Supreme Court - Daily Orders
The State Of Andhra Pradesh vs S. Swaminath Reddy on 11 September, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.25 COURT NO.5 SECTION II
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 (CRIMINAL) Diary No(s). 19189/2019
(Arising out of impugned final judgment and order dated 20-09-2018
in CRLRC No. 814/2011 20-09-2018 in CRLRC No. 680/2011 20-09-2018
in CRLRC No. 685/2011 20-09-2018 in CRLRC No. 687/2011 20-09-2018
in CRLRC No. 688/2011 20-09-2018 in CRLRC No. 800/2011 20-09-2018
in CRLRC No. 803/2011 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
THE STATE OF ANDHRA PRADESH Petitioner(s)
VERSUS
S. SWAMINATH REDDY Respondent(s)
(FOR ADMISSION and I.R. and IA No.134463/2019-CONDONATION OF DELAY
IN FILING and IA No.134467/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.134466/2019-CONDONATION OF DELAY IN
REFILING)
Date : 11-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Sanjay Jain, ASG
Mr. Akshay Amritanshu, Adv.
Mr. B.K. Satija, Adv.
Mr. M.P. Gupta, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application seeking exemption from filing certified copy of the impugned judgment is allowed.
Delay condoned.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.09.11Issue notice.
16:55:38 IST Reason:(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR