Supreme Court - Daily Orders
Government Of Telangana vs Rao V.B.J.Chelikani & Ors. Etc. on 6 February, 2020
Bench: N.V. Ramana, Sanjiv Khanna, Krishna Murari
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ITEM NO.105 COURT NO.2 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
Civil Appeal No(s).3791-3793/2011
GOVERNMENT OF TELANGANA & ORS. Appellant(s)
VERSUS
RAO V.B.J.CHELIKANI & ORS. ETC. Respondent(s)
(IA No.61480/2017-impleading party filed by Mr. D. Mahesh Babu,
Adv.Mr. Tapesh Kumar Singh, Adv. has filed Vakalatnama on behalf of
State of Jharkhand. Mr. C.K. Sasi, Advocate has filed vakalatnama
on behalf of State of Kerala. Mr. K.V. Vijayakumar, Advocate has
filed memo of appearance on behalf of State of Tamil Nadu. Mr. K.
Enatoli Sema, Advocate has filed vakalatnama on behalf of State of
Nagaland(Respondent). Mr. Ranjan Mukherjee, Advocate has filed
vakalatnama on behalf of Joint Secretary, Law Department, State of
Meghalaya, Ms. Sharmila Upadhyay, Advocate has filed vakalatnama on
behalf of LR-cum-Spl Secretary to Govt. Law Department, Odisha,
Bhubaneswar. Mr. Gopal Singh, Advocate has filed Vakalatnama on
behalf of State of Tripura. Mr. M. Shoeb Alam, Advocate has filed
Memo of Appearance on behalf of State of Jammu and Kashmir. and IA
No.123863/2017-EXTENSION OF TIME.Mrs. Anil Katiyar, Advocate has
filed Vakalatnama/Appearance on behalf of Resident Commissioner UT
Admin of Lakshadweep. Mr. Mishra Saurabh, Advocate has filed
Vakalatnama/Appearance on behalf of State of Madhya Pradesh. Mr.
V.G. Pragasam, Advocate has filed Vakalatnama/Appearance on behalf
of Union Territory of Puducherry. Mr. Dharmendra Kumar Sinha, Adv
has filed Vakalatnama with memo of appearance and short affidavit
on behalf of State of Chhattisgarh. and IA No.3666/2018-XTRAMr.
Shuvodeep Roy, Standing counsel has filed Vakalatnama/ Appearance
on behalf of State of Assam alongwith Affidavit alongwith
application for permission to file compliance affidavit and for
condonation of delay in filing the same – by Respondent State of
Assam i.e. I.A. No. 3666 of 2018.Affidavit on behalf of Respondent
i.e. State of Kerala filed by Mr.C.K.Sasi, AdvocateMs. Rachana
Srivastava, Advocate filed Vakalatnama/ appearance b/o State of
Meghalaya
IA No. 16/2016 - APPLICATION FOR SUBSTITUTION
IA No. 23802/2019 - CLARIFICATION/DIRECTION
IA No. 123863/2017 - EXTENSION OF TIME
IA No. 61480/2017 - INTERVENTION/IMPLEADMENT
IA No. 93373/2018 - INTERVENTION/IMPLEADMENT
Signature Not Verified
WITH
Digitally signed by
SATISH KUMAR YADAV
Date: 2020.02.10
17:40:39 IST
C.A. Nos.3797-3799/2011 (XII-A)
Reason:
(FOR
FOR INTERVENTION APPLICATION ON IA 4/2013
IA No. 4/2013 - INTERVENTION APPLICATION)
C.A. Nos. 3794-3796/2011 (XII-A)
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(FOR
FOR MODIFICATION OF COURT ORDER ON IA 10/2015
FOR MODIFICATION OF COURT ORDER ON IA 16/2016
IA No. 16/2016 - MODIFICATION OF COURT ORDER
IA No. 10/2015 - MODIFICATION OF COURT ORDER)
C.A. No. 3800-3802/2011 (XII-A)
C.A. No. 3810/2011 (XII-A)
SLP(C) No. 19838/2010 (XII-A)
IA No. 2/2011 - PERMISSION TO FILE ANNEXURES)
C.A. No. 3803/2011 (XII-A)
C.A. No. 3804-3806/2011 (XII-A)
( FOR APPLICATION FOR TRANSPOSITION ON IA 7/2013
IA No. 7/2013 - APPLICATION FOR TRANSPOSITION)
C.A. No. 3807-3809/2011 (XII-A)
SLP(C) No. 32890/2018 (XII-A)
Date : 06-02-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Appellant(s) Mr. Rajiv Dutta, Sr.Adv.
Mr. R. Nedumaran, AOR
Mr. Kumar Dushyant Singh, Adv.
Mr. Siddharth Dutta, Adv.
Mr. Rahul Rajan, Adv.
Mr. Devesh Kumar Chauvia, Adv.
Mr. C.S.Vaidyanathan, Sr.Adv.
Mr. K.Radhakrishnan, Sr.Adv.
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Tyagi, Adv.
Mr. P.Srinivas Reddy, Adv.
For M/S. Venkat Palwai Law Associates, AOR
Mr. A.Ramalingeshwar Rao, Sr.Adv.
Ms. C. K. Sucharita, AOR
Mr. S.S.Prasad, Sr.Adv.
Ms. C. K. Sucharita, AOR
Mr. S. Udaya Kumar Sagar, AOR
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Mr. Rajat Singh, AOR
Mr. Pawan Sharma, Adv.
Mr. Anuj Shah, Adv.
Mr. Rajeev Sharma, AOR
M/S. Mclm & Co., AOR
Mr. Prashant Bhushan, AOR
Mr. Qmanakuttan K.K., Adv.
Mr. Guntur Prabhakar, AOR
Mr. G. N. Reddy, AOR
Mr. T.Vijaya Bhaskar Reddy, Adv.
For Respondent(s) Mr. Rajiv Dutta, Sr.Adv.
For R.No.7 Mr. R. Nedumaran, AOR
Mr. Kumar Dushyant Singh, Adv.
Mr. Siddharth Dutta, Adv.
Mr. Rahul Rajan, Adv.
Mr. Devesh Kumar Chauvia, Adv.
For State of Mr. S.C.Verma, Advocate General
Chhattisgarh Mr. Sumeer Sodhi, Adv.
Mr. Ashish Tiwari, Adv.
Ms. Suditi Batra, Adv.
For UOI Ms. Chinmayee Chandra, Adv.
Mr. Ankur Talwar, Adv.
Ms. Ramya Khanna, Adv.
Ms. Shirin Khajuria, Adv.
Mr. Raj Bahadur, AOR
Mr. Raghenth Basant, Adv.
Ms. Mahamaya Chatterjee, Adv.
For M/S. Mclm & Co., AOR
Mr. Guntur Prabhakar, AOR
Mr. M. Shoeb Alam, AOR
For State of Mr. Pawan Upadhyay, Adv.
Odisha Ms. Sharmila Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
Mr. Abinash Kumar Mishra, AOR
For State of Mr. Tapesh Kumar Singh, AOR
Jharkhand Mr. Aditya Pratap Singh, Adv.
Mr. Rajeev Sharma, AOR
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Mr. S. Udaya Kumar Sagar, AOR
For State of Mr. C. K. Sasi, AOR
Kerala Ms. Nayantara Roy, Adv.
Mr. Abdulla Naseeb, Adv.
Ms. Somya Gupta, Adv.
Mr. T. V. Ratnam, AOR
Ms. Promila, AOR
Mr. B. Krishna Prasad, AOR
Mr. Bijoy Kumar Jain, AOR
For State of Mr. Raghvendra Kumar, Adv.
Sikkim Mr. Anand Kumar Dubey, Adv.
Mr. Narendra Kumar, AOR
Mr. Shuvodeep Roy, AOR
Mr. Kabir Shankar Bose, Adv.
Mr. Satroop Das, Adv.
Ms. C. K. Sucharita, AOR
Mr. Devashish Bharuka, AOR
Mr. Gopal Singh, AOR
Mr. Upendra Mishra, Adv.
Mr. K.V.Kharlyngdoh, Adv.
Mr. Ranjan Mukherjee, AOR
Mr. N. Rajaraman, AOR
Mr. K. V. Vijayakumar, AOR
For R.No.1 Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Mr. Amit Pawan, AOR
M/S. Venkat Palwai Law Associates, AOR
For UT of
Andaman & Nicobar Mr. K.V.Jagdishvaran, Adv.
Admn. Ms. G. Indira, AOR
Mr. S. Thananjayan, AOR
Mrs. D. Bharathi Reddy, AOR
Mr. D. Abhinav Rao, AOR
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For Govt. of Mr.T.R.B. Siva Kumar, Adv.
Tamil Nadu Mr. M.Karthiga, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Chinmayee Chandra, learned counsel appearing on behalf of the Union of India prays for an adjournment on the ground that Mr.K.K.Venugopal, learned Attorney General is not available.
Accordingly, the matters are adjourned.
The parties are at liberty to mention these matters for early listing.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR