Mr. P. B. Suresh, Adv.
                      Mr. Karthik Jayashankar, Adv.
                      Mr. Sughosh Subramanium N., Adv.



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

Heard learned counsel for the parties. Mr. R. Venkataramani, learned Senior Advocate for the State of Andhra Pradesh submits that the affidavit in terms of the directions issued on the last occasion has been prepared and is ready but he would like to have some more inputs. Similar request has been made on behalf of the learned counsel for the State of 5 Telangana.

The requests are accepted.

The States shall file the affidavits on or before 16.3.2020. Rest of the directions passed on the earlier occasion remain intact.

List the matter on 17.3.2020.

(INDU MARWAH)                                  (PRADEEP KUMAR)
COURT MASTER (SH)                                 BRANCH OFFICER