Supreme Court - Daily Orders
Yerikala Sunkalamma vs The State Of Andhra Pradesh And Ors. ... on 22 November, 2021
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.32 Court 11 (Video Conferencing) 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). 3324/2015
(Arising out of impugned final judgment and order dated 10-07-2014
in AS No. 1931/2002 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
YERIKALA SUNKALAMMA & ANR. Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH AND ORS. Respondent(s)
Date : 22-11-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Niranjan Reddy, Sr. Adv.
Mr. R. V. Yogesh, Adv.
Mr. Abhishek Sharma, Adv.
Ms. Tatini Basu, AOR
For Respondent(s) Mr. V. Sridhar Reddy, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Akhilesh Kumar Tiwari, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Mr. Shaik Mohamad Haneef, Adv.
Mr. T. Vijaya Bhaskar Reddy, Adv.
Mr. K. V. Girish Chowdary, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Mahfooz Ahsan Nazki, learned counsel, seeks some time to produce on record the Deed of Assignment recorded on 12.01.1955.
List after four weeks.
In the meantime, the parties may also submit short written Signature Not Verified synopsis to assist the Court.
Digitally signed by Jayant Kumar Arora Date: 2021.11.22 16:41:01 IST Reason: (JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER