Supreme Court - Daily Orders
Narne Sukanya vs The State Of Andhra Pradesh on 9 May, 2025
ITEM NO.37 COURT NO.7 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). 60001/2024
[Arising out of impugned final judgment and order dated 03-12-2024
in WP No. 28190/2024 passed by the High Court of Andhra Pradesh at
Amravati]
NARNE SUKANYA Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ORS. ETC. Respondent(s)
FOR ADMISSION
IA No. 104483/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
WITH
Diary No(s). 59383/2024 (XII-A)
FOR ADMISSION
IA No. 112606/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Date : 09-05-2025 These matters were 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
Ms. Obulapuram Keerthi, Adv.
Ms. O Keerathi, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We dispose of these special leave petitions by reserving liberty to the petitioner(s) herein to approach the State Commission against the order of the District Forum regarding the Signature Not Verified Digitally signed by NEETU SACHDEVA Date: 2025.05.09 16:57:47 IST Reason: maintainability of the consumer complaint.
Contd..
- 2 -
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. (NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)