Supreme Court - Daily Orders
Narne Sukanya vs The State Of Andhra Pradesh on 16 May, 2025
ITEM NO.18 COURT NO.6 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
SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S).59997/2024
[ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 29-11-2024
IN WP NO. 27789/2024 PASSED BY THE HIGH COURT OF ANDHRA PRADESH AT
AMRAVATI]
NARNE SUKANYA PETITIONER(S)
VERSUS
THE STATE OF ANDHRA PRADESH & ORS. RESPONDENT(S)
(FOR ADMISSION
IA NO. 119162/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 16-05-2025 This matter was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) : Mr. Byrapaneni Suyodhan, Adv.
Mr. Kumar Shashank, Adv.
Ms. Tatini Basu, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling condoned.
We dispose of this Special Leave Petition by following the order dated 09.05.2025 passed in Special Leave Petition (Civil) Diary No(s).60001 of 2024. For ease of reference, the said order is extracted hereunder:
“Delay condoned.
We dispose of these special leave petitions by reserving liberty to the petitioner(s) herein to Signature Not Verified Digitally signed by approach the State Commission against the order of BORRA LM VALLI Date: 2025.05.17 15:51:23 IST Reason: the District Forum regarding the maintainability of the consumer complaint.1
If such an appeal is filed within a period of three weeks from today, the issue of limitation shall not be raised by the State Commission.
The Special Leave Petitions are disposed of. Pending application(s) shall stand disposed of.
Liberty is reserved to the petitioner herein to approach the State Commission against the order of the District Forum regarding the maintainability of the Consumer Complaint.
If such an appeal is filed within a period of three weeks from today, the issue of limitation shall not be raised by the State Commission.
Pending application(s), if any, shall stand disposed of.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2