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Supreme Court - Daily Orders

Geddam Jhansi vs The State Of Telangana on 10 October, 2022

Bench: Hemant Gupta, B.V. Nagarathna

     ITEM NO.38                                  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

     SPECIAL LEAVE PETITION (CRIMINAL)………. Diary No(s).27168/2022

     (Arising out of impugned final judgment and order dated 04-04-2022
     in CRLP No. 3105/2022 passed by the High Court For The State Of
     Telangana At Hyderabad)

     GEDDAM JHANSI & ANR.                                                     Petitioner(s)

                                                        VERSUS

     THE STATE OF TELANGANA & ORS.                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.138008/2022-CONDONATION OF DELAY
     IN FILING)

     Date : 10-10-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE HEMANT GUPTA
                              HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Petitioner(s)                    Mr.   Shaik Mohamad Haneef, Adv.
                                          Mr.   Jayanth Kumar Ghosh, Adv.
                                          Dr.   Iqbal Oosman, Adv.
                                          Mr.   Vladimeer Khatton, Adv.
                                          Mr.   P. Jyostna, Adv.
                                          Mr.   Shivaji, Adv.
                                          Mr.   Irshad Ahmad, AOR

     For Respondent(s)

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Delay condoned.

Issue notice.

In the meantime, operation of impugned order shall remain stayed.

Signature Not Verified

(ARJUN BISHT) Digitally signed by ARJUN BISHT Date: 2022.10.11 (RENU BALA GAMBHIR) COURT MASTER (SH) 17:26:45 IST Reason: COURT MASTER (NSH)