Supreme Court - Daily Orders
K. Bharathi Devi vs The State Of Telangana on 27 March, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.41 COURT NO.8 SECTION II
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 (Crl.) No(s). 4353/2018
(Arising out of impugned final judgment and order dated 01-09-2017
in CRLP No. 5778/2016 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
K. BHARATHI DEVI & ANR. Petitioner(s)
VERSUS
THE STATE OF TELANGANA & ANR. Respondent(s)
(IA No. 68579/2021 - DISCHARGE OF ADVOCATE ON RECORD)
WITH
SLP(Crl) No. 4399/2021 (II)
(IA No. 79696/2021 - EXEMPTION FROM FILING AFFIDAVIT,
IA No. 85483/2021 - PERMISSION TO FILE ADDITIONAL,
DOCUMENTS/FACTS/ANNEXURES
IA No. 71550/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 9477/2021 (II)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
159291/2021, FOR PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS
ON IA 159293/2021 , FOR PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES ON IA 10316/2022
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 10319/2022
IA No. 10319/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 159291/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 10316/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 159293/2021 - PERMISSION TO PLACE
ADDITIONAL FACTS AND GROUNDS)
Diary No(s). 23906/2021 (II)
(FOR CONDONATION OF DELAY IN FILING ON IA 11850/2022
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
11851/2022
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
11853/2022
IA No. 11850/2022 - CONDONATION OF DELAY IN FILING
IA No. 11853/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Signature Not Verified IA No. 11851/2022 - PERMISSION TO FILE ADDITIONAL Digitally signed by Narendra Prasad Date: 2023.03.29 DOCUMENTS/FACTS/ANNEXURES) 11:11:30 IST Reason:
Date : 27-03-2023 These matters were called on for hearing today.1
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Dama Sheshadri Naidu, Sr. Adv.
Mr. Ramesh Allanki, Adv. Ms. Aruna Gupta, AOR Mr. Syed Ahmad Naqvi, Adv. Mr. Harsh Anand, Adv.
Mr. Sayed Ahmad Naqvi,Adv. Mr. Siddhant Buxy, AOR Mr. Krishna S.,Adv.
Mr. Rabin Majumder, AOR For Respondent(s) Mr. Jayant K Sud, ASG Mr. B K Satija, Adv.
Mrs. Vimla Sinha, Adv.
Mrs. Priyanka Das, Adv.
Mr. Anil Hooda, Adv.
Mr. Arvind Kumar Sharma, AOR Mr. Anil Hooda,Adv.
Ms. Anjali,Adv.
Mr. Shafik Ahmed,Adv.
Mr. Ajay Kr. Sharma,Adv. Mr. Sanjay Kumar Bharti,Adv. Mr. Sachin Wadhwa,Adv.
M/S. Venkat Palwai Law Associates, AOR Mr. Sriharsha Peechara, Adv. Mr. Duvvuri Subrahmanya Bhanu, Adv. Ms. Pallavi,Adv.
Mr. Rajiv Kumar Choudhry, AOR Mr. Sanjay Kapur, AOR Ms. Megha Karnwal, Adv.
Mr. Surya Prakash, Adv.
Mr. Arjun Bhatia, Adv.
Mr. Devesh Dubey, Adv.
Mr. Himanshu Munshi, AOR Mr. Siddhant Buxy, AOR UPON hearing the counsel the Court made the following O R D E R SLP(Crl) No. 4399/2021 & SLP(Crl) No. 9477/2021
1. Learned senior counsel appearing for the petitioners seeks permission to withdraw these petitions.2
2. Permission is granted.
3. The special leave petitions are, accordingly, disposed of as withdrawn.
4. Needless to state that the remedies available to the petitioners are always kept open.
SLP (Crl) No. 4353/2018 & Diary No(s). 23906/2021
1. Perused the letter circulated by the learned counsel for respondent no.2, in SLP (Crl) No.4353/2018, seeking time to file counter affidavit.
2. As prayed, four weeks’ time is granted for filing counter affidavit.
3. List after four weeks.
(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 3