Supreme Court - Daily Orders
Pavan Kumar Kathuroju vs State Of Telangana on 27 September, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
ITEM NO.66 COURT NO.6 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). 12309/2023
(Arising out of impugned final judgment and order dated 20-09-2023
in WP No. 23230/2023 passed by the High Court For The State Of
Telangana At Hyderabad)
PAVAN KUMAR KATHUROJU Petitioner(s)
VERSUS
STATE OF TELANGANA & ORS. Respondent(s)
(IA No.196679/2023-EXEMPTION FROM FILING C/C OF I/JUDGMENT )
Date : 27-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Namit Saxena, AOR
Mr. Shivam Raghuwanshi, Adv.
For Respondent(s) Mr. Amol B Karande, Adv.
/Caveator(s) Mr. Sravan Kumar Karanam, AOR
Ms. Medha Singh, Adv.
Mr. P. Santhosh Kumar, Adv.
Mr. Akshay Mann, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Learned counsel for respondent no.2 appears on caveat and accepts service of notice on behalf of his client. Hence, formal service of notice on respondent no.2 is dispensed with.
Service to be effected upon the Standing Counsel for the State of Telangana.
List this matter after two weeks. In the meantime, the impugned order shall remain stayed on condition Signature Not Verified that the respondent no.2 is permitted to visit the Digitally signed by NIRMALA NEGI Date: 2023.09.27 daughter who is at present with the petitioner-father. 16:45:35 IST Reason:
(NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR