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The State Of Telangana vs Mohd. Abdul Qasim (Died) Per Lrs. on 1 June, 2021

Bench: B.R. Gavai, Krishna Murari

                                                       1

     ITEM NO.31                    Court 12 (Video Conferencing)              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).   6937/2021

     (Arising out of impugned final judgment and order dated 19-03-2021
     in IA No. 3/2019 passed by the High Court For The State Of
     Telangana At Hyderabad)

     THE STATE OF TELANGANA & ORS.                                        Petitioner(s)

                                                      VERSUS

     MOHD. ABDUL QASIM (DIED) PER LRS.                                    Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 01-06-2021 This petition was called on for hearing today.

     CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
             HON'BLE MR. JUSTICE KRISHNA MURARI
                         (VACATION BENCH)

     For Petitioner(s)                   Mr. C. S. Vaidyanathan, Sr. Adv.
                                         Mr. P. Venkat Reddy, Adv.
                                         Mr. Prashant Tyagi, Adv.
                                         Mr. P. Srinivas Reddy, Adv.
                                         M/S. Venkat Palwai Law Associates, AOR

                                         Mr. M. Surender Rao, Sr. Adv.

     For Respondent(s)                   Mr. V. Giri, Sr. Adv.
                                         Mr. Manoj C. Mishra, AOR


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

Issue notice.

Mr. Manoj Mishra, learned counsel waves notice on behalf of all the respondents.

As prayed for reply affidavit be filed by the respondents with Digitally signed by JAGDISH KUMAR Date: 2021.06.01 in a period of four weeks from today. 18:53:26 IST Reason:

Rejoinder affidavit be filed by the petitioners within two weeks thereafter.

Put up for admission after six weeks. In the meanwhile, there shall be status quo as to possession as of today. In addition there shall be stay on contempt proceedings being Contempt Case No.624 of 2021.

Mr. C. S. Vaidyanathan, learned senior counsel appearing on behalf of the petitioner fairly states that vehicles which are the subject matter of the said contempt petition shall be released by the petitioners to the respondents.

(JAGDISH KUMAR) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER