Supreme Court - Daily Orders
S. Raj Kumar vs A. Rajender on 3 March, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.25 COURT NO.12 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 for Special Leave to Appeal (C) No. 3999/2023
(Arising out of impugned final judgment and order dated 01-11-2022
in CRP No. 1859/2014 passed by the High Court for the State of
Telangana at Hyderabad)
S. RAJ KUMAR & ORS. Petitioner(s)
VERSUS
A. RAJENDER & ORS. Respondent(s)
(FOR ADMISSION )
Date : 03-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Ajay Awasthi, Adv.
Mehaak Jaggi, Adv.
Mr. Sirajuddin, Adv.
Mr. Somanadri Goud Katam, AOR
For Respondent(s) Mr. Ram Swarup Sharma, AOR
Mr. Firasat Ali Siddiqi, Adv.
Mr. Arvind Kumar, Adv.
Mr. Bhagwat Dayal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
We find no merit in the Special Leave Petition.
The Special Leave Petition is, accordingly, dismissed.
Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.03.03 17:03:32 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR