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Gopalakrishna Surapaneni vs Anuradha Surpaneni Maiden on 9 August, 2019

Bench: Rohinton Fali Nariman, Surya Kant

                   ITEM NO.47                  COURT NO.5                  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

                   Petitions for Special Leave to Appeal (C) Nos. 34898-34899/2014
                   (Arising out of impugned final judgment and order dated
                   26-09-2014 in FCA No. 16/2007, FCA No. 22/2007 passed by the
                   High Court Of A.P. At Hyderabad)

                   GOPALAKRISHNA    SURAPANENI                             Petitioner(s)

                                                      VERSUS

                   ANURADHA SURPANENI MAIDEN                               Respondent(s)

                   (IA No. 1/2014 - APP FOR PERMISSION TO FILE ADDITIONAL
                   DOCUMENTS, IA No. 5/2015 - EXEMPTION FROM FILING O.T., IA No.
                   3/2014 - PERMISSION TO FILE LENGTHY LIST OF DATES)

                   Date : 09-08-2019 These matters were called on
                                        for hearing today.
                   CORAM :
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                            HON'BLE MR. JUSTICE SURYA KANT


                   For Petitioner(s)     Mr.   Balaji Srinivasan, AOR
                                         Ms.   Pallavi Sengupta, Adv.
                                         Ms.   Garima Jain, Adv.
                                         Mr.   Siddhanth Kohli, Adv.
                                         Ms.   Lakshmi Rao, Adv.
                                         Mr.   Akash Chatterjee, Adv.
                                         Mr.   Aishwarya Chowdhury, Adv.
                                         Ms.   Anini Debbarman, Adv.

                   For Respondent(s)     Mr.   G.V.R. Choudary, Adv.
                                         Mr.   K. Shivraj Choudhuri, AOR
                                         Mr.   A. Chandra Sekhar, Adv.
                                         Mr.   Harsh Singhal, Adv.

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

In view of letter circulated one week's time is granted to the respondent to file counter affidavit.

Adjourned for one week.

[ CHARANJEET KAUR ] [ RENU DIWAN ] A.R.-CUM-P.S. ASSTT. REGISTRAR