Supreme Court - Daily Orders
Mandala Sanjeeva Reddy vs Alla Rama Krishna Reddy on 12 September, 2017
Bench: Chief Justice, Amitava Roy, A.M. Khanwilkar
SLP(C) 23716/17
1
ITEM NO.11 COURT NO.1 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.23716/2017
(Arising out of impugned final judgment and order dated 08-08-2017
in WPPIL No. 116/2016 passed by the High Court Of Judicature At
Hyderabad for The State of Telangana and The State of Andhra
Pradesh)
MANDALA SANJEEVA REDDY Petitioner(s)
VERSUS
ALLA RAMA KRISHNA REDDY & ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned judgment and for placing on record the subsequent events and additional documents) Date : 12-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAVA ROY HON'BLE MR. JUSTICE A.M. KHANWILKAR For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. G. Ramakrishna Prasad, AOR Mr. Suyodhan Byrapaneni, Adv.
Mr. Mohd. Wasay Khan, Adv.
Ms. Filza Moonis, Adv.
For Respondent(s) Mr. P. Sudhakar Reddy, Adv.
Mr. A. Ramesh, Adv.
Mr. T. Vijay Bhaskar Reddy, Adv.
Mr. Syed Ahmed Naqvi, Adv.
Mr. A. Venayagam Balan, AOR UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by CHETAN KUMAR Date: 2017.09.14 09:57:08 IST Reason: Heard Mr. V. Giri, learned senior counsel for the petitioner and Mr. P. Sudhakar Reddy, learned counsel for the respondent No.1.
SLP(C) 23716/17 2 Having heard learned counsel for the parties, it is directed that both the petitioner and the respondent No.1, shall participate in the auction. If the respondent No.1 does not participate in the auction, Rs.10,00,00,000/- (Rupees ten crores only) from the amount that has been deposited before the High Court, shall stand forfeited. If he participates and gives lower bid than Rs.27,44,00,000/- (Rupees twenty-seven corers forty lakhs only), Rs.15,00,00,000/- (Rupees fifteen crores only) shall be forfeited. Needless to say, Rs.27,44,00,000/- (Rupees twenty-seven crores forty lacks only) shall be treated to be the offset price. Needless to say, all eligible bidders are entitled to participate in the public auction. If any condition precedent is required to participate in the auction, the petitioner shall be exonerated from the same as he has already complied with the said condition.
The Commissioner for Endowments, the respondent No.3 herein, is directed to supervise the auction. The Registrar General of the High Court Of Judicature At Hyderabad for The State of Telangana and The State of Andhra Pradesh, is directed to intimate the same to the said authority so that he can do the needful.
Regard being had to the aforesaid directions, the period for submitting e-tender is extended till 15th September, 2017, and the auction shall take place on 18th September, 2017.
Let the matter be listed on 22nd September, 2017, on which day this Court shall be apprised of the result of the auction.
(Chetan Kumar) (Shakti Parkash Sharma)
Court Master Assistant Registrar