Supreme Court - Daily Orders
Barla Ram Reddy vs The State Of Telangana on 18 October, 2023
Author: Hima Kohli
Bench: Hima Kohli
SLP(C) Nos. 3150-3151/2023
ITEM NO.40 COURT NO.14 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). 3150-3151/2023
(Arising out of impugned final judgment and order dated 28-09-2022
in LAAS No. 73/2019 25-11-2022 in IA No. 1/2022 passed by the High
Court For The State Of Telangana At Hyderabad)
BARLA RAM REDDY PETITIONER(S)
VERSUS
THE STATE OF TELANGANA RESPONDENT(S)
(IA No. 77521/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 41466/2023 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 36136/2023 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No.
151127/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 18573/2023 (XII-A)
(FOR ADMISSION and I.R. and IA No.132687/2023-CONDONATION OF DELAY
IN FILING and IA No.132690/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.132689/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
SLP(C) No. 18563/2023 (XII-A)
(FOR ADMISSION and I.R. and IA No.151881/2023-CONDONATION OF DELAY
IN FILING and IA No.151878/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 16181/2023 (XII-A)
( IA No.145229/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 18-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
Signature Not Verified
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
Digitally signed by
POOJA SHARMA
Date: 2023.10.18
16:50:25 IST
Reason:
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SLP(C) Nos. 3150-3151/2023
For Petitioner(s)
40 Mr. Neeraj Kishan Kaul, Sr. Adv.(NP)
Ms. Praseena Elizabeth Joseph, AOR
Mr. K.R.K Chary, Adv.
Mr. Eeshan D. Khaire, Adv.
Ms. Pritha Suri, Adv.
40.1, 40.2 Mr. Gourab Banerji, Sr. Adv.
Mr. Sriharsha Peechara, Standing Counsel
Mr. Duvvuri Subrahmanya Bhanu, Adv.
Ms. Pallavi, Adv.
Mr. Kriti Sinha, Adv.
Mr. Rajiv Kumar Choudhry , AOR
40.3 Mr. E. Ajay Reddy, Sr. Adv.
M/S. Lawyer S Knit & Co, AOR
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
For Respondent(s)
40 Mr. Gourab Banerji, Sr. Adv.
Mr. Sriharsha Peechara, Standing Counsel
Mr. Duvvuri Subrahmanya Bhanu, Adv.
Ms. Pallavi, Adv.
Mr. Kriti Sinha, Adv.
Mr. Rajiv Kumar Choudhry , AOR
40.1, 40.2 Mr. Neeraj Kishan Kaul, Sr. Adv. (NP)
Mr. Praseena Elizabeth Joseph, AOR
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Mr. K.R.K. Chary, Adv.
Mr. Eeshan D. Khaire, Adv.
Ms. Pritha Suri, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
1. At the request of learned counsel for the petitioner, who states that he is led by a Senior Counsel, who is indisposed today, list on 20 th November, 2 SLP(C) Nos. 3150-3151/2023 2023.
2. Learned counsel for the Petitioner-State of Telangana in SLP(C) Nos. 18573/2023 and 18563/2023 seeks and is granted four weeks time to file a rejoinder affidavit to the counter affidavit filed by the respondent(s).
(POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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