Supreme Court - Daily Orders
The State Of Telangana vs Md. Khaleel Ul Rahman on 24 January, 2020
Bench: Arun Mishra, Indira Banerjee
ITEM NO.25 COURT NO.3 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). 122/2020
(Arising out of impugned final judgment and order dated 23-06-2016
in WP No. 19462/2016 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
THE STATE OF TELANGANA & ORS. Petitioner(s)
VERSUS
MD. KHALEEL UL RAHMAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.8799/2020-CONDONATION OF DELAY IN
FILING and IA No.8802/2020-EXEMPTION FROM FILING O.T.)
Date : 24-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. S. Udaya Kumar Sagar, AOR
Ms. Bina Madhavan,Adv.
Ms. Swati Bhardwaj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay in filing special leave petition(s) as well as on the special leave petition(s).
Tag with SLP(C) Nos.15074-76/2019. (NARENDRA PRASAD) Signature Not Verified (JAGDISH CHANDER) COURT MASTER Digitally signed by NARENDRA PRASAD Date: 2020.01.24 BRANCH OFFICER 17:19:23 IST Reason: